Manju Devi vs State Of U.P. Thru. Collector, ...
2024 Latest Caselaw 18593 ALL

Allahabad High Court

Manju Devi vs State Of U.P. Thru. Collector, ... on 22 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:38637
 
Court No. - 19
 

 
Case :- WRIT - C No. - 4520 of 2024
 

 
Petitioner :- Manju Devi
 
Respondent :- State Of U.P. Thru. Collector, Shravasti And Others
 
Counsel for Petitioner :- Ruby Maurya
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Subhash Vidyarthi,J.
 

Heard Sri R.P. Dwivedi, holding brief of Ms Ruby Maurya, learned counsel for the petitioner and Sri Abhishek Pandey, learned Additional Chief Standing Counsel for the State-respondents.

By means of the instant petition filed under Article 226 of the Constitution, the petitioner has challenged validity of the judgment and order dated 07.11.2023 passed by the Collector/District Magistrate, Shravasti in Case No.426 of 2023, under Section 47A of Indian Stamp Act, 1899. He has also challenged a consequential recovery citation dated 07.03.2024 issued by the Tehsildar, Tehsil Jamunaha, District Shrawasti.

Learned Additional Chief Standing Counsel raised a preliminary objection that the petitioner has got statutory remedy of filing appeal/revision under Section 56 of Indian Stamp Act, 1899.

As the petitioner has got a statutory remedy available against the impugned order, the writ petition is dismissed in view of availability of statutory remedy.

The dismissal of writ petition will not affect the petitioner's right to avail the statutory remedy.

Order Date :- 22.5.2024

Renu/-