Ramkyas Singh vs State Of U.P. And Another
2024 Latest Caselaw 36681 ALL

Allahabad High Court

Ramkyas Singh vs State Of U.P. And Another on 7 November, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:174982
 
Court No. - 34
 

 
Case :- WRIT - C No. - 27133 of 2024
 
Petitioner :- Ramkyas Singh
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Ram Naresh Nigam,Suresh 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 instant petition has been filed for the following relief :

"i) Writ of mandamus directing the respondent No.2 to decide the application dated 02.09.2023 of the petitioner.

ii) Any other wirt order or direction as this Hon'ble Court may deem fit and proper under the facts and circumstances of the case."

3. Learned Standing Counsel has raised a preliminary objection that petitioner has an alternative remedy to approach appropriate authority by moving an application under Section 24 of the Uttar Pradesh Revenue Code, 2006 in view of the judgments passed by this Court in case of Jahar Singh v. State of U.P. reported in 2017(4) ADJ 619 as well as in Kanhaiya Lal Vs. 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 24 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. Accordingly, the writ petition is disposed of.

Order Date :- 7.11.2024

Rishabh