Patna High Court - Orders
Lal Muni Devi vs Mohan Lal Lohiya &Amp; Ors. on 10 March, 2011
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
C.R. No.44 of 2011
LAL MUNI DEVI
Versus
MOHAN LAL LOHIYA & ORS.
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2 10.03.2011After having heard the matter for some time, learned counsel for the petitioner has fairly submitted that in view of the ratio laid down by the Apex Court in the case of Suryadeo Rai vs. Ram Chander Rai, reported in (2003) 6 SCC 675 as also in view of a Division Bench judgment of this Court in the case of Durga Devi Vs. Vijay Kumar Poddar, reported in 2010 (2) PLJR 954, the present civil revision application would not be maintainable. Accordingly, learned counsel for the petitioner seeks permission to convert this civil revision application into a writ petition under Article 227 of the Constitution of India.
Permission is accorded.
Let the petitioner convert the present civil revision application into a writ petition under Article 227 of the Constitution of India within a period of three weeks from today, failing which this civil revision application shall be construed to have been rejected by this Court as not maintainable.
( Birendra Prasad Verma, J.) Rahman/