Mahesh Chandra Tripathi, J. - (1.) Heard Shri S.P. Prasad, learned counsel for the petitioner and Shri S.M. Shukla, learned counsel for the Nagar Palika Parishad, Bulandshahar.
(2.) The petitioner is before this Court assailing the orders dated 4.4.2017 passed by the Chief Judicial Magistrate, Bulandshahar in Nagarpalika Appeal No.14 of 2015 (Sunny Mohan vs. Nagar Palika Parishad, Bulandshahar) whereby he has directed the petitioner-appellant to deposit Rs.23,184/- as pre-condition of filing the appeal in question and the order 2.11.2017 passed by the Chief Judicial Magistrate, Bulandshahar by which he has directed the petitioner-appellant to comply with the earlier order dated 4.4.2017.
(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.;