Allahabad High Court

Tarkeshwar Pandey vs Deena Nath Yadav And 6 Others on 1 May, 2025

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:68446
 
Court No. - 9
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4417 of 2025
 

 
Petitioner :- Tarkeshwar Pandey
 
Respondent :- Deena Nath Yadav And 6 Others
 
Counsel for Petitioner :- Indra Prakash,Ram Brij Napit
 

 
Hon'ble Rohit Ranjan Agarwal,J.

This writ petition has been filed under Article 227 of the Constitution of India assailing the judgment and decree passed in Civil Appeal No.123 of 2023 as well as judgment and decree passed in Suit No.1576 of 2020.

Against the decision of the civil appeal, second appeal under Section 100 CPC lies, and not writ petition under Article 227 of the Constitution of India.

In view of the said facts, writ petition stands dismissed on the ground of alternative remedy, leaving it open to the petitioner to file second appeal.

Office to return back certified copy of the judgment and decree to the petitioner's counsel, within 48 hours.

Order Date :- 1.5.2025

SK Goswami