- (1.) These are two writ petitions one is filed by M/s. Agarwal Stone Mills and the other is filed by M/s. Krishna Kumar Vishambhar. Both these writ petitions contain identical preliminary question for determination as to whether the firm can maintain a writ petition. For the purposes of determination of the limitation controversy, it is not necessary to dilate on the facts of these cases.
(2.) In both these writ petitions, the petitioners have not disclosed their status as to whether they are corporate or juristic person or having other personality so to entitle them to maintain these writ petitions under Art 226 of the Constitution.
(3.) Heard learned counsel for the petitioners, Sri Satya Prakash in writ petition Krishna Kumar Vishmbhar v. State of U.P. and others and Sri Wajahat Husain Khan in the writ petition M/s. Agarwal Stone Mills.;