Allahabad High Court
Mandir Durga Kali Mata Sewa And Another vs State Of U.P. And 3 Others on 16 December, 2020
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 42 Case :- WRIT - C No. - 22789 of 2020 Petitioner :- Mandir Durga Kali Mata Sewa And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Preet Pal Singh Rathore Counsel for Respondent :- C.S.C.,Arvind Agrawal Hon'ble Ashwani Kumar Mishra,J.
Heard learned counsel for the petitioners and Sri Arvind Agrawal learned counsel for the respondent.
Against the order impugned dated 25.8.2020 cancelling the registration of petitioner society, petitioner has remedy of preferring appeal before the Divisional Commissioner, which has not been availed.
Since the petitioner has statutory alternative remedy of preferring appeal against the order impugned as such this petition is not liable to be entertained.
Writ petition accordingly fails and is dismissed.
However, in the facts of the present case, in case petitioner files an appeal before the competent authority within 4 weeks from today, the same shall be entertained on merits and shall be dealt with, in accordance with law.
The concerned Authority/Official shall verify the authenticity of computerized copy of this order from the official website of High Court Allahabad and shall act accordingly without waiting for submission of the certified copy of this order.
Order Date :- 16.12.2020 n.u.