Introduction
Revision
The High Court in exercise of its revisionary powers can call for the record of any case which has been decided by any of its subordinate courts in which no appeal lies thereto if it appears that the subordinate court has
- exercised a Jurisdiction not vested in it by law
- failed to exercise a jurisdiction vested in it by law
- acted in the exercise of its Jurisdiction illegally or with material irregularity.
The High Court in exercise of its revisionary powers can make any orders, as it thinks fit. But the High Court cannot vary or reverse any order deciding an issue unless such order is unjust or has a material and decisive bearing in the case of party applying for revision.
