MANISHA SALOMAN Vs. KALAWATI SALOMAN,

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioner opposes the submissions, preliminary objection and the submissions made in that respect. It is submitted that the High Court of Calcutta has decided the similar petition filed under Article 227 of the Constitution of India in C.O. No. 3988 of 2017, Mita Panda and others Vs. Minati Chakrabarty and another dated 09.01.2019, in which, it was held that the tribunal instituted under the Act, 2007 functions as a quasi judicial body and to some extent, exercises the judicial power. The power of the tribunal under Section 23 of the Act, 2007 to declare the deed void, is comparable to the power of Civil Court. The similar power to grant maintenance, right to residence, can be equated with jurisdiction of the Civil Court under the different statutes namely the Hindu Adoptions and Maintenance Act, 1956, Hindu Marriage Act, 1955, Special Marriage Act, 1954, etc. Therefore, the supervisory jurisdiction under the Article 227 of the Constitution of India, can be exercised in such case. Relying on the judgment of this Court in Uttar Kumar Bhoi Vs. Smt. Surekha Bhoi , 2019 3 CgLJ 80, it is submitted that the similar question raised before this Court, has been decided under Article 227 of the Constitution of India, hence, the present petition is maintainable.

(3.) Considered on the submissions. In Dr. Ram Sharan Lal Tripathi (Supra) , the writ petition was preferred under Article 226 of the Constitution of India challenging the order of the Revenue Board exercising the power of judicial review. The Coordinate Bench of this Court in Dr. Ram Sharan Lal Tripathi (Supra) , after detailed examination of the default pointed out by the Registry, that the petition should have been filed under Article 227 of the Constitution of India, it was held that the Board of Revenue is not a Civil Court, but an authority established under Chhattisgarh Land Revenue Code, 1959. Therefore, the writ petition under Article 227 of the Constitution of India, for issuance of writ of certiorari to annul the order passed by the Board of Revenue, is maintainable. The conclusion that was drawn in Dr. Ram Sharan Lal Tripathi (Supra) , was with respect to the Board of Revenue, exercising the powers under the Code 1959 as an authority, cannot be said to be squarely applicable to the tribunal constituted under the Act, 2007.