Ram Avadh vs Addl.District Judge,Court No.2, ...
2021 Latest Caselaw 3272 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 
Case :- MISC. SINGLE No. - 4388 of 2021
 
Petitioner :- Ram Avadh
 
Respondent :- Addl.District Judge,Court No.2, Pratapgarh & Ors.
 
Counsel for Petitioner :- Anup Kumar Mishra
 

 
Hon'ble Mrs. Sangeeta Chandra,J.

Heard.

The petitioner challenges the order dated 23.02.2011 by which the Additional Civil Judge Pratapgarh has dismissed the suit of the petitioner and also the judgment and order dated 28.07.2017 passed by the Additional District Judge, Pratapgarh, by which the First Appeal preferred by the petitioner has been dismissed.

This petition has been filed under Article 227 of the Constitution of India, but the same is not maintainable as only a Second Appeal under Section 100 of the C.P.C. or a Revision under Section 115 of the C.P.C. is maintainable against such cause of action.

At this stage, learned counsel for the petitioner prays that this petition may be dismissed as not pressed.

This petition is accordingly dismissed as not pressed.

Order Date :- 10.3.2021

Rahul