Patna High Court - Orders
Jai Prakash Kalwar @ Jai Prakash Prasad & ... vs Shrimati Nirmala Devi & Ors on 5 August, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
C.R. No.1700 of 2008
JAI PRAKASH KALWAR @ JAI PRAKASH PRASAD & ORS
Versus
SHRIMATI NIRMALA DEVI & ORS
-----------
7. 5.8.2010. It is fairly submitted on behalf of the petitioners 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 petitioners 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 stand rejected as not maintainable without further reference to a Bench.
P.S. (Dr. Ravi Ranjan, J)