Allahabad High Court
Ram Kripal Yadav vs State Of U.P. Thru. Prin. Secy. Deptt. ... on 19 December, 2022
Author: Manish Kumar
Bench: Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 906 of 2022 Petitioner :- Ram Kripal Yadav Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Revenue, Lko. And 8 Others Counsel for Petitioner :- Yogendra Nath Yadav Counsel for Respondent :- C.S.C.,Dilip Kumar Pandey Hon'ble Manish Kumar,J.
The present writ petition has been preferred for quashing of the order dated 24.04.2018 passed by the respondent no. 3 i.e. the Sub-Divisional Officer, Tehsil Mohanlalganj, District Lucknow under Section 101 of the U.P. Revenue Code, 2006 (hereinafter referred to as 'the Code, 2006').
At the very outset, learned Standing Counsel and learned counsel for the Gram Sabha have raised a preliminary objection regarding the maintainability of the present writ petition as the petitioner has a statutory alternative remedy of filing a revision under Section 210 of the Code, 2006.
At this stage, learned counsel for the petitioner has submitted that the petitioner may be permitted to withdraw the present writ petition as dismissed as not pressed with liberty to file a revision.
As prayed by learned counsel for the petitioner, the present writ petition is dismissed as not pressed and the petitioner is at liberty to avail the alternative statutory remedy as available under the law.
Order Date :- 19.12.2022 Nitesh