[1] Having regard to the amendment of the Act, we consider that this petition is now maintainable in this Court, and order the case to be posted before the learned Judge in Chambers.
[2] The Government Solicitor for the Crown.
In Re v.
In Re v.
(High Court Of Judicature At Madras)
Original Petition No. 231 Of 1929 | 04-11-1929
Advocate List
Bench
- HON'BLE MR. JUSTICE WALLACE
- HON'BLE MR. JUSTICE ANANTHAKRISHNA AIYAR
Eq Citations
- (1930) 59 MLJ 17
- (1930) ILR 53 MAD 237
- AIR 1930 MAD 779
- LQ/MadHC/1929/348
Head Note
Constitution of India — Arts. 136 and 32 — Maintainability — Amendment of Art. 32 — Petition for issue of writ of mandamus to High Court — Held, amendment of Art. 32 has made it possible to maintain such petition in Supreme Court — Hence, petition maintainable — Constitution of India — Art. 32
