REKHA RANI Vs. G R KASHYAP

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India is filed impugning the three orders as per the heading of the petition. These three orders are: orders dated 22.11.2011 and 10.4.2012 passed by the trial court, and the order dated 24.12.2011 passed by the first appellate court withdrawing the appeal filed against the order dated 22.11.2011 on the ground that review petition will be filed.

(2.) At the outset, I must state that one petition cannot be filed with respect to separate orders of separate courts, and which orders are not orders in a sequence of challenge to one basic order. Also, the order of the first appellate court which is sought to be challenged in this petition is the order dated 24.12.2011 which simply allows the present petitioner/defendant to withdraw his appeal filed against the order dated 22.11.2011. Against a simplicitor order of consent withdrawal, and that too, for filing of a review petition which was filed and dismissed by a subsequent order of the trial court dated 10.4.2012 (and which order is also impugned in the present petition), no petition lies under Article 227 of the Constitution of India.

(3.) Since there are many orders, in order to avoid confusion I am setting out the same in seriatim hereto.