AKHTAR KHAN Vs. DISTT. JUDGE

JUDGEMENT

(1.) Heard Sri Mohd. Arif Khan Senior Advocate assisted by Sri Mohd. Aslam Khan Advocate, the learned counsel for the petitioner and Sri Sanjay Kumar Srivastava Advocate, the learned counsel for the opposite parties.

(2.) By means of the instant petition filed under Article 227 of the Constitution of India, the petitioner has challenged validity of an order dtd. 3/5/2024 passed by the Civil Judge (Senior Division)/FTC-II, Pratapgarh in Original Suit No.01 of 2016 titled Akhtar Khan versus Satya Prakash, rejecting the application (Paper No.95 Ga 2) filed by the petitioner under Order XI Rules 12/14 of the Civil Procedure Code (hereinafter referred to as 'C.P.C.'). The petitioner has also challenged validity of a judgment and order dtd. 30/5/2024 passed by the learned District Judge, Pratapgarh in Civil Miscellaneous Case No.117 of 2024 titled Akhtar Khan versus (1) Poornawati Sharma and (2) Mamta Sharma, whereby the Revision filed by the petitioner against the aforesaid order dtd. 3/5/2024 has been dismissed at the admission stage.

(3.) The petitioner has impleaded the District Judge, Pratapgarh and the Civil Judge (Senior Division)/FTC-II, Pratapgarh as opposite parties no.1 and 2 to the petition.