INDRAJEET SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) The petitioner by means of the present writ petition has prayed for the following relief:-

(3.) Learned Standing Counsel submits that the petitioner has an alternative remedy of filing application under Sec. 76 of the U.P. Revenue Code, 2006.