Vijay Pratap Singh vs State Of U.P. Thru. District ...
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Allahabad High Court

Vijay Pratap Singh vs State Of U.P. Thru. District ... on 3 April, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:23435
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1412 of 2026   
 
   Vijay Pratap Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. District Magistrate, Pratapgarh And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
D.P. Dutt Tiwari, Rachana Chauhan   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Pankaj Gupta   
 
     
 
 Court No. - 6
 
   
 
 HON'BLE PANKAJ BHATIA, J.      

1. Heard the counsel for the petitioner, learned Standing Counsel and Sri Amar Nath Dubey, the counsel for the respondent no.3.

2. Affidavit filed by the respondent no.3 is taken on record.

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

A. Issue an order or direction commanding the Opposite Party No.2 to decide the appeal dated 22.06.2022 (yet appeal number is not allotted), "Vijay Pratap Singh vs. Ram Kripal Singh & others" preferred by petitioner on 22.06.2022 under section 207 of Uttar Pradesh Revenue Code, 2006 pending before learned Sub Divisional Magistrate/Officer, Tehsil-Patti, District- Pratapgarh (opposite party No.2), expeditiously, within a period, as fixed by this Hon'ble court, in the interest of justice, so that petitioner may not suffer agony any longer."

4. It is informed by the learned Standing Counsel that the appeal has now been numbered as Appeal No.9758 of 2022.

5. The counsel for the respondent no.3 has also no objection if the appeal is decided expeditiously except that the amendment application pending may also be decided and the objection of the respondent no.3 with regard to maintainability may also be considered.

6. Considering the said submissions of the parties, the present petition is disposed off directing the petitioner as well as the opposite party no.3 to appear before the appellate authority on 09.04.2026. The appellate authority shall thereafter hear the amendment application and decide all the issues including the maintainability within a period of three months.

7. It is made clear that no further notices shall be sent to the parties.

(Pankaj Bhatia,J.)

April 3, 2026

VNP/-