Ram Adhar Deceased And 2 Others vs Manni Lal Deceased And 4 Others
2024 Latest Caselaw 37414 ALL

Allahabad High Court

Ram Adhar Deceased And 2 Others vs Manni Lal Deceased And 4 Others on 13 November, 2024

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:178029
 

 
Court No. - 9
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 12568 of 2024
 

 
Petitioner :- Ram Adhar Deceased And 2 Others
 
Respondent :- Manni Lal Deceased And 4 Others
 
Counsel for Petitioner :- Rachna Dubey
 

 
Hon'ble Rohit Ranjan Agarwal,J.
 

This writ petition has been filed with the following prayer:-

"It is, therefore most respectfully prayed that Hon'ble Court may graciously be pleased to allow the instant misc. petition (civil) of the petitioners and pass a suitable order or direction in suitable nature, and directing the learned 1st Additional Munsif Kannauj to get implemented his Judgment & Decree dated 31.07.1973, passed in Original Suit No.335/1969 (Ram Adhar Versus Manni Lal And Others), in the interest of justice."

The prayer made in the writ petition cannot be granted as the judgment and decree is dated 31.07.1973 passed in Original Suit No. 335 of 1969.

This Court is not a court of execution. The petition filed under Article 227 of Constitution is not maintainable.

The petition is misconceived and stands dismissed.

Order Date :- 13.11.2024

V.S.Singh