ASHISH KUMAR Vs. VISHUNDEO PRASAD SINGH

JUDGEMENT

(1.) Heard learned senior counsel for the appellants and learned senior counsel representing the private respondent no.1.

(2.) The preliminary objection raised on behalf of private respondent that the appeal is not maintainable against an order passed under Art. 227 of the Constitution of India under Letter Patent Appeal jurisdiction, seems to be valid in terms of the decision rendered by a Division Bench in the case of Imteyaz Ahmad Vs. State of Bihar & ors,. reported in 2017 (1) PLJR 30.

(3.) Submission of learned senior counsel for the appellants that the correctness or otherwise of the decision of the so-called "Permanent Lok Adalat" could not have been decided under Art. 227 is a misnomer and misplaced kind of submission to make because the power of the Writ Court has to be exercised as power of supervision under Art. 227 of a decree passed by a Permanent Lok Adalat.