LAKHAN LAL SONKAR Vs. GUN CARRIAGE FACTORY

JUDGEMENT

(1.) HEARD.

(2.) THIS is an appeal against the order dated 15-9-2006 passed by the learned Single Judge in W. P. No. 5028/2002.

(3.) AN objection has been taken in the writ appeal by the respondents saying that under Section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, an appeal is available only against the order passed by the learned Single Judge under Article 226 of the constitution of India and no appeal is available against the order of the learned single Judge passed under Article 227 of the Constitution of India.