### Writ Petition for FIR Registration Dismissed Due to Availability of Alternative Remedy Under BNSS

The petitioner, claiming to be a fourth-generation lawful occupant of land held under a registered lease (Patta) granted in 2003 under the Chhattisgarh Nagariya Kshetro Ke Bhoomihin Vyakti Adhiniyam, 1984, alleged that respondent authorities illegally demolished her residential structure on 16.01.2026

She contended the demolition was executed without prior notice, hearing, or a lawful order, utilizing heavy machinery and bulldozers

The petitioner further alleged that the officials used abusive language and that the supervising officer was an unauthorized Data Entry Operator

Consequently, she filed this writ petition seeking directions for the registration of an FIR, payment of interim compensation of Rs. 25,00,000/-, and restoration of the structure

1. Whether the High Court should exercise its extraordinary writ jurisdiction to direct the registration of an FIR and grant compensation when alternative statutory remedies are available

The Court applied the principle of "efficacious alternative remedy" regarding the registration of FIRs as established in *Waseem Haider vs. State of U.P.* (Misc. Bench No. 24492 of 2020) and the Chhattisgarh High Court’s own precedent in *Akhilesh Agrawal vs. State of Chhattisgarh* (WPCR No. 333 of 2020)

It further referred to the statutory framework for judicial intervention in criminal investigations under Section 156(3) and Section 200 of the Cr.P.C., now corresponding to Section 175(3) and Section 223 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023

The Court evaluated the petitioner's grievances against the availability of statutory procedures.

While the petitioner alleged violations of Article 21 (Right to Shelter) and Article 300A (Right to Property) due to high-handed administrative action, the Court accepted the State’s contention that the grievance could be adequately addressed by a competent Magistrate

The Court reasoned that since the Bharatiya Nagarik Suraksha Sanhita, 2023, provides a specific mechanism for citizens to seek the registration of a case or file a complaint when the police fail to act, the petitioner must exhaust these specialized remedies before approaching the High Court under Article 226

The Court granted liberty to the petitioner to approach the appropriate forum under the provisions of the Bharatiya Nagarik Suraksha Sanhita, 2023, for the registration of an FIR or other related reliefs

No specific orders for compensation or restoration were passed