Kalicharan vs M/S Pushpanjali Dwelling Pvt. Ltd.
2024 Latest Caselaw 36308 ALL

Allahabad High Court

Kalicharan vs M/S Pushpanjali Dwelling Pvt. Ltd. on 5 November, 2024

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:172922
 

 
Court No. - 9
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 13829 of 2024
 

 
Petitioner :- Kalicharan
 
Respondent :- M/S Pushpanjali Dwelling Pvt. Ltd.
 
Counsel for Petitioner :- Asim Kumar Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.
 

This writ petition has been filed with the following prayer:

"set aside the judgment and order dated 08.01.2024 (Annexure No. 1 to this petition) passed by Civil Judge (Junior Division) Agra in O.S. 137 of 2014, Kalicharan Versus M/s Pushpanjali Dwelling Pvt. Ltd."

Learned counsel for the petitioner himself admits the fact that the order impugned is revisable.

Once it is admitted that the order impugned passed by the Civil Judge (Junior Division) Agra is revisable, the writ petition filed under Article 227 of the Constitution of India is not maintainable and the same is hereby dismissed on the ground of alternative remedy.

Order Date :- 5.11.2024

Kushal