Ram Khilavan And Another vs Raj Kamal And 6 Others
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Allahabad High Court

Ram Khilavan And Another vs Raj Kamal And 6 Others on 2 February, 2026

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:22215
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1157 of 2026   
 
   Ram Khilavan And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   Raj Kamal And 6 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Pradeep Kumar Yadav   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 9
 
   
 
 HON'BLE ROHIT RANJAN AGARWAL, J.      

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

"(i) To set-aside the impugned order dated 27.10.2025 passed by learned Civil Judge (J.D.) Kannauj in original suit No.381 2024 (Ram Khilawan and other Vs. Raj Kamal and others)."

2. The petitioner has an alternative remedy of filing misc. appeal under Order XLIII Rule 1(r) CPC.

3. In view of said fact, as the order impugned is appealable, the writ petition is dismissed on the ground of alternative remedy.

(Rohit Ranjan Agarwal,J.)

February 2, 2026

(V.S.SINGH)