Khoob Chand vs State Of U.P. And 2 Others
2023 Latest Caselaw 25852 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:183438
 
Court No. - 47
 

 
Case :- WRIT - C No. - 30621 of 2023
 

 
Petitioner :- Khoob Chand
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ravi Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Sher Bahadur Singh
 

 
Hon'ble Manish Kumar Nigam,J.

1. Heard learned counsel for the petitioner, Sri Sher Bahadur Singh, learned counsel for the Gaon Sabha and learned Standing Counsel is present for the State.

2. The present petition has been filed against the judgment and order dated 28.07.2023 passed by respondent no. 3 in proceeding under Section 67 of the U.P. Revenue Code, 2006.

3. Learned Standing Counsel has raised a preliminary objection that the petitioner has an alternative remedy of filing an appeal under Section 67(5) of the Uttar Pradesh Revenue Code, 2006.

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

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

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

Order Date :- 21.9.2023

Ved Prakash

(Manish Kumar Nigam, J.)