01Facts
The Sangam filed two writ appeals under Clause 15 of the Letters Patent challenging orders dated 14 October 2025 in W.P.Crl.(MD) Nos. 28887 and 26086 of 2024.
pp. 4–5 · ¶ 1–2The Division Bench recorded that the relief sought in the underlying writ petitions was criminal in nature.
pp. 4–5 · ¶ 1–202Issues
i.Whether intra-court appeals under Clause 15 of the Letters Patent were maintainable against orders in writ petitions seeking relief that was purely criminal in nature.
p. 5 · ¶ 203Law Applied
The Court applied the maintainability principle under Clause 15 of the Letters Patent: intra-court appeals are not maintainable where the relief sought in the underlying writ petitions is purely criminal in nature.
p. 5 · ¶ 2The judgment cites no statute beyond Clause 15, or any precedent, in support of that conclusion.
p. 5 · ¶ 204Reasoning
The Court treated the nature of the relief sought in the underlying writ petitions as determinative.
p. 5 · ¶ 2Having characterized that relief as purely criminal, it held that the resulting orders could not be challenged through these intra-court appeals under Clause 15. The judgment does not discuss the underlying merits or provide further reasoning.
p. 5 · ¶ 205Holding
The Court dismissed both writ appeals as not maintainable.
p. 5 · ¶ 2The Court dismissed both writ appeals as not maintainable, without costs, and granted the appellant liberty to pursue remedies in accordance with law. It also closed the connected miscellaneous petition.
p. 5 · ¶ 2Original Court PDF
Trichy Mavatta Sumai Pani TvsSheik Arshath
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