Nathuni Ram And 5 Others vs State Of Up And 7 Others
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Allahabad High Court

Nathuni Ram And 5 Others vs State Of Up And 7 Others on 2 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:78399
 
Court No. - 49
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 881 of 2024
 

 
Petitioner :- Nathuni Ram And 5 Others
 
Respondent :- State Of Up And 7 Others
 
Counsel for Petitioner :- Harishchandra Dubey,Manvendra Kumar
 
Counsel for Respondent :- Bhupendra Kumar Tripathi,C.S.C.
 

 
Hon'ble Manish Kumar Nigam,J.
 

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

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

"A. Issue, a writ order or direction in the nature of suitable mandamus directing the respondents authorities to take appropriate action with regard to evicting the respondent no. 6, 7 and 8 who have made illegal encroachment over the Arazi no. 256 recorded as Naveen Parti land, which is Gaon Sabha land in revenue record and respondent no. 6, 7 and 8 be restrain to raise construction over the Naveen Parti land, situated in village/Post-Fakhanpura, Tehsil-Mohammadabad, District-Ghazipur."

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 Kanhaiya Lal v. State of U.P. and others reported in 2023 (12) ADJ 226.

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 :- 2.5.2024

Ved Prakash

(Manish Kumar Nigam,J.)