REGENT COMPUTRONICS PVT. LTD.

Sunil Tawari Appellant

V/S

Janak Ram Kurre Respondents

Referred Judgements :-

ASHOK K. JHA & ORS. VS. GARDEN SILK MILLS & ORS. [REFERRED TO]
HIGH COURT BAR ASSOCIATION VS. STATE OF C.G. [REFERRED TO]
DR. RAM SHARAN LAL TRIPATHI VS. STATE OF C.G. [REFERRED TO]
WARYAM SINGH VS. AMARNATH [REFERRED TO]
T C BASAPPA VS. T NAGAPPA [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
CUSTODIAN OF EVACUEE PROPERTY BANGALORE IN ALL APPEALS VS. KHAN SAHEB ABDUL SHUKOOR [REFERRED TO]
HARINAGAR SUGAR MILLS LIMITED VS. SHYAM SUNDER JHUNJHUNWALA [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
NARESH SHRIDHAR MIRAJKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
S K SARKAR MEMBER BOARD OF REVENUE U P LUCKNOW VS. VINAY CHANDRA MISRA [REFERRED TO]
MANMOHAN SINGH JAITLA AMIR SINGH VS. COMMISSIONER UNION TERRITORY OF CHANDIGARH:DEPUTY COMMISSIONER [REFERRED TO]
UMAJI KESHAO MESHRAM VS. RADHIKABAI WIDOW OF ANANDRAO BANAPRKAR [REFERRED TO]
MANI NARIMAN DARUWALA ALIAS BHARUCHA VS. PHIROZ N BHATENA:PHIROZ N BHATENA [REFERRED TO]
SUSHILABAI LAXMINARAYAN MUDLIYAR VS. NIHALCHAND WAGHAJIBHAI SHAHA [REFERRED TO]
ACHUTANANDA BAIDYA VS. PRAFULLYA KUMAR GAYEN [REFERRED TO]
KHIMJI VIDHU VS. PREMIER HIGH SCHOOL [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
UNION OF INDIA VS. R GANDHI PRESIDENT MADRAS BAR ASSOCIATION [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
DANGALIA VS. DESHRAJ [REFERRED TO]
MANOJ KUMAR VS. BOARD OF REVENUE [REFERRED TO]
BUDHI NATH JHA VS. MANILAL JADAV [REFERRED TO]
BHAGWANT SINGH VS. PT RAVI SHANKAR SHUKLA UNIVERSITY [REFERRED TO]
OM PRAKASH VS. SURJAN SINGH [REFERRED TO]
RADHEY SHYAM AND ORS. VS. CHHABI NATH AND ORS. [REFERRED TO]
RIJU PRASAD SARMA VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) All these petitions have been brought challenging the orders of the Revenue Board in exercise of revisional jurisdiction.

(2.) Preliminary objections have been raised by the respondents on this ground, that these petitions under Art. 227 of the Constitution of India are not maintainable pursuant to the judgment of this Court in Dr. Ram Sharan Lal Tripathi Vs. State of C.G., reported in AIR 2016 C.G. 17, in which, it has been held by the Single Bench of this Court that the Board of Revenue is not a civil Court, but is revenue authority established under the C.G. Land Revenue Code, 1959 (hereinafter referred to as "the Code, 1959") therefore, the petitions under Art. 227 of the Constitution of India shall not be maintainable.

(3.) Mr. Manoj Paranjpe, counsel appearing on behalf of the petitioner in W.P.(227) No. 84 of 2017 would submit, that the objection raised by the respondents side is misconceived. There is no such finding of the learned Judge in case of Dr. Ram Sharan Lal Tripathi (Supra) that a petition under Art. 227 of the Constitution of India shall not be maintainable at all.

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SUNIL TAWARI Vs. JANAK RAM KURRE

Referred Judgements :-

JUDGEMENT

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