- (1.) Heard learned counsel for the petitioner and Sri M.M.Sahai learned counsel appearing for respondent no1.
(2.) A preliminary objection on the strength of Section 115 CPC against maintainability of writ petition filed under Article 226 of the Constitution of India has been raised by the learned counsel for respondent no.1.
(3.) Learned counsel for the petitioner concedes that as against the impugned orders, a revision would lie, however, it is pointed out that the impugned orders have been passed without affording opportunity at the first instance and for want of considering material objections raised by the petitioner therefore, the preliminary objection would not be a bar for entertaining the writ petition which is an extra ordinary remedy.;