Lalji v. State Of U.P. And 5 Others

HIGH COURT OF JUDICATURE AT ALLAHABAD

WRIT - C No. - 9120 of 2026 Court No. - 36

HON'BLE MANISH KUMAR NIGAM, J.

1. Heard learned counsel for the parties and perused the record.

2. The present petition has been filed with the following prayer:

"Issue a writ order or direction in the nature mandamus commanding the respondent no. 3 Naib Tehsildar, Tehsil- Sadar, District Prayagraj to record the of the petitioner on the basis of unregistered will deed dated 17.12.1975 and cancel the name of the respondents no. 4 to 6 imposter persons from the revenue record by initiating legal proceeding under Section 35 of the Act in accordance with law within stipulated period"

3. A perusal of the writ petition as well as relief made by the petitioner, it appears that the petitioner wants to get his name mutated in the revenue records on the basis of unregistered will deed.

4. The petitioner has an alternative remedy to approach appropriate authority for redressal of his grievance in view of the judgment passed by this Court in Kanhaiya Lal v. State of U.P. and others reported in 2023 (12) ADJ 226.

5. Since the petitioner has an alternative remedy, I am not Versus

Counsel for Petitioner(s) : C.S.C., Lal Ji Maurya Counsel for Respondent(s) :

Lalji

.....Petitioner(s)

State Of U.P. And 5 Others

.....Respondent(s)

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inclined to entertain the instant petition.

6. In case, the petitioner moves such application before appropriate authority, the same shall be decided after hearing all the concerned parties in accordance with law.

7. With the aforesaid observation, the petition is disposed of.

April 1, 2026

Ved Prakash WRIC No. 9120 of 2026

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(Manish Kumar Nigam,J.)

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