Shakir vs State Of U.P. And 4 Others
2023 Latest Caselaw 33774 ALL

Allahabad High Court

Shakir vs State Of U.P. And 4 Others on 4 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:229117
 
Court No. - 47
 

 
Case :- WRIT - C No. - 39789 of 2023
 

 
Petitioner :- Shakir
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Rajiv Sisodia,Virendra Singh Tomar
 
Counsel for Respondent :- C.S.C.,Arun Kumar Pandey
 

 
Hon'ble Manish Kumar Nigam,J.
 

1. Heard learned counsel for the petitioner, learned counsel for the respondent and learned Standing Counsel and perused the record.

2. The present petition has been filed with the following prayer:

"1. Issue a writ, order or direction in the nature of mandamus directing the respondent no. 2 to decide the representation of the petitioner dated 20.06.2023 (Annexure No. 2 to this writ petition)."

3. Learned Standing Counsel has raised a preliminary objection that the petitioner has an alternative remedy to approach appropriate authority by moving an application under Section 67 of the Uttar Pradesh Revenue Code, 2006 in view of the judgment passed by this Court in Jahar Singh v. State of U.P. reported in 2017(4) ADJ 619 as well as in Public Interest Litigation No. 2117 of 2023 (Kanhaiya Lal v. State of U.P. and 14 others.

4. Since the petitioner has an alternative remedy, I am not inclined to entertain the instant petition.

5. In case, the petitioner moves an application under Section 67 of Uttar Pradesh Revenue Code, 2006, before appropriate authority, the same shall be decided after hearing all the concerned parties in accordance with law.

6. With the aforesaid observation, the petition is disposed of.

Order Date :- 4.12.2023

Ved Prakash

(Manish Kumar Nigam, J.)