RAJIV SIKKA Vs. ASHOK KUMAR JAIN

JUDGEMENT

(1.) This petition is, in my view, a complete misuse of Article 227 of the Constitution of India. Petitions such as this clog the board of this Court, resulting in cause lists running into close to a hundred matters every day. It is also a matter of regret that a matter so insubstantial has remained pending for three years as on date.

(2.) The impugned order dtd. 28/11/2018, passed by the learned Administrative Civil Judge (the learned ACJ) in CS 133/16 (Ashok Kumar Jain v. Rajiv Sikka) merely appoints a local commissioner under Order XXVI Rule 9 of the Code of Civil Procedure, 1908 (CPC).

(3.) Order XXVI Rule 9 of the CPC reads thus: