SHIV RAM Vs. DANDU RAM

JUDGEMENT

(1.) THE petitioner by way of this petition under Article 227 of the Constitution of India, has challenged the order dated 5.5.2011, passed by the learned Civil Judge (Jr.Division), Court No.II, Sundernagar, District Mandi, vide which he rejected the application filed by the petitioner under Section 151 C.P.C. for directions for locking the door of the latrine and for police help to implement the said order.

(2.) A notice of the petition was issued to the respondents.

(3.) A perusal of the impugned order shows that the learned trial Court has clearly observed that the petitioner has the remedy under Order 39 Rule 2A of the Code of Civil Procedure to seek redressal of his grievance and accordingly he rejected the prayer made by the petitioner for grant of police help. It is clear that the order does not suffer from any illegality and cannot be interfered with. The application was rightly rejected by the learned trial Court by observing that the petitioner had remedy under Order 39 Rule 2A of the Code of Civil Procedure to seek redressal of the grievance.