DISTRICT BOARD ALLAHABAD Vs. S TAHIR HUSAIN

JUDGEMENT

(1.) An application for leave to appeal to the Supreme Court under Articles 132 and 133 of the Constitution came on for hearing before a Bench of this Court on 27-1-1959. A preliminary objection was then taken on behalf of the respondents that the application, so far as it was for acertificate under Article 133, was defective and could not be entertained by the Court as the applicant had failed to state in his prayer the specific clause or clauses of Article 133 (.1) under which he asked for a certificate; and reliance was placed unpn the unre-ported decision of Desai and Beg, JJ., in Azimun-nissa v. Assistant Custodian, Evacuee Properties, Dcoria, Supreme Court Appeal No. 68 of 1957, decided on 15-11-1957. The Bench was of opinion that the preliminary objection raised a question of practical importance which it was desirable should be considered by a larger Bench.

(2.) The application was for leave to appeal to the Supreme Court from an order of this Court dated 4-12-1957, dismissing an appeal from an order of Mr. Justice Raghubar Dayal dated 23-3-1955, allowing a petition under Article 226 of the Constitution. The application contained a statement of the relevant facts in narrative form. It then enumerated ten grounds upon which leave to appeal was sought and concluded with a prayer which reads thus : "It is therefore most respectfully prayed that this Hon'ble Court may be pleased to certify that this is a fit case for appeal to the Supreme Court under Articles 132 and 133 of the Constitution." In Azimunnissa's case the prayer was that "the Court be pleased to certify that the case was a fit one for appeal to the Supreme Court" and it is clear that leave was in fact sought on the ground that the case was a fit one for anpeal within the meaning of Clause (c) of Article 133 (1), The Court refused to grant a certificate on that ground whereupon learned Counsel for the applicants asked the Court to grant a certificate on the ground that the order against which leave to appeal was sought involved directly or indirectly some claim or question respecting property of the value of not less than Rs. 20,000. The Court declined however to do so as not only was there no assertion in the application that the order involved a claim on question respecting property of that value but that there was no prayer, express Or implied, for the grant of such a certificate.

(3.) We are of opinion that the question which has been referred to this Court can be disposed of very shortly. If the application which arises out of an order made in exercise of the Court's powers under Article 226 of the Constitution is an application which is governed by the provisions of the Code of Civil Procedure, then Rule 3 (1) of Order 45, applies proprio vigore : if the application is not governed by the provisions of the Code, Rule 26 of Chap. XXIII of the Rules of Court comes into play, and this rule provides that in all such cases the provisioas of Order 45 shall, so far as may be, and with such adaptations and modifications as may be found necessary, apply.