- (1.) Heard Sri Faujdar Rai along with Sri Chandra Kumar Rai, learned counsel for the petitioner.
(2.) The present writ petition has been filed for issuing a writ of certiorari quashing the order dated 7.2.2013 passed in Case No. 31/2012 Meena Devi Vs. Gram Sabha and others. The case was instituted under Section 28 of U.P.Land Revenue Act, 1901. Learned Standing Counsel submitted that the order impugned is revisable, therefore the writ petition may be dismissed on the ground of alternative remedy. Sri Rai, submitted that the order impugned has been passed after the remand order passed by this Court, therefore writ petition can be entertained.
(3.) Having heard learned counsel for the petitioner and learned Standing Counsel, I am of the view that writ petition would not be proper remedy for redressal of petitioner's grievance merely because the order impugned has been passed after the direction of this Court, in my opinion, that will not dilute the availability of alternative remedy of revision.;