Mahesh Bhagwati, J. - (1.) This order governs the disposal of writ petition filed by the petitioner Shiv Prakash Vijay, whereby the order dated 27th March, 2010 2010 rendered by Civil Judge (Sr. Division), Kota has been impugned.
(2.) Heard learned counsel for the petitioner and carefully perused the impugned order as also the relevant material available on the record.
(3.) At the very outset, it is pertinent to mention here that under Article 227 of the Constitution, the extraordinary jurisdiction can be invoked by the parties only in exceptional circumstances and not as a matter of routine.;