Allahabad High Court
Dharamveer Singh vs State Of U.P. And Others on 19 January, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 6 Case :- WRIT - C No. - 2008 of 2010 Petitioner :- Dharamveer Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- Ram Raj Pandey Respondent Counsel :- C.S.C.,Anuj Kumar Hon'ble Arun Tandon,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
Under Section 122B (4-D) of the U.P. Zamindari Abolition and Land Reforms Act, it is provided that if any person is aggrieved by an order of Assistant Collector passed in proceedings under Section 122B of the Act, he may file a suit for protecting his rights.
In view of the statutory remedy being provided under Section 122B (4-D) of the Act, this writ petition is dismissed with liberty to the petitioner to invoke statutory remedy.
Order Date :- 19.1.2010 Sushil/-