Allahabad High Court
Lalaji Bind vs State Of U.P. And 6 Others on 3 October, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:190006 Court No. - 47 Case :- WRIT - C No. - 30797 of 2023 Petitioner :- Lalaji Bind Respondent :- State Of U.P. And 6 Others Counsel for Petitioner :- Manish Kumar Singh Counsel for Respondent :- CSC,Azad Rai Hon'ble Manish Kumar Nigam,J.
1. Heard learned counsel for the petitioner, learned Standing Counsel for the State and perused the record.
2. The instant writ petition has been filed challenging the order dated 21.08.2023 passed by respondent no. 2 by which the fishery patta of the petitioner dated 16.08.2021 for the pond situated at Village Khanpur Dandi, Ugrasenpur, Pargana Mah, Tehsil Handia, District- Prayagraj of Gata No. 1366 area of about 0.5020 hectare, of the petitioner has been cancelled.
3. A preliminary objection has been taken by the learned Standing Counsel and the counsel appearing for Gaon Sabha that order impugned is appealable under rule 59 before the Collector of U.P. Revenue Code Rules, 2016.
4. Considering the aforementioned facts, I am not inclined to interfere with the order impugned.
5. Writ petition is dismissed with liberty to the petitioner to avail the alternative remedy of appeal as provided under Rule 59 of U.P. Revenue Code Rules, 2016.
Order Date :- 3.10.2023 Anjali (Manish Kumar Nigam,J.)