Rajitram And 3 Others vs State Of U P And 19 Others
2023 Latest Caselaw 2100 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - C No. - 40044 of 2022
 

 
Petitioner :- Rajitram And 3 Others
 
Respondent :- State Of U P And 19 Others
 
Counsel for Petitioner :- Akhilesh Singh,Raj Bahadur
 
Counsel for Respondent :- C.S.C.,Bhupendra Kumar Tripathi,Gaurav Kumar Chaturvedi,Kuber Singh Yadav
 

 
Hon'ble Chandra Kumar Rai,J.

Heard Counsel for the petitioners, learned Standing Counsel for respondent Nos. 1,2 and 3, Mr. Kuber Singh Yadav for respondent Nos. 11 and 18 and Mr. Bhupendra Kumar Tripathi for respondent No.4, Gaon Sabha.

The instant petition has been filed against the impugned judgment dated 24.11.2022 passed by Additional Commissioner, Varanasi Division Varanasi in appeal under Section 331(3) of the U.P.Z.A. and L.R. Act. Against the impugned judgement passed by the Additional Commissioner, the second appeal will lie before the Board of Revenue as provided in the schedule framed under the U.P.Z.A. and L.R. Act / U.P. Revenue Code, 2006.

Writ petition is dismissed on the ground of alternative remedy to the petitioners to file second appeal against the impugned order dated 24.11.2022.

Office is directed to return the certified copies of the relevant documents to the learned counsel for petitioners forthwith, provided that a photostat copy of the same is placed on record.

Order Date :- 19.1.2023

Vandana Y.