- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing order dated 7.7.2008, passed by Tahsildar, Jalalpur, district Ambedkar Nagar.
(2.) A reference to order Annexure-1 indicates that caste certificate issued in the name of the petitioners declaring them as belonging to Scheduled Caste has been cancelled.
(3.) Learned counsel for respondent State has pointed out that the issue raised by the petitioners can be raised before Committee constituted under Uttar Pradesh Janhit Guarantee Adhiniyam, 2011 and Uttar Pradesh Janhit Guarantee Rules, 2011. It has been pleaded on behalf of respondent that effective alternate remedy is available which may be availed.;