STATE OF ANDHRA PRADESH Vs. LAKSHMINARAYANA

JUDGEMENT

(1.) This is a Letters Patent Appeal which we would have preferred not to hear and would have been happy if it has been heard by a Bench which had entertained it at the first instance. It appears that this L.P.A. was entertained by the Chief Justice himself on a note submitted to him by the Registrar (Judicial). The then Chief Justice P.S. Mishra has retired and the learned Judge who sat with the Chief Justice is not a Judge of Andhra Pradesh High Court now. Therefore in compulsion, as the Judges who passed the earlier order treating the matter as Letters Patent Appeal are not available, we have heard this matter. When this matter came up before us on 8-11-2002 we have passed the following order;

(2.) On the first question there is not much to be said because it is settled position of law that against an order passed in a Criminal revision no L.P.A lies. Clause 15 of the Madras Letters Patent which is applicable to the High Court lays down;

(3.) For these reasons, we dismiss the appeal.