VIDYA DEVI Vs. SEEMA SHARMA

JUDGEMENT

(1.) The present writ petition has been filed seeking the following relief(s) :-

(2.) The learned counsel for the parties have pointed out, at the outset, that earlier writ petitions were being filed against the interlocutory orders (such orders which have not finally decided the suits or proceedings in favour of the parties and the suits or such proceedings have not stood disposed off), in view of the law laid down by the learned Division Bench of this Court in a judgment dtd. 13/5/2010, passed in C.R. no. 1067 of 2009 (Durga Devi v. Vijay Kumar Poddar and Ors.), however, subsequently, the Hon'ble Apex Court, by a judgment rendered in the case of Radhey Shyam and Another v. Chhabi Nath and Others, reported in (2015) 5 SCC 423, has held that judicial orders of the Civil Court are not amenable to writ jurisdiction under Article 226 of the Constitution of India and the jurisdiction under Article 227 of the Constitution of India is distinct from the jurisdiction under Article 226 of the Constitution of India. It would be relevant to reproduce paragraphs no. 18 and 25 to 30 of the said judgment rendered in the case of Radhey Shyam and Another (supra) hereinbelow :-

(3.) It is further submitted that in view of the law laid down by the Hon'ble Apex Court in the case of Radhey Shyam and Another (supra), The Rules of The High Court at Patna have also been amended and vide Rule 6 of Chapter IIIA, it has been stipulated as follows :-