Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioner. Shri Adarsh Bhushan appears for second respondent.
(2.) The petitioner is before this Court assailing the order dated 22.8.2017 passed by the District Judge, Mau in Civil Revision No.40 of 2015 (Vijay Bahadur Pandey v. U.P. State Electricity Board & Ors.) as well as the order dated 30.05.2015 passed by Civil Judge (SD), Mau rejecting the application 30-ga in Original Suit No.518 of 2011 (Vijay Bahadur Pandey v. U.P. State Electricity Board & Ors.).
(3.) Learned counsel for the petitioner could not point out any manifest error apparent on the face of record in the impugned orders so as to justify interference by this Court in extra ordinary jurisdiction under Article 227 of the Constitution of India.;