- (1.) We have heard learned counsel for the petitioner at length. We have also examined the impugned order.
(2.) In a nutshell, we are unable to accept the argument of the learned counsel for the petitioner because we are not sitting in a first appeal over the findings of fact recorded in the impugned order separately on each each of the several issues. A writ jurisdiction has a limited scope.
(3.) By way of example, we may demonstrate what has been held in the first two findings of the impugned order.;