Patna High Court - Orders
Ram Pyare Singh vs Dhiraj Kumar @ Kameshwar Rai & on 5 August, 2010
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
C.R. No.694 of 2010
RAM PYARE SINGH
Versus
DHIRAJ KUMAR @ KAMESHWAR RAI &
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2. 5.8.2010. Learned counsel for the petitioner does not contest the stamp report.
It is fairly submitted on behalf of the petitioner that in view of the law laid down by the Apex Court in Shiv Shakti Coop. Housing Society, Nagpur Vs. Swaraj Developers and others, reported in (2003)6 Supreme Court Cases 659 and Surya Dev Rai Vs. Ram Chander Rai and others, reported in (2003)6 Supreme Court Cases 675 as well as by a Division Bench of this Court in Durga Devi Vs. Vijay Kumar Poddar, reported in 2010(2) PLJR 954, this Civil Revision would not be maintainable. Thus, learned counsel seeks permission to convert this Civil Revision into a Writ Petition under Article 227 of the Constitution of India.
Leave is granted.
Let the petitioner convert this Civil Revision into a Writ Petition under Article 227 of the Constitution of India within two weeks, failing which this Civil Revision shall -2- stand rejected as not maintainable without further reference to a Bench.
(Dr. Ravi Ranjan,J) P.S.