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Judgment
Krishnan, J.—It is not denied that, so far as this application is for getting a further enquiry ordered, it was open to the petitioner to go to the
District Magistrate or the Sessions Judge. That being so even though this Court has concurrent jurisdiction in the matter, I think, it is a right course
to adopt, to insist on the party exhausting all his remedies in an inferior Court, before he comes up to this Court. See the view taken by the
Calcutta High Court in Emperor v. Abdus Sobhan [1909] 36 Cal. 643 and by the Allahabad High Court in Sharif Ahmad v. Qabul Singh [1921]
43 All. 497. The petition therefore, so far as it asks for further enquiry is dismissed. The petitioner may, if so advised, move the District Magistrate,
or the Sessions Judge, as regards the order for compensation. No doubt it has been held that this Court alone can revise it. But as the order on the
petition for further enquiry, if in favour of the petitioner, may have a material bearing on it, no order can be properly passed on it at this stage. The
petition will be dismissed, with liberty to the petitioner to move this Court again, if so advised.