- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing the impugned order dated 27th July, 2007, passed by Deputy Collector, Teloi, District Raebareilly (presently Amethi), placed on record as Annexure 13.
(2.) We have gone through the contents of Annexure 13. Perusal of Annexure 13 indicates that Domicile Certificate issued in favour of the petitioner dated 12th July, 2007 has been canceled.
(3.) Learned counsel for the State states that the issue raised by way of this petition is adjudicable under the Uttar Pradesh Janhit Guarantee Adhiniyam, 2011 and the Uttar Pradesh Janhit Guarantee Rules, 2011. In such circumstances, let the petitioner be relegated to the appropriate authority where the cause can be addressed.;