Natthu Lal vs State Of U.P.And Others
2012 Latest Caselaw 5014 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 53098 of 2012
 

 
Petitioner :- Natthu Lal
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Laxman Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Het Singh Yadav,J.

    We have heard Shri Laxman Singh, learned counsel for the petitioner and the learned Standing Counsel appearing for the respondent nos. 1, 3,4 and 5.

    The present Writ Petition has been filed by the petitioner, inter-alia, praying for quashing the Membership/ Voter Lists dated 29.8.2012, 30.8.2012, 31.8.2012 and 1.9.2012 (Annexure Nos. 2, 3, 4 and 5, respectively to the Writ Petition).

    From a perusal of the Writ Petition, it is evident that the petitioner has already made a Representation dated 24.9.2012 before the Registrar, Cooperative Societies, U.P., Lucknow for redressal of his grievances. The said Representation has evidently been made by the petitioner  before the Registrar, Cooperative Societies, U.P., Lucknow under the provisions of Section 128 of the U.P. Cooperative Societies  Act, 1965.

    The petitioner is thus availing an alternative remedy available to him. In the circumstances, we are not inclined to exercise our Writ Jurisdiction under Article 226 of the Constitution of India in the present case.

    The present Writ Petition filed by the petitioner is liable to be dismissed, and the same is accordingly dismissed.

Order Date :- 10.10.2012

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