J.J.MUNIR,J. - (1.) This petition under Article 227 of the Constitution is styled as a writ petition, and, that too, a Criminal Misc. Writ Petition, with the following prayer: "(1) Issue a writ, order or direction in the nature of certiorari to quash the impugned order dated 30.11.2017 (Annexure no.2) and order dated 30.03.2018 (Annexure no.4) of the writ petition. (2) Issue a writ, order or direction in the nature of Mandamus commanding to the respondents to permit forthwith to the petitioner to handover the rice to the concerned centre which is remain in possession."
(2.) Heard Sri. Arvind Kumar Srivastava, learned counsel for the petitioner and learned A.G.A. for the State.
(3.) Learned counsel for the petitioner on being asked as to how a petition under Article 227 of the Constitution could be maintained that asks for issue of writs, orders or directions in the nature of certiorari and mandamus submits that a petition under Article 227 is also a writ petition. He submits that in any case it has been the practice of this Court of long standing to entertain writ petitions under "Articles 226/227 of the Constitution". In his submission this petition as framed is maintainable. The submission aforesaid, though tenable, is based on reasons that would be indicated in some detail.;