AIR 1952 ASSAM 166

Assam High Court

Hon'ble Judge(s): Thadani , C.J. AND Ram Labhaya, H. Deka , JJ

Constitution of India , Art.227— Cases in which High Court has no revisional jurisdiction - Exercise of jurisdiction under Article - Appellate order u/S.9. Assam Adhiars Protection and Regulation Act (12 of 1948) , — Assam Adhiars Protection and Regulation Act (12 of 1948) , S.9, S.2— In cases where the revisional jurisdiction of the High Court has been taken away by a competent legislature the High Court unless there is an absence, excess or abuse, of jurisdiction, will not interfere in exercise of its extraordinary jurisdiction under Art. 227 and make that jurisdiction a substitute for the revisional jurisdiction.(Para 2) The Assam Adhiara Protection and Regulation Act 1948, does not provide for a remedy by way of revision and hence where the Deputy Commissioner in an appeal under S. 9 of that Act holds, after giving reasons, that certain exhibits in the case constitute an agreement within the meaning of S. 2 of that Act, whether the reasons given are right or wrong, it is not a matter which can be considered by the High Court in exercise of its extraordinary jurisdiction under Art. 227 of the Constitution. AIR 1951 Assam 106, Rel. on.(Para 2) .....