AIR 2015 (NOC) 1080 (ALL.) ::2015 (4) ALJ 546

Allahabad High Court

Hon'ble Judge(s): Ashwani Kumar Mishra , J

(A) Constitution of India Art. 226, 227 — Writ jurisdiction — Judicial orders of Civil Courts — Are not amenable to writ jurisdiction of High Court under Art 226 — However Jurisdiction of High Court under Art 227 is available in matters arising out of proceedings/judicial orders of Civil Courts {" A writ petition, arising out of proceedings or judicial orders of civil courts is not maintainable, under Art. 226. AIR 2015 SC (Civ) 1123, Foll. (Para 42) "}