High CourtsDivision Bench(1949) 02 MAD CK 0027

Annamreddi Pichireddi vs Sri Vighneswara Swami Varu of Nagamambapuram and Another

Madras High Court · Decided on 28 February 1949 · Citation: (1949) 62 LW 395 : (1949) 1 MLJ 536

HON’BLE JUDGES
Mack, J

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Judgment

3 paragraphs · 43 words

Mack, J.—The Collector acting u/s 44-B(2)(d) of the Hindu Religious Endowments Act is not a Civil or Revenue Court whose orders are

liable to revision u/s 115 of the Code of Civil Procedure.

2.

The petition is dismissed as not maintainable with costs.