Vikas Prashikshan Sansthan vs Chief Development Officer And 2 Others
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Allahabad High Court

Vikas Prashikshan Sansthan vs Chief Development Officer And 2 Others on 5 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:25698
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1480 of 2026   
 
   Vikas Prashikshan Sansthan    
 
  .....Petitioner(s)   
 
 Versus  
 
   Chief Development Officer And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Baleshwar Prasad Yadav, Vijay Kumar   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE MANISH KUMAR NIGAM, J.      

1. This petition has been filed challenging the decree passed by the civil court dismissing the suit of the petitioner as not maintainable.

2. The order impugned is appealable under Section 96 of the C.P.C.

3. In view of the availability of alternative remedy, I am not inclined to interfere in the matter.

4. Accordingly, the petition is disposed of with liberty to the petitioner to avail the remedy as available to him under law.

5. Office is directed to return the certified copies of the documents annexed with the petition to learned counsel for the petitioner after retaining photocopy of the same on record.

(Manish Kumar Nigam,J.)

February 5, 2026

Nitika Sri.