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Supreme Court Of India

(From : Allahabad)*

Hon'ble Judge(s): R. C. Lahoti, Ashok Bhan , JJ

(A) Civil P.C. (5 of 1908) , S.115— Revision - Section 115 as amended with effect from 1-7-2002 - Cannot and does not affect in any manner jurisdiction of High Court under Arts. 226, 227 of Constitution - Interlocutory orders passed by Courts subordinate to High Court - Are open to challenge in and continue to be subject to certiorari and supervisory jurisdiction of High Court. Constitution of India , Art.226, Art.227— Amendment by Act No. 46 of 1999 with effect from 1-7-2002 in S. 115, C.P.C. cannot and does not affect in any manner the jurisdiction of the High Court under Arts. 226 and 227 of the Constitution. Interlocutory orders, passed by the Courts subordinate to the High Court, against which remedy of revision has been excluded by the CPC Amendment Act No. 46 of 1999 are nevertheless open to challenge in, and continue to be subject to, certiorari and supervisory jurisdiction of the High Court. (Para 38) The curtailment of revisional jurisdiction of the High Court does not take away - and could not have taken away - the constitutional jurisdiction of the High Court to issue a writ of certiorari to a Civil Court nor the power of superintendence conferred on the High Court under Art. 227 of the Constitution is taken away or whittled down. The power exists, untrammelled by the....