Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Allahabad High Court

Rahdey Shyam vs State Of U.P. & Others on 11 March, 2011

Author: Bala Krishna Narayana

Bench: Bala Krishna Narayana





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 14736 of 2011
 

 
Petitioner :- Rahdey Shyam
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Anurag Pathak
 
Respondent Counsel :- C.S.C.,Rama Kant Tiwari
 

 
Hon'ble Bala Krishna Narayana,J.
 

Against the impugned order the petitioner has got an alternative remedy of filing a revision before the Board of Revenue.

The writ petition is dismissed on the ground of alternative remedy.

The certified copy of the impugned order shall be returned to the learned counsel for the petitioner.

Order Date :- 11.3.2011 Bhaskar