- (1.) In this Mandamus Appeal the order dated 10.2.2006 passed by a learned Single Judge in a Civil Revisional Application made under Article 227 of the Constitution of India has been challenged.
(2.) Report of the Stamp Reporter dated 28.4.06 on the Memorandum of Appeal is as follows : " The instant appeal has been preferred against an order passed in Civil Revisional Jurisdiction. It is for consideration of the Hon'bie Court, whether this appeal will lie before this Hon'bie Court or not".
(3.) A preliminary question having been raised as to the maintainability of the appeal, it has been contended that though the said petition was described as one under Article 227 of the Constitution of India, but in all purport, the same was one under Article 226 of the Constitution of India and as such, this Mandamus Appeal is very much maintainable.;