1. Following Nataraja Pillai v. Rangasami Pillai 72 Ind Cas. 536 : 47 M. 56 : 41 M.L.J. 328 : (1923) M.W.N. 240 : 17 L.W. 409 : 32 M.L.T. 214 : 21 Cr. L.J. 424; A.I.R. 1923 Mad. 473 and Veduppan Servai v. Perianan Servai 113 Ind. Cas.279 : 28 L.W. 506, (1928) M.W.N. 779; A.I.R. 1928 Mad. 1108 : 55 M.L.J. 621 I must hold that the Sub-Magistrate's order could not be Revised under Section 433 of the Criminal Procedure Code That being so the District Magistrate's order, that the Sub-Magistrate should re-consider the matter, is not a subject for revision. This petition is dismissed.