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Judgment
The preliminary point in this case is whether orders passed under Madras Act VIII of 1865 by a Collector are open to revision u/s 622 of the
Code of Civil Procedure.
The question was answered in the negative in Velli Periya Mira v. Moidin Padsha ILR 9 Mad. 332 which was followed in Appandai V. Srihari
Joishi ILR 16 Mad. 451
It has now been contended that the revision mentioned in Section 76 of Act VIII of 1865 (Madras) means revision by the Court which made
the order and not revision by a superior Court. We are unable thus to limit the scope of the word by introducing words which are not to be found
in the section.
As to the contention that Act VIII of 1865 is a local Act and cannot override the provisions of Section 622 of the CPC by the powers
conferred on this Court under the Letters Patent, we need only refer to Section 4 of the Code of Civil Procedure.
We do not see sufficient ground for dissenting from the decision in Velli Periya Mira v. Moidin Padsha ILR 9 Mad. 332
This petition is dismissed, with costs.