Suraj Verma vs State Of U.P. And 5 Others
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Allahabad High Court

Suraj Verma vs State Of U.P. And 5 Others on 1 April, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:44243
 
Court No. - 35
 

 
Case :- WRIT - C No. - 9449 of 2025
 

 
Petitioner :- Suraj Verma
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Hari Om Shukla,Sanjay Gangwar
 
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 commanding the respondent no. 2, 3 and 4 to remove the encroachment from Chak Road numbers 964 and maintain the same as before.

b) Issue a writ order or direction in the nature of mandamus commanding the respondent no. 2 and 3 to take necessary action against the respondent no. 5 to 6 in accordance with law."

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 26 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 26 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 :- 1.4.2025

Ved Prakash

(Manish Kumar Nigam,J.)