BALBIR SINGH Vs. JAGIR KAUR

JUDGEMENT

(1.) In view of the law laid down in the case of Shiv Shakti Coop. Housing Society Nagpur Vs. M/s Swaraj Development and other, JT 2003 (4) SC 255, the revision petition filed by the petitioners under Sec. 115 Code of Civil Procedure is not maintainable.

(2.) Faced with this difficulty, the learned counsel submits that the present revision petition may be treated as petition under Art. 227 of the constitution of India.

(3.) Keeping in view the facts and circumstances of the case and request made by the learned counsel for the petitioners, the present petition is treated to be a petition under Art. 227 of the Constitution of India.