Jasveer Singh vs Board Of Revenue, U.P. Lko. Thru. ...
2026 Latest Caselaw 46 ALL

Allahabad High Court

Jasveer Singh vs Board Of Revenue, U.P. Lko. Thru. ... on 27 January, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:6116
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 173 of 2026   
 
   Jasveer Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   Board Of Revenue, U.P. Lko. Thru. Chairman And Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Govind Kumar Chourasia   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Mohan Singh   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.     

C. M. Application No.2 of 2026 for correction of order dated 20.1.2026.

1. Heard learned counsel for the parties.

2. The cause shown is sufficient.

3. Application is allowed.

4. Order dated 20.1.2026 is corrected to the extent that in second line of para No.6 in place of "Tehsildar, Tehsil-Milkipur, District Faizabad", "Board of Revenue, U.P., Lucknow through its Chairman" shall be read.

(Alok Mathur,J.)

January 27, 2026

RKM.