SHIV KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Angrej Nath Shukla, learned counsel for the petitioner and Sri Hemant Kumar Pandey, learned State counsel.

(2.) By means of this petition, the petitioner has sought the following main relief(s) :

(3.) At the very outset, learned State counsel raised a preliminary objection regarding maintainability of this petition. The preliminary objection has been raised on the ground of having a statutory remedy of filing an appeal against the impugned order dtd. 21/2/2025. He stated that in view of Sec. 38(4) of the U.P. Revenue Code, 2006 (hereinafter referred to as the "Code of 2006") as amended in the year 2019, the petitioner is having a remedy of filing an appeal before the Authority concerned against the impugned order dtd. 21/2/2025. Sec. 38(4) of the Code of 2006 is extracted hereunder :