Bhudevi vs State Of U.P. And 8 Others
2022 Latest Caselaw 6506 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 4248 of 2022
 

 
Petitioner :- Bhudevi
 
Respondent :- State Of U.P. And 8 Others
 
Counsel for Petitioner :- Manoj Pathak
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajit Kumar,J.

Heard learned counsel for the petitioner as well as learned Standing Counsel.

By means of this petition filed under Article 226 of the Constitution, the petitioner has prayed for quashing of the judgment and decree passed by Revenue Court under Section 116 of the U.P. Revenue Code, 2006.

Learned Standing Counsel has raised preliminary objection regarding maintainability of the writ petition on the ground that there lies second appeal before the Board of Revenue under Section 208 of the U.P. Revenue Code, 2006.

In view of the above, this Court declines to interfere in the matter for availability of alternative efficacious remedy of second appeal.

Petitioner is at liberty to avail the remedy as available in law.

Subject to aforesaid liberty, this petition consigned to records.

Order Date :- 11.7.2022

IrfanUddin