Ram Kalaf vs State Of U.P. Thru. District ...
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Allahabad High Court

Ram Kalaf vs State Of U.P. Thru. District ... on 3 February, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:8334
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 420 of 2026   
 
   Ram Kalaf    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. District Magistrate, Pratapgarh And Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Rajeev Yadav   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.      

1. Heard Sri Rajeev Yadav, learned counsel for the petitioner as well as learned Standing Counsel for the State respondents.

2. In view of the order proposed to be passed, requirement of issuance of notice to private respondents is dispensed with.

3. Instant petition has been filed by the petitioner praying for direction to the respondent No. 2 - Sub Divisional Officer, Lalganj, District - Pratapgarh, to decide Case No. 202402570207066 - Ram Kalaf and Another Vs. Sanjay and Others, U/S 116 of the U.P. Revenue Code, 2006, expeditiously.

4. Learned counsel for the petitioner submits that grievance of the petitioner would be sufficiently met in case respondent no. 2 - Sub Divisional Officer, Lalganj, District - Pratapgarh, considers and decides the aforesaid case in the time bound manner.

5. Learned Standing Counsel has no objection to the aforesaid prayer.

6. Considering the facts and circumstances of the case, without entering into the merits of the case, respondent no. 2 - Sub Divisional Officer, Lalganj, District - Pratapgarh, is directed to decide Case No. 202402570207066 - Ram Kalaf and Another Vs. Sanjay and Others, U/S 116 of the U.P. Revenue Code, 2006, expeditiously, say within a period of one year from the date of production of certified copy of this order, in accordance with law, if there is no legal impediment.

7. It is further directed that the parties to the case shall cooperate in expeditious disposal of the case and shall not seek any unnecessary adjournment, neither any such adjournment shall be granted by the Court concerned, except in exceptional circumstances.

8. With above observations/directions, the writ petition stands disposed of.

(Alok Mathur,J.)

February 3, 2026

A. Verma