- (1.) Heard learned counsel for the parties.
(2.) The petitionerappellant is aggrieved against the judgment dated 5 th July, 2002 passed by the learned Single Judge, by which the writ petition W.P.(C)No.1777 of 2002 challenging the notice under Section 29 of the State Financial Corporation Act, 1951 dated 4 th February, 2002 issued by BICICO, has been dismissed.
(3.) It appears from the impugned judgment that several questions were raised before the learned Single Judge but, according to the learned counsel for the appellant, those questions were not relevant and, therefore, the learned Single Judge could not appreciate the facts and the issues involved in the writ petition of the petitioner and, therefore, could not address to the issues which are, in fact, involved in the writ petition and which have been raised by the writ petitioner.;