Satyendra Singh Chauhan, Anil Kumar, J. - (1.) Heard Sri Manish Kumar, learned counsel for petitioner and learned Standing Counsel.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 29.10.2004 passed by Atirikt Adhikari, Kheri by which the petitioner's suit under Section 229-B/209 of U.P.Z.A. & L.R. Act registered as Regular Suit No. 130 (Uma Shanker and others v. Van Vibhag and others) has been rejected.
(3.) A query has been made to the learned counsel for the petitioner that against the impugned order the petitioner has got statutory remedy of appeal under the statute which governs the field, so the present writ petition is liable to be dismissed on the said ground.;