Amreshwar Pratap Sahi, J. - (1.) The petitioner has come up under Article 227 of the Constitution of India for the following two reliefs:- (I) Issue an order or direction to set-aside the order/judgment and decree dated 31.08.2018 passed by Civil Judge (Sr.D.) Room No.3 in Original Suit No.2114 of 2012 Rajendra Singh Vs. Sheeshapl and others by which the suit under Section 6 of the Specific Relief Act, 1963 has been dismissed and further the relief claimed in the suit may be allowed. (II) Issue any other suitable order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the case.
(2.) The suit was filed on allegations of possessory title in respect of the disputed property. Learned Additional Civil judge Senior Division Court No.3 Ghaziabad vide judgment dated 31.08.2018 has dismissed the suit after having assessed the contentions of the parties on the issues framed.
(3.) The question is as to whether a remedy under Article 227 of the Constitution of India would be available to the petitioner arising out of the aforesaid judgment of the trial court.;