Khursheed Ahmad vs State Of U.P. And 3 Others
2023 Latest Caselaw 28637 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:198151
 
Court No. - 47
 

 
Case :- WRIT - C No. - 32014 of 2023
 

 
Petitioner :- Khursheed Ahmad
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Dinesh Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Arun Kumar Pandey
 

 
Hon'ble Manish Kumar Nigam,J.

1. Heard learned counsel for the parties and perused the record.

2. The present petition has been filed challenging the impugned judgment and order dated 05.07.2023 passed in proceeding under Section 144 of the U.P. Revenue Code, 2006.

3. Learned Standing Counsel has raised a preliminary objection that against the impugned order, the petitioner has an alternative remedy of filing an appeal and thereafter a further remedy of second appeal under Uttar Pradesh Revenue Code, 2006.

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

5. Accordingly, the writ petition is dismissed with liberty to the petitioner to avail the remedy as available to him under

Uttar Pradesh Revenue Code, 2006.

Order Date :- 13.10.2023

Ved Prakash

(Manish Kumar Nigam, J.)