Ramadhar Yadav vs State Of U.P. And 6 Others
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Allahabad High Court

Ramadhar Yadav vs State Of U.P. And 6 Others on 8 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:82288
 
Court No. - 49
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 918 of 2024
 

 
Petitioner :- Ramadhar Yadav
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Kamlesh Kumar Yadav
 
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:

"(I). Issue a writ, order or direction in the nature of mandamus directing the respondent concerned to evict the illegal encroachment/possession of the respondent no. 6 and 7 over the Aarazi No. 129, 131 mentioned as Chak Marg and Arazi No. 132 as Chaknali recorded in the revenue record shrinked by the respondent No. 6 and 7 situated at Village-Khojanpur Sikandapur, Pargana, Tehsil-Saidpur, 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 :- 8.5.2024

Ved Prakash

(Manish Kumar Nigam,J.)