- (1.) HEARD Counsel for the petitioner and Sri Manish appearing for respondents No. 4 and 5.
(2.) A preliminary objection has been raised by the Counsel for the respondents that the petitioner has remedy of filing a revision under Section 219 of U. P. Land Revenue Act. The impugned order has been passed by Additional Commissioner on 22-1-2002 in Appeal No. 13 of 2002 rejecting the stay application. The petitioner has remedy of filing a revision against this order under Section 219 of U. P. Land Revenue Act. In view of availability of alternative remedy, the writ petition cannot be entertained and it is open to the petitioner to file a revision before the Revisional Court for redressal of his grievance. The writ petition is dismissed on the ground of availability of alternative remedy. Petition dismissed. .;