Devendra Kumar Arora, J. - (1.) Vakalatnama filed by Sri Pankaj Patel, Advocate on behalf of opposite party no.2 is taken on record.
(2.) Heard learned Counsel for the petitioner, learned Standing Counsel, Sri Pankaj Patel, learned Counsel for opposite party no.2, Sri Shailendra Singh Chauhan, Advocate along with Suresh Chandra for the Nagar Nigam, Lucknow (opposite party no.3) and learned Additional Solicitor General for the Government of India (opposite party no.4).
(3.) Learned Counsel for the opposite parties has raised a preliminary objection regarding maintainability of the writ petition on the ground that the petitioner has an alternative and efficacious remedy of filing an Appeal under Section 9 of the Uttar Pradesh Public Premises (Eviction of Unauthorized Occupants) Act, 1972, therefore, the present writ petition is liable to be dismissed on the ground of availability of alternative remedy.;