Rajpati Pal vs State Of U.P. Thru. Prin. Secy. Revenue, ...
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Allahabad High Court

Rajpati Pal vs State Of U.P. Thru. Prin. Secy. Revenue, ... on 3 February, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:8276
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 465 of 2026   
 
   Rajpati Pal    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Revenue, Lko. And Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Durgesh Mishra, Abhishek Shukla   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.      

Order on Civil Misc. (Impleadment) Application No. nil of 2026

1. Learned counsel for the applicant has pressed the application for impleadment seeking impleadment of "Nayab Tehsildar, Aaspur Devsara, Tehsil - Patti, District - Pratapgarh" in the memo of writ petition.

2. Perused the application for impleadment. Impleadment application is allowed.

3. Learned counsel for the applicant is directed to make necessary impleadment in the memo of writ petition during course of the day.

Order on Writ Petition

1. Heard Sri Durgesh Mishra, 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. 8 - Nayab Tehsildar, Aasoyr Devsara, Tehsil - Patti, District - Pratapgarh, to decide Case No. 1438 of 2018 (Computerized Case No. T 201802570401438) - Rajpati Vs. Sukhpal, U/S 34 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. 8 - Nayab Tehsildar, Aasoyr Devsara, Tehsil - Patti, 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. 8 - Nayab Tehsildar, Aasoyr Devsara, Tehsil - Patti, District - Pratapgarh, is directed to decide Case No. 1438 of 2018 (Computerized Case No. T 201802570401438) - Rajpati Vs. Sukhpal, U/S 34 of the U.P. Revenue Code, 2006, expeditiously, say within a period of three months 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