Md. Kashim Ansari vs Radha Kishun Singh And Ors
2025 Latest Caselaw 1060 Patna

Patna High Court

Md. Kashim Ansari vs Radha Kishun Singh And Ors on 9 January, 2025

Author: Mohit Kumar Shah

Bench: Mohit Kumar Shah

      IN THE HIGH COURT OF JUDICATURE AT PATNA
               Civil Writ Jurisdiction Case No.8753 of 2013
                                     In
                     CIVIL REVISION No.1994 of 2009
======================================================
Md. Kashim Ansari, son of Habib, resident of village- Hansrajpur, P.S.
Baniyapur, District- Saran.

                                        ... ... Defendant/Appellant/Petitioner/s
                                     Versus

1.Radha Kishun Singh, son of Babu Rama Nand Singh
resident of village- Adal Patti, P.O. Nagra, P.S. Marhowrah, District-Saran.
                                               ... ... Plaintiff/Respondent 1st Set
2. Damari Sah, son of Bhuteli Sah
3. Doma Sah
4. Ram Kali @ Raj Kali Kuar, wife of Mohan Sah.
5. Bhola Sah, son of Mohan Sah
6. Bikrama Sah, son of Bhuteli Sah, All residents of Village-Puchhari, P.S.
Baniapur, District-Saran.
                                           ... ... Defendant/Respondent 2nd Set
7. Abhay Kumar Kashhap, son of Jagat Narain Singh, resident of village-
Harakhpura, P.O. Chourasta, P.S. Baniapur, District-saran.
                                            ... ... Defendant/Respondent 3rd Set

======================================================
Appearance :
For the Petitioner/s    :       Mr.Nagendra Rai, Adv.
For the Respondent/s    :       Mrs.Sangeeta Sharma, Adv.
======================================================
CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL JUDGMENT
 Date : 09-01-2025

 1.              The present writ petition has been filed seeking the

 following relief(s) :-

                    "1. That this writ is directed against the
                    order dated 3.9.2009 passed by A.D.J-8,
                    Chapra in T.A. No. 19/2001 whereby and
                    whereunder the learned Court below has
                    refused to correct/ review its order dated
                    11.8.2009

abating only appeal (and not Patna High Court CWJC No.8753 of 2013 dt.09-01-2025

ordering abatement of suit u/s 4 (C) of the Consolidation Act)."

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 dated 13.05.2010, passed in C.R. no.

1067 of 2009 (Durga Devi v. Vijay Kumar Poddar & 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 :-

18. While the above judgments dealt with the question whether judicial order could violate a fundamental right, it was clearly laid down Patna High Court CWJC No.8753 of 2013 dt.09-01-2025

that challenge to judicial orders could lie by way of appeal or revision or under Article 227 and not by way of a writ under Articles 226 and 32.

25. It is true that this Court has laid down that technicalities associated with the prerogative writs in England have no role to play under our constitutional scheme. There is no parallel system of King's Court in India and of all the other courts having limited jurisdiction subject to the supervision of the King's Court. Courts are set up under the Constitution or the laws. All the courts in the jurisdiction of a High Court are subordinate to it and subject to its control and supervision under Article 227. Writ jurisdiction is constitutionally conferred on all the High Courts. Broad principles of writ jurisdiction followed in England are applicable to India and a writ of certiorari lies against patently erroneous or without jurisdiction orders of tribunals or authorities or courts other than judicial courts. There are no precedents in India for the High Courts to issue writs to the subordinate courts. Control of working of the subordinate courts in dealing with their judicial orders is exercised by way of appellate or revisional powers or power of superintendence under Article 227. Orders of the civil court stand on Patna High Court CWJC No.8753 of 2013 dt.09-01-2025

different footing from the orders of authorities or tribunals or courts other than judicial/civil courts. While appellate or revisional jurisdiction is regulated by the statutes, power of superintendence under Article 227 is constitutional. The expression "inferior court" is not referable to the judicial courts, as rightly observed in the referring order [Radhey Shyam v. Chhabi Nath, (2009) 5 SCC 616] in paras 26 and 27 quoted above.

26. The Bench in Surya Dev Rai [Surya Dev Rai v. Ram Chander Rai, (2003) 6 SCC 675] also observed in para 25 of its judgment that distinction between Articles 226 and 227 stood almost obliterated. In para 24 of the said judgment distinction in the two articles has been noted. In view thereof, observation that scope of Articles 226 and 227 was obliterated was not correct as rightly observed [Radhey Shyam v. Chhabi Nath, (2009) 5 SCC 616] by the referring Bench in para 32 quoted above. We make it clear that though despite the curtailment of revisional jurisdiction under Section 115 CPC by Act 46 of 1999, jurisdiction of the High Court under Article 227 remains unaffected, it has been wrongly assumed in certain quarters that the said jurisdiction has been expanded. Scope of Article 227 has been explained in several Patna High Court CWJC No.8753 of 2013 dt.09-01-2025

decisions including Waryam Singh v.

Amarnath [AIR 1954 SC 215 : 1954 SCR 565] , Ouseph Mathai v. M. Abdul Khadir [(2002) 1 SCC 319] , Shalini Shyam Shetty v. Rajendra Shankar Patil [(2010) 8 SCC 329 :

(2010) 3 SCC (Civ) 338] and Sameer Suresh Gupta v. Rahul Kumar Agarwal [(2013) 9 SCC 374 : (2013) 4 SCC (Civ) 345] . In Shalini Shyam Shetty [(2010) 8 SCC 329 :

(2010) 3 SCC (Civ) 338] this Court observed: (SCC p. 352, paras 64-67) "64. However, this Court unfortunately discerns that of late there is a growing trend amongst several High Courts to entertain writ petition in cases of pure property disputes. Disputes relating to partition suits, matters relating to execution of a decree, in cases of dispute between landlord and tenant and also in a case of money decree and in various other cases where disputed questions of property are involved, writ courts are entertaining such disputes. In some cases the High Courts, in a routine manner, entertain petitions under Article 227 over such disputes and such petitions are treated as writ petitions.

65. We would like to make it clear that in view of the law referred to above in cases of property rights and in disputes between Patna High Court CWJC No.8753 of 2013 dt.09-01-2025

private individuals writ court should not interfere unless there is any infraction of statute or it can be shown that a private individual is acting in collusion with a statutory authority.

66. We may also observe that in some High Courts there is a tendency of entertaining petitions under Article 227 of the Constitution by terming them as writ petitions. This is sought to be justified on an erroneous appreciation of the ratio in Surya Dev [Surya Dev Rai v. Ram Chander Rai, (2003) 6 SCC 675] and in view of the recent amendment to Section 115 of the Civil Procedure Code by the Civil Procedure Code (Amendment) Act, 1999. It is urged that as a result of the amendment, scope of Section 115 CPC has been curtailed. In our view, even if the scope of Section 115 CPC is curtailed that has not resulted in expanding the High Court's power of superintendence. It is too well known to be reiterated that in exercising its jurisdiction, High Court must follow the regime of law.

67. As a result of frequent interference by the Hon'ble High Court either under Article 226 or 227 of the Constitution with pending civil and at times criminal cases, Patna High Court CWJC No.8753 of 2013 dt.09-01-2025

the disposal of cases by the civil and criminal courts gets further impeded and thus causing serious problems in the administration of justice. This Court hopes and trusts that in exercising its power either under Article 226 or 227, the Hon'ble High Court will follow the time-

honoured principles discussed above. Those principles have been formulated by this Court for ends of justice and the High Courts as the highest courts of justice within their jurisdiction will adhere to them strictly."

(emphasis supplied)

27. Thus, we are of the view that judicial orders of civil courts are not amenable to a writ of certiorari under Article 226. We are also in agreement with the view [Radhey Shyam v. Chhabi Nath, (2009) 5 SCC 616] of the referring Bench that a writ of mandamus does not lie against a private person not discharging any public duty. Scope of Article 227 is different from Article 226.

28. We may also deal with the submission made on behalf of the respondent that the view in Surya Dev Rai [Surya Dev Rai v. Ram Chander Rai, (2003) 6 SCC 675] stands approved by larger Benches in Shail [Shail v. Manoj Kumar, (2004) 4 SCC 785 : 2004 SCC Patna High Court CWJC No.8753 of 2013 dt.09-01-2025

(Cri) 1401] , Mahendra Saree Emporium (2) [Mahendra Saree Emporium (2) v. G.V. Srinivasa Murthy, (2005) 1 SCC 481] and Salem Advocate Bar Assn. (2) [Salem Advocate Bar Assn. (2) v. Union of India, (2005) 6 SCC 344] and on that ground correctness of the said view cannot be gone into by this Bench. In Shail [Shail v. Manoj Kumar, (2004) 4 SCC 785 : 2004 SCC (Cri) 1401], though reference has been made to Surya Dev Rai [Surya Dev Rai v. Ram Chander Rai, (2003) 6 SCC 675] , the same is only for the purpose of scope of power under Article 227 as is clear from para 3 of the said judgment. There is no discussion on the issue of maintainability of a petition under Article 226. In Mahendra Saree Emporium (2) [Mahendra Saree Emporium (2) v. G.V. Srinivasa Murthy, (2005) 1 SCC 481] , reference to Surya Dev Rai [Surya Dev Rai v. Ram Chander Rai, (2003) 6 SCC 675] is made in para 9 of the judgment only for the proposition that no subordinate legislation can whittle down the jurisdiction conferred by the Constitution. Similarly, in Salem Advocate Bar Assn. (2) [Salem Advocate Bar Assn. (2) v. Union of India, (2005) 6 SCC 344] in para 40, reference to Surya Dev Rai [Surya Dev Rai v. Ram Chander Rai, (2003) 6 SCC 675] is for the Patna High Court CWJC No.8753 of 2013 dt.09-01-2025

same purpose. We are, thus, unable to accept the submission of the learned counsel for the respondent.

29. Accordingly, we answer the question referred as follows:

29.1. Judicial orders of the civil court are not amenable to writ jurisdiction under Article 226 of the Constitution.

29.2. Jurisdiction under Article 227 is distinct from jurisdiction under Article 226. 29.3. Contrary view in Surya Dev Rai [Surya Dev Rai v. Ram Chander Rai, (2003) 6 SCC 675] is overruled.

30. The matters may now be listed before the appropriate Bench for further orders."

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 :-

"(6) Petitions under Article-227 of the Constitution of India in respect of any order or any proceeding before any Civil Court, would be filed in Civil Miscellaneous Jurisdiction and would be numbered as Civil Miscellaneous no. (C. Misc. No.)."

Patna High Court CWJC No.8753 of 2013 dt.09-01-2025

4. The learned counsel for the petitioner submits that

considering the aforesaid aspect of the matter, four weeks' time

be granted for converting the present writ petition into a Civil

Miscellaneous Petition. Time so sought, is granted.

5. The registry is directed to extend its cooperation to

the learned counsel for the petitioner in order to ensure that the

present writ petition is converted into Civil Miscellaneous

Petition at the earliest, whereafter, the registry shall list the

present case on priority basis, before the concerned Bench, in

seisin of the subject matter of the present case, in view of the

fact that the present case is pending since 12 years.

(Mohit Kumar Shah, J) sonal/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          10.01.2025
Transmission Date       NA