ABIJIT GANGULY Vs. JALALUDDIN

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the order dated 28-2-97 passed by the learned Single Judge whereby he has dismissed the writ petition holding that the same is not maintainable.

(2.) The appellant has approached the Court against the judgment and decree dated 9-12-96 passed by the Subordinate Judge in a regular Title Suit No. 167/64 of 1996.

(3.) Against the above said order, the appellant instead of taking recourse to the procedures prescribed under the Code of Civil Procedure, has invoked the jurisdiction under Article 226 of the Constitution.