AIR 1960 ANDHRA PRADESH 364 ::1960 AndhLT 183 ::(1960) 1 Andh WR 36 ::ILR (1959) Andh Pra 1315

Andhra Pradesh High Court

Hon'ble Judge(s): P. Chandra Reddy , C.J. AND Mohd. Ahmed Ansari , J

Constitution of India , Art.226— Petition under - Appeal against judgment of single Judge - Limitation. Limitation Act (9 of 1908) , Art.151— Andhra State Act (30 of 1953) , S.32, S.55— High Court Orders and Rules. Andhra Pradesh Appellate Side Rules , R.51— All appeals against the judgments of a single Judge on petitions under Art. 226 of the Constitution should be brought within twenty days as prescribed by Art. 151 of the Limitation Act read with Ss. 32 and 55 of the Andhra State Act. Rule 14 of the rules framed by the High Court for proceedings under Art. 226 does not lay down any period of limitation for the purpose and R. 51 of the Appellate Side Rules cannot be attracted to appeals against orders of a single Judge made on the original side of the High Court and a proceeding in a writ petition is a proceeding on the original side of the High Court.(Para 3 4 5) .....