RAJDHARI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) A writ petition was received at the High Court by post. On the administrative side it was directed that the petitioner should append Court -fee. The matter was, accordingly, sent to the stamp reporter. The High Court intimated the petitioner that if he desires that this matter be considered then he would need to pay Court -fee on the petition. The report of the stamp reporter on the petition is relevant. It is reproduced:

(2.) THE Court -fee of course was paid on the petition.

(3.) THE court finds that if a petition is to be filed before the Patna High Court and should a citizen or his lawyer may mention that the petition is being filed under section 226 read with Article 227 of the Constitution of India, then, the Court -fee would need be paid against reference to Article 226 being Rs. 250/ - and another set of Rs. 250/ - for making reference to Article 227.