HARISHCHAND Vs. DISTRICT JUDGE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These two applications being 108796 of 2002 and 108004 of 2002 have come up for orders today. Learned counsel appearing for the respondents argued that instead of deciding these applications, the matter should be heard and decided finally, to which the learned counsel for the petitioner has no objection, inasmuch as the objection raised by the respondents is that in fact, the present writ petition against the order passed by the revisional court is not maintainable. Learned counsel for the petitioner submitted that under the wrong impression and wrong legal advice, his client was advised to file a revision against the order passed by the trial court dated 11.3.1998 and he, therefore, filed a revision. Even the revision was filed beyond time along with an application for condonation of delay under Section 5 of the Limitation Act. The revisional court vide its order dated 27.9.1999, has rejected the application for condonation of delay and has also dismissed the revision preferred by the petitioner.

(3.) It is further submitted that application 23 Ga filed by the plaintiff under Section 151 of Code of Civil Procedure to the effect that an injunction may be granted as his original application for injunction was decided ex parte on 30.4.1997. After hearing learned counsel for both the parties, the trial court has directed that the parties should maintain status quo with regard to the property in suit. This order has been passed on the application 23-Ga, as stated above, filed by the plaintiff for injunction. Against this order, the defendant Harishchand filed a revision, as stated above, which was beyond time and the said revision was dismissed on the ground that no ground for condonation of delay is made out. In my opinion, the filing of the revision was wholly misconceived, as the objection raised by the counsel for the respondents must be upheld that the revision was not maintainable. Against the order been passed by the trial court, admittedly an appeal lies but instead of filing of an appeal, the petitioner preferred a revision. The order dated 27.9.1999, is said to have, been passed by the District Judge, Gorakhpur. In view of the aforesaid fact, the revision filed by the petitioner was wholly misconceived, firstly on the ground that no revision lies and secondly, against the order of the District Judge, no revision lies to the District Judge itself. So far as the order of the trial court is concerned, I do not see that it requires any interference by this Court under Article 226 of the Constitution of India as it only directs the parties concerned to maintain status quo. This writ petition is, therefore, liable to be dismissed and is hereby dismissed. The interim order, if any, stands vacated. However, the parties shall bear their own costs.