Arvind Singh vs State Of U.P. And 4 Others
2019 Latest Caselaw 4314 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 15940 of 2019
 
Petitioner :- Arvind Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ratnesh Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Kamlesh Kumar Mishra,Mahesh Narain Singh
 

 
Hon'ble Anjani Kumar Mishra,J.

Heard learned counsel for the parties.

The petition arises out of proceedings under Section 33/39 of the U.P. Land Revenue Act, wherein an order was passed in favour of the petitioner, which order has been reversed on a revision filed by the contesting respondent vide order dated 13.02.2019 passed by the Commissioner Meerut Division, Meerut.

In my considered opinion, against the order impugned, the petitioner has a statutory alternative remedy of a revision under Section 219 of the U.P. Land Revenue Act before the Board of Revenue.

This statutory alternative remedy has not been availed by the petitioner.

The writ petition is dismissed on the ground of availability of statutory alternative remedy.

Order Date :- 9.5.2019

RKM