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 filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 21.11.2001 passed by the Commissioner, Basti Division, Basti.
(3.) Learned Standing Counsel raised a preliminary objection to the maintainability of the present petition. It was urged that the order under challenge is revisable under Section 333 of the U.P. Zamindari Abolition and Land Reforms Act, for short "the Act", before the Board Revenue, Uttar Pradesh at Allahabad. The petitioner without availing the statutory alternative remedy, straightaway filed the present petition. The writ petition is, therefore, liable to be dismissed on the ground of availability of alternative remedy.;