- (1.) Smt. Salma Bibi is before this Court with the request to quash the order dated 20.11.2015 passed by the Tehsildar, Manjhanpur, District Kaushambi-respondent no.4 by which he has proceeded to cancel the OBC certificate issued in favour of the petitioner has been cancelled. She has further prayed for a direction in the nature of mandamus commanding the respondent to confirm her caste certificates dated 26.7.2005 and 20.7.2015.
(2.) On 23.12.2015, when the matter was taken up, we asked the learned Standing Counsel to seek instructions in the matter.
(3.) On the matter being taken up today, learned Standing Counsel informs the Court that he has received the instructions from the District Magistrate, Kaushambi. He has vehemently opposed the writ petition precisely on the ground that in view of judgement of Hon'ble Supreme Court in Kumari Madhuri Patil & Anr. Vs. Additional Commissioner, Tribal Development & Ors., 1994 6 SCC 241, the present writ petition is liable to be dismissed on the ground of alternative remedy.;