N.B. Asthana, J. - (1.) List has been revised. None responds for the revisionist. Sri S.N. Dubey, Learned counsel for the opposite party No. 2 and Learned A.G.A. for opposite Party No. 1 are present.
(2.) This revision has been filed against the judgment and order dated 25.3.91 passed by S.D.M. Karchana, Allahabad in case No. 1/6/3 of 1989-90 under Section 145 Cr.P.C. releasing the disputed property in favour of the opposite party No. 2, Prabhu. The learned counsel for the opposite party No. 2 says that the revisionist filed a revision in the court of Sessions Judge, Allahabad against this very order, which was dismissed on 16.11.91 by the IV Addl. Sessions Judge. Allahabad and, therefore, the present revision is not maintainable.
(3.) From the record the above assertion appears to be correct. The revisionist could not have filed two revisions against the same order. Learned counsel for the opposite party No. 2 says that the revision was filed in the court of Sessions Judge, Allahabad and when the revisionist failed to obtain the stay order he filed a revision in this court and obtained the stay order.;