Munesh Chandra Agrawal vs Prakash Chandra @ Maniram And 24 Others
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Allahabad High Court

Munesh Chandra Agrawal vs Prakash Chandra @ Maniram And 24 Others on 1 May, 2025

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:68974
 
Court No. - 9
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4379 of 2025
 

 
Petitioner :- Munesh Chandra Agrawal
 
Respondent :- Prakash Chandra @ Maniram And 24 Others
 
Counsel for Petitioner :- Amit Kumar Ojha,Manoj Kumar Mishra,Tabassum Bano
 
Counsel for Respondent :- Rahul Sahai,Shahnawaz Akhtar
 

 
Hon'ble Rohit Ranjan Agarwal,J.
 

A preliminary objection has been raised as to the maintainability of the writ petition filed under Article 227 of the Constitution of India, as against the judgment rendered in Civil Appeal No.13 of 2021, second appeal would lie under Section 100 CPC, and not Matters Under Article 227 of the Constitution of India.

In view of the said fact, writ petition stands dismissed on the ground of alternative remedy, leaving it open to the petitioner to prefer second appeal before the Court concerned.

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

Sri Rahul Sahai, learned counsel has appeared for the respondents.

Order Date :- 1.5.2025

SK Goswami