PIRTHI SINGH Vs. RAM SUKH

JUDGEMENT

(1.) A petition under Article 227 of the Constitution of India was filed in this Court by Ram Sukh and others against the State of Punjab, Pirthi Singh and others. In this petition order of Collector. Kangra, passed on 20th September, 1962 remanding the case to the Assistant Collector and the consequential order of the Assistant Collector dated the 10th December 1962 directing the ejectment of the petitioner from the land in dispute were challenged. This petition was allowed by a learned Single Judge of this Court Against the order of the learned Single Judge, the present appeal, under Clause 10 of the Letters Patent, has been filed

(2.) THE present appeal is incompetent under Clause 10 of the Letters Patent Clause 10 is in these terms:

(3.) THAT being so, the present appeal is not competent and it is clearly barred by Clause 10 of the Letters Patent. The appeal Is accordingly dismissed with no order as to costs