STATE OF M. P. Vs. SANJAY KERALKAR

JUDGEMENT

(1.) Leave granted.

(2.) Having heard learned Counsel for the respective parties, we are unable to sustain the order passed by the Division Bench of the Madhya Pradesh High Court dismissing the appeal as preferred by the appellant herein on the ground that the appeal had been preferred against an order passed under Article 227 of the Constitution. We have had occasion to look into the petition which had been filed before the Single Bench of the High Court, which has been styled as writ petition under Article 226/227 of the Constitution of India. The Division Bench of the High Court appears to have not taken into consideration the fact that the petition had been styled as a writ petition under Article 226 as well and that the frame of the petition was that of a writ petition as would also be evident from the prayers made therein.

(3.) We are unable to agree with the High Court that the learned Single Judge had passed order under Article 227 of the Constitution of India and that the appeal was not maintainable.