AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 59 words
Lakshmana Rao, J.—The order or the Village Headman u/s 10 of Regulation 11 of 1816 was not subject to appeal or revision except u/s
107, Government of India Act of 1915, and Clause (2) of Section 224, Government of India Act of 1935 excludes the jurisdiction of the High
Court in such cases. The revision petition is therefore dismissed.