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Judgment
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Amreshwar Pratap Sahi and Vivek Kumar Birla, JJ.—Heard learned counsel for the parties.
The petitioner is aggrieved by the findings recorded in the impugned order relating to the income certificate of the petitioner which has been cancelled. This order has been passed by the Tahsildar, Budhanpur, District Azamgarh in exercise of the powers conferred on the said authority in terms of Uttar Pradesh Janhit Guarantee Adhiniyam, 2011. Section 3 prescribes the schedule of authorities which indicates that in respect of an income certificate the Tahsildar is the designated officer and the first appellate authority is the Sub-Divisional Magistrate and a second appeal lies to the District Magistrate.
In the aforesaid circumstances, the petitioner can avail both the aforesaid remedies in case aggrieved as per the aforesaid provision referred to hereinabove. Therefore, we are not inclined to entertain this writ petition, which is dismissed on the ground of alternative remedy.