RAKESH KUMAR YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Against the recovery order of Rs. 4,80,000/- passed under Section 125 Cr.P.C. towards maintenance, the petitioner had filed a Writ C No. 60252 of 2017 in which the petitioner had prayed for deposit of amount in instalments. The writ petition was dismissed by an order dated 15.12.2017. The petitioner has now filed the present writ petition praying that the auction proceedings should be quashed as they are willing to deposit the balance amount in easy instalments.

(2.) In our opinion, the cause of action remains the same. The second writ petition for the same cause of action is not maintainable. The writ petition is accordingly dismissed.