Allahabad High Court

Kailash vs State Of Up And 3 Others on 1 May, 2025





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:68840
 
Court No. - 35
 

 
Case :- WRIT - C No. - 34586 of 2024
 

 
Petitioner :- Kailash
 
Respondent :- State Of Up And 3 Others
 
Counsel for Petitioner :- Om Prakash Singh
 
Counsel for Respondent :- Azad Rai,C.S.C.
 

 
Hon'ble Manish Kumar Nigam,J.

1. Heard learned counsel for the parties and perused the records.

2. This writ petition has been filed for the following relief:-

"I. Issue a writ, order or direction in the nature of certiorari quash the order dated 9.5.2018 passed in case no. 01245 of 2018 Goan Sabha Versus Kailash and order dated 17.10.2019 passed by Sub Divisional Officer Khaga, Fatehpur in Restoration application dated 20.8.2018 and judgment & order dated 18.10.2021 passed by Additional Commissioner Ist Prayagraj Mandal Prayagraj in Case No. 1504 of 2019 (Computer Case No. C201902000001504) Kailash Versus Gaon Sabha and others (Annexure No. 4, 6 and 1 to the writ petition)."

3. A preliminary objection has been raised by learned counsel for the Gaon Sabha as well as learned Standing Counsel that against the orders impugned, the petitioner has alternative remedy of filing a revision under the provisions of U.P. Revenue Code, 2006.

4. In view of above, I am not inclined to interfere in the matter.

5. Accordingly, the writ petition is disposed of with liberty to the petitioner to avail the remedy as available to him under the U.P. Revenue Code, 2006.

Order Date :- 1.5.2025

Nitika Sri.

(Manish Kumar Nigam,J.)