MAHENDRA PAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this Intra-Court appeal, the petitioner before the learned Single Judge has assailed the order dtd. 24/3/2021 passed by the Dispute Redressal Committee dismissing his application on the ground that there is an effective alternative remedy available to the appellant-writ petitioner for seeking redressal of his grievances before the Civil Court.

(2.) We completely agree with the view taken by the learned Single Judge. The main grievance of the appellant-writ petitioner is against his own brother, which can only be settled in civil proceedings, and not in writ proceedings. The dispute relates to a piece of land.

(3.) The order passed by the learned Single Judge, therefore, does not suffer from any patent illegality.