HARI PRASAD PANDEY Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri Anurag Tripathi, learned counsel for the petitioner, Sri J.N. Maurya, learned Chief Standing Counsel appearing along with Sri Satyendra Nath Srivastava and Sri Abhishek Shukla, learned Additional Chief Standing Counsel, and Sri Amresh Kumar Tewari learned Standing Counsel, for the State respondents, and Sri Madan Mohan Srivastava, learned counsel appearing for the respondent No. 5.

(2.) The present petition has been filed seeking to assail the order dtd. 3/1/2023, passed by the respondent No. 4, the Tahsildar, Tehsil Manjhanpur, District Kaushambi, in Case No. 559 of 2022, (Computerized Case No. T202202420300559), [Rajesh Kumar Pandey Vs. Hari Prasad Pandey], in proceedings under Sec. 25 of the U.P. Revenue Code, 2006, and also praying for certain ancillary reliefs.

(3.) An objection has been raised by the counsel appearing for the State respondents with regard to the entertainability of the writ petition by pointing out that the order passed under Sec. 25 of the Revenue Code, would be subject to the statutory alternative remedy of a revision under Sec. 27 of the Revenue Code.