- (1.) This appeal by special leave in directed against the judgment and order passed by the Bombay High Court dated October 8, 1982 dismissing the petition filed by the appellant under Art. 226 of the Constitution in limine. We do feel that the writ petition should not have been dismissed by the High Court summarily particularly when it involved a question as to the jurisdiction and power of the Divisional Commissioner to interfere suo motu in exercise of his revisional jurisdiction under section 257 of the Bombay Land Revenue Code, 1966 in proceedings under Sections 145 to 147 of the Code with respect to the rights acquired under 32G of the Bombay Tenancy Act, 1958.
(2.) The appeal is accordingly allowed and the order passed by the High Court dismissing the writ petition summarily is set aside. We hope and trust that it will be possible for the High Court to dispose of the writ petition as expeditiously as possible.
(3.) There shall be no order as to costs.;