ANTHONY JOSEPH Vs. B.K. TIWARI

JUDGEMENT

(1.) L.P.A. No. 69 of 1973 was filed during the summer vacation. It came before our learned brother M. Ramachandra Raju, J. who was the Vacation Judge. He dismissed the L.P.A. on 29-5-1973.

(2.) The appellant thereafter filed a petition to review the order of dismissal dated 29-5-1973. This application was filed on 11-6-1973.

(3.) The learned Judge by his order dated 3-8-1973 felt that if a single Judge acting as a vacation Judge cannot dispose of a Letters Patent Appeal, he cannot also deal with it in any manner. He could not even admit it. He thought that Ramamurthi Vs. Venkatasubba Rao, AIR 1952 Madras 49 requires reconsideration. He therefore referred the matter to a Bench.