(1)Notwithstanding anything in article 32 [* * *], [every High Court shall have powers, throughout the territories in relation to which it exercises jurisdiction, to issue to any person or authority, including in appropriate cases, any Government, within those territories directions, orders or [writs, including writs in the nature of habeas corpus, mandamus,prohibition, quo warranto and certiorari , or any of them,] [Inserted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 29 (w.e.f. 20.6.1979). Original proviso was omitted by the Constitution (Forty second Amendment) Act, 1976, Section 37 (w.e.f. 1.2.1977).][for the enforcement of any of the rights conferred by Part III and for any other purpose.] [Inserted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 29 (w.e.f. 20.6.1979). Original proviso was omitted by the Constitution (Forty second Amendment) Act, 1976, Section 37 (w.e.f. 1.2.1977).]
