Praveen Kumar Singh vs State Of U.P. & 11 Others
2024 Latest Caselaw 17379 ALL

Allahabad High Court

Praveen Kumar Singh vs State Of U.P. & 11 Others on 15 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:87282
 
Court No. - 49
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 962 of 2024
 

 
Petitioner :- Praveen Kumar Singh
 
Respondent :- State Of U.P. & 11 Others
 
Counsel for Petitioner :- Yogesh Singh
 
Counsel for Respondent :- 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 mandamus directing the respondent no. 2 (District Magistrate, Varanasi) and Respondent no. 3 (Consolidation Officer (First) , District Varanasi) to consider the grievances of the petitioner and take some immediate and appropriate steps with regard to removal of encroachment upon plot no. 3128 area 10 acre 77 dismal, situated at Village Darekhu, Pargana Kaswar Raja, Tehsil Rajatalab, District - Varanasi."

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 :- 15.5.2024

Ved Prakash

(Manish Kumar Nigam,J.)