C RAMAKRLSHNA Vs. MAQSOOD ALL KHAN

JUDGEMENT

(1.) The learned Counsel for the respondent at the threshold raised an objection as to the maintainability of Civil Revision Petition filed under Article 227 of the Constitution of India against the interlocutory order passed by the learned Rent Controller. The learned Counsel for the respondent would place reliance upon a Division Bench Judgment of this Court in Chaganlal Sardarilal (died) vs. N. Pershad in support of his submission.

(2.) The learned Counsel for the petitioner, Sri Bajrang Singh Thakur, would place reliance upon a judgment of this Court in M. Nagender Rao vs. B. M. Lakshmaiah. In the said judgment, a learned Single Judge of this Court after an elaborate consideration of the matter and after referring to the judgments in Re Saleem Bin Ahmed (1994 (1) An.W.R. 169) and Chagnlal (died) Sardarilal vs. N. Pershad (supra) declared the law in the following terms:

(3.) At any rate, even if an appeal lies against the impugned order before the learned appellate Judge, this Court's jurisdiction under Article 227 of the Constitution of India is in no manner affected and it shall always be open to this Court in appropriate cases to interfere in the interest of justice.