Allahabad High Court
Anita vs State Of U.P. Thru. Addl. Chief Secy. ... on 4 November, 2025
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2025:AHC-LKO:69050
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
WRIT - A No. - 12827 of 2025
Anita
.....Petitioner(s)
Versus
State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Bal Vikas Sewa Evam Pushtahar Lko. And 3 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Alok Pandey, Amit Pandey, R.U. Pandey
Counsel for Respondent(s)
:
C.S.C.
Court No. - 7
HON'BLE MANISH MATHUR, J.
1. Heard Mr. Amit Pandey, learned counsel for petitioner and Mr. Sudhir Kumar Singh, learned State counsel for opposite parties no.1 to 3.
2. In view of order being passed, notices to opposite party no.4 stand dispensed with. 3. Petition has been filed challenging order dated 18.09.2025 whereby income certificate of petitioner has been cancelled.
4. At the very outset, learned State counsel submits that petitioner has an alternative equally and efficacious remedy of filing appeal under Paragraph 6 of the Janhit Guarantee Yozana, 2011.
5. Learned counsel for petitioner however has placed reliance on judgment rendered in the case of Anju Yadav versus State of U.P. & Ors.; Writ C No.9604 of 2011.
6. Nonetheless, in view of admitted situation that petitioner has an alternative and equally efficacious remedy of filing appeal, liberty is granted to petitioner to file such an appeal before authority concerned who shall consider and decide the same expeditiously in the light of judgement rendered in the case of Anju Yadav (supra) in case the same is applicable within a period of four weeks from the date a certified copy of this order is served upon the said authority.
7. With the aforesaid directions, the writ petition stands disposed of.
(Manish Mathur,J.) November 4, 2025 Subodh/-