GANGADHARA PADAYACHI Vs. VELAYADA PILLAI

JUDGEMENT

(1.) THE District Magistrate must forward the orders to the Magistrates to whom they are addressed. He has no right to withhold an order of the Sessions Judge on the ground that in his opinion it is not a legal order.

(2.) IF he desires to obtain a revision of the orders of the Sessions Judge, he should move this Court through the Law Officers of the Government [Vide Queen-Empress V/s. Shere Singh 9 A. 362], and Hurniandi V/s. Ramkunantu 18 C. 186.