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Judgment
Chandra Reddi, J.—This is a petition for review of our order in C. M. P. No. 605 of 1951 dated 9th January 1951 declining to issue a writ
of certiorari calling for records in G. O. Ms. 5424 M. Home department, Government of Madras, dated 27th December 1950 and to quash the
said Government Order. The circumstances that necessitated the filing of that petition are the following:
The petitioner along with the first respondent herein and some others applied to the Regional Transport Authority, Cuddapah for pucca permits
for running three stage carriages on Cuddappah Madanapalle route via Kurubola Kota. The Regional Transport Authority rejected the application
of the petitioner while that of first respondent was allowed.
Against this order an appeal was filed to the Central Road Traffic Board, Madras, by the petitioner. The Appellate Tribunal cancelled the permit
granted to the first respondent and directed the issue of one to the petitioner herein.
Thereupon the first respondent preferred a revision to the Government of Madras against the order of the Central Road Traffic Board. The
Government in its G. O. Ms. 5424 M. Home department referred to above allowed the revision petition filed by the first respondent and set aside
the order of the Central Road Traffic Board in so far as it related to the granting of a permit to the petitioner.
This led the petitioner to invoke the jurisdiction of this Court under Article 226 of the Constitution of India in the manner and for the relief
mentioned above. The main ground upon Which that petition was based was that the order of the Government disclosed no reason for interfering
with that of the Appellate authority and therefore was one passed arbitrarily.
When this petition came before us on 9th January we rejected it observing that we saw no reason to hold that the State Government has
exercised jurisdiction vested in it u/s 64-A of the Madras Motor Vehicles Act illegally or with material irregularity and that there were no grounds
for interference.
6a. A day or two after the disposal of that petition the jurisdiction of the State Government to exercise its revisional powers u/s 64-A. of the Motor
Vehicles Act without finding whether the order sought to be revised was illegal, irregular or improper as required by the provisions of the section
was questioned in another application for the issue of writ of certiorari to quash the order of the State Government in similar circumstances filed by
an aggrieved party, we issued notice on that petition which ultimately resulted in pronouncement inter alia that the order, ex-facie should show that
the Government applied its mind to a consideration of the question whether the order under revision was one under one or the other of the three
categories mentioned in Section 64-A.
As a result of the issue of notice in that application the petitioner has come forward with C. M. P. No. 1098 of 1951 for a review of our order
dated 9th January 1951.
The first point that arises for consideration in this petition is whether we have jurisdiction to review the order in G. M. P. No. 605 of 1951 and
whether this petition is competent.
This petition is resisted on behalf of the first respondent that we have no inherent powers to review the order passed upon Article 226 of the
Constitution. In support of this contention Mr. Vaidnialingam, the learned counsel for the first respondent relied on a ruling of a Full Bench of the
Bombay High Court in-- In Re: Prahlad Krishna Kurne, . But we do not think that that case carries the contention of the respondents very far.
What was observed by the Chief Justice Chagla with whom the other two learned Judges agreed was that the Court has no inherent power of
review and that the power of review like that of an appeal should be conferred by a statute and that the Criminal Procedure Code did not vest any
powers of review in the High Court. It was also remarked that Article 226 of the Constitution did not confer upon the High Court a power of
review. It must be remembered that in that case the first application that was rejected by the Division Bench of that Court was u/s 491 Criminal
Procedure Code. The applications were filed subsequently one for a review of that order and the order for a Writ of Habeas Corpus under Article
226 of the Constitution. Both the applications were rejected when they were ultimately heard by the Pull Bench.
It is while dealing with these applications that the statement of law referred to above was made by the learned Judges.
Here we have to deal with a case not under the Criminal Procedure Code. The petitioner invoked the civil jurisdiction of this court to issue a
writ under Article 226 of the Constitution. If the application for the issue of a writ, is made on the civil side, in dealing with such an application we
are governed by the provisions of the Civil Procedure Code. It is indisputable that the procedure applicable to all courts of civil judicature is that
contained in the Civil Procedure Code. IN -- ''Ryots of Garabandho and etc. Villages v. Zamindar of Parlakimedi'', I. L. R. (1933) Mad 806, the
view taken by a Bench of this court consisting of Sir Lionel Leach C. J. and Madhavan Nair J. was that an order refusing the issue of a writ of
certiorari to quash the orders of the Board of Revenue was one passed in the exercise of its original civil jurisdiction within the meaning of Section
109(b) CPC and was subject to the right of appeal to the Privy Council from the same. Once it is conceded that the procedure applicable to eases
of this kind is that enacted in the Civil Procedure Code, the question of jurisdiction of this court to review its orders under Article 226 does not
present much difficulty. Order 47, Rule 1 CPC has Invested civil courts with power to review their own decrees or orders under certain
conditions, namely, discovery of new and important matter, or evidence which after the exercise of due diligence, was not within his knowledge or
could not be produced by him seeking review at the time when the decree was passed or order made, or on account of some mistake or error
apparent on the face of the record or for any other sufficient reason. The first two conditions are not relevant for the purpose of the present
enquiry. Here we are only concerned with the latter conditions.
The question for consideration in this case is whether the grounds alleged are sufficient to bring them within the expressions ""error apparent on
the face of the record, or for any other sufficient reason"".
In support of his contention that the present case falls under the category of error apparent on the face of the record or for any other sufficient
reason within the meaning of Order 47, Rule 1 C. P. C., Mr. Rajah Aiyar, the learned counsel for the petitioner placed before us some decided
cases of this court and other courts.
In -- Brindhaban Chandra v. Damodar Prasad'', 29 Cal. W. N. 148, a Bench of the Calcutta court allowed an appeal relying on a decision of
the Judicial Committee. An application for review of a Judgment was presented by the aggrieved party within time allowed by the statute an before
it could be disposed of there was a pronouncement by the Privy Council construing the earlier judgment in a manner which rendered the judgment
of the High Court wrong. A Bench of that court held that the circumstances of that case attracted the provisions of Order 47, Rule 1 CPC and that
the expression ""error apparent on the face of the record"" was wide enough to cover a case like that.
-- Sourendra Nath Mitra Vs. Jatindra Nath Ghose and Another, is also a case where the applicability of the expression ""error apparent on the
face of the record"" in Order 47 Rule 1 CPC was considered. The learned Judges Mukherji and Jack JJ. before whom the matter came up for
consideration took the view that the failure of the lower court to deal with the merits of an application to restore a petition dismissed for default
which was in itself an application for the restoration of the suit dismissed for default on an erroneous view of Section 151, CPC amounted to an
error apparent on the face of the record.
What was decided in -- Sarat Krishna Bose Vs. Bisweswar Mitra and Others, was where an application under Order 9 Rule 9 CPC was
dismissed for default, the second application for restoring that application is not competent under Order 9 Rule 9, but that the second application
could be treated as an application for the restoration of the suit itself dismissed for default if the second application was made within time to restore
the suit and if such an application was not within time the inherent jurisdiction of the Court u/s 151 CPC could be invoked in proper cases to
restore the suit. The reason of the rule is stated by the learned Judges thus.
To meet cases such as this, Section 151 of the Code was enacted and where there is no provision in the Code expressly providing for a remedy
and none which prohibits a remedy being administered and such remedy is called for in order to do that real and substantial justice for the
administration of which it exists, the provision of Section 151 may and should be restored to.
Coming to our own High Court in -- Rekanti Chinna Govinda Chettyar and Others Vs. S. Varadappa Chettyar and Others, '', Patanjali Sastri J.
laid down that the misapprehension owing to which respondent''s counsel did not urge all his argument in support of the finding recorded in favour
of his clients by the first court and the consequent erroneous decision on the part of the Subordinate Judge that the Counsel had no arguments to
urge to meet the points raised by the appellant''s counsel are analogous to errors apparent on the face of the record so as to be sufficient reason for
review under Order 47 Rule 1 Civil Procedure Code. Reference was made to two decisions in support of the learned Judge''s finding reported in -
- ''Kyone Hoe v. Kyon Soon Sun'', 3 Rang 261 at p. 267 and --''Nagabhushanam v. Jagannaikalu'', 49 M. L. J. 671.
In -- Natesa Naicker Vs. Sambanda Chettiar, another Judge of this Court took the view that where the legal position is clearly established by
a well-known authority and by some unfortunate oversight the Judge has gone wrong by the omission of those concerned to draw his attention to
the authority, it may in a proper case be a ground for review in the light of the decision in -- ''Murari Rao v. Balavant'', 48 Mad 955 as coming
within the category of an error apparent on the face of the record.
It was the opinion of the learned Judge that -- ''Murari Rao v. Balvant'', 46 Mad 955 which recognised the power of the court to review its
order when it overlooked the leading authority on a clear matter of law was still good law evidently meaning that its authority has not In any way
been shaken by the pronouncement of the Judicial Committee in -- ''Chhajjuram v. Neki'', 26 Cal. W. N. 697.
In the light of the observations contained in the decided cases cited to us we are inclined to hold that the instant case is governed by the clause
an error apparent on the face of the record"" contained in Order 47, Rule 1 Civil Procedure Code. At the time when, we passed the order, the
question whether the Government acted without jurisdiction in exercising its powers u/s 64-A or whether the order of the Central Road Traffic.
Board, was one which could be called either illegal or irregular or improper, to enable the State Government to interfere with that order was not
considered by us. A plain reading of Section 64-A shows that it is only when the Government reaches a conclusion that the order sought to be
revised was one falling under either of the three categories mentioned in Section 64-A that it can exercise its revisional powers under that section,
We have held in G. M. P. No. 625 of 1951 that the Government order should ''ex facie'' show that it applied its mind to the question of the
legality, irregularity or propriety of the order of the Appellate Tribunal and that in the absence thereof the Government''s order was liable to be
quashed. No doubt our omission to consider that point was due to the Counsel not patting forward before us that aspect of the case, (that
application have not (sic) been grounded on the arbitrary exercise by the Government of the power conferred on it u/s 64-A of the Act). But
whoever might be responsible for it, if the most important point arising in the petition was not considered by us we think such an omission would
constitute ""an error apparent on the face of the record"", within the meaning of the expression occurring in Or. 47 Rule 1 CPC so as to warrant a
review of our order dated 9th January 1951.
It follows that our order dismissing the application for the issue of a writ of certiorari is discharged. A writ Nisi will issue in this case and the
records in G. O. Ms. 5424 M. Home Department dated 27th December 1950 will be called for within two weeks. The petitioner will pay the
respondent''s costs (first respondent), Advocate''s fee of Rs. 100 (one hundred only).