Nafees Ahmad vs Tahsildar, Tahsil Nawabganj, ...
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Allahabad High Court

Nafees Ahmad vs Tahsildar, Tahsil Nawabganj, ... on 3 February, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:8258
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 467 of 2026   
 
   Nafees Ahmad    
 
  .....Petitioner(s)   
 
 Versus  
 
   Tahsildar, Tahsil Nawabganj, Barabanki And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Tauqueer Alam   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.     

1. Heard learned counsel for the petitioner as well as learned Standing Counsel for the State respondent.

2. In view of the proposed order notice to private respondent is hereby dispensed with.

3. Instant petition has been filed by the petitioners praying for direction to the respondent No.1 - Tehsildar, Tehsil Nawabganj, District Barabanki to decide case No.29546 of 2025, computerized case No.T202504120129546 under Section 34/35 of U.P.Revenue Code "Nafees Ahmad Vs. Nishra Ahmad", expeditiously.

4. Learned counsel for the petitioner submits that grievance of the petitioner would be sufficiently met in case aforesaid case is considered and decided in a time bound manner, to which learned Standing Counsel has no objection.

5. Considering the facts and circumstances of the case, without entering into the merits, respondent No.1 - Tehsildar, Tehsil Nawabganj, District Barabanki is directed to decide case No.29546 of 2025, computerized case No.T202504120129546 under Section 34/35 of U.P.Revenue Code "Nafees Ahmad Vs. Nishra Ahmad", expeditiously, say within a period of six months from the date of production of certified copy of this order, in accordance with law after affording opportunity of hearing to the parties concerned, if there is no legal impediment.

6. 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.

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

(Alok Mathur,J.)

February 3, 2026

RKM.