BHIKAJI TUKARAM JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Letters Patent Appeal is filed against an order passed by the learned Single Judge on 10th of April, 2002 in Writ Petition No. 2178 of 2002. The said order reads thus:

(2.) WE have heard the learned Counsel for the parties.

(3.) WHEN the matter was placed for admission hearing, a preliminary objection was taken by the learned Counsel for respondents Nos. 2 and 3 that Letters Patent Appeal is not maintainable inasmuch as the petition filed by the petitioners (present appellants) was under Article 227 of the Constitution. When the petitioners themselves had invoked supervisory jurisdiction of this Court under Article 227 of the Constitution and an order was passed, such an order would not be subject to intra-Court appeal under Clause 15 of the Letters Patent.