R.H.Zaidi, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel and also perused the record.
(2.) By means of this petition, the petitioner challenges the validity of the notice dated 23.11.2001 issued by the Secretary/Lekhpal of Land Management Committee, Mohammadpur, district Sitapur against the petitioner calling upon him to vacate the land in dispute failing Which necessary action will be taken to dispossess him from the same.
(3.) The petitioner without filing any objection against the said notice before the Secretary, Land Management Committee, approached this Court and filed the present petition straightaway. This petition as framed and filed is pre-mature. I, however decline to entertain the same on the ground of availability of statutory alternative remedy.;