SRI SANKAR PRASAD DEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. N. Bhattacharya, learned counsel for the petitioner and Mr. R. Dhar as well as Mrs. J. Dutta, learned State counsel, appearing for the respondent Nos. 1 and 2.

(2.) Learned counsel for the petitioner submits that this application has been filed under Sec. 115 of the Code of Civil Procedure. However, as in the present petition, the subject-matter is jurisdictional error committed by the learned District Judge, Kokrajhar, he may be permitted to correct the Cause Title to convert this revision into an application under Sec. 227 of the Constitution of India. The said prayer is allowed. The petitioner may correct the Cause Title and accordingly, this revision is converted into an application under Art. 227 of the Constitution of India.

(3.) By filing this application, the petitioner has challenged the judgment dated 27.05.2016, passed by the learned District Judge, Kokrajhar, in Misc. Reference Case No. 1/2014, which was passed under Sec. 6 of the Assam Requisition and Control of Vehicles Act, 1968.