Patna High Court - Orders
Ali Hussain Mian @ Ali Hussain vs Alimuddin Ansari on 13 May, 2011
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
C.R. No.2261 of 2006
ALI HUSSAIN MIAN @ ALI HUSSAIN & ORS
Versus
ALIMUDDIN ANSARI
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8 13.05.2011After having heard the matter for some time, learned counsel for the petitioners 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 petitionesr 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 petitioners convert the present civil revision application into a writ petition under Article 227 of the Constitution of India, latest by 30th June 2011, failing which this civil revision application shall be construed to have been rejected by this Court as not maintainable.
( Birendra Prasad Verma, J.) Rahman/