Saiyyad Sarfaraz Gandhi vs Tehsildar Judicial, Tehsil Lalganj, ...
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Allahabad High Court

Saiyyad Sarfaraz Gandhi vs Tehsildar Judicial, Tehsil Lalganj, ... on 28 January, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:6796
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 296 of 2026   
 
   Saiyyad Sarfaraz Gandhi    
 
  .....Petitioner(s)   
 
 Versus  
 
   Tehsildar Judicial, Tehsil Lalganj, Raibareli And Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Laxmi Narayan Gupta, Anjana Rai   
 
  
 
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 respondents is hereby dispensed with.

3. Instant petition has been filed by the petitioners praying for direction to the respondent No.1 - Tehsildar (Judicial), Tehsil Lalganj, District Raebareli to decide application under Section 34/35 (1) of U.P.Revenue Code, computerized case No.T202510580405096 (Saiyyad Sarfaraz Gandhi Vs. Late Akhlaq Husain), 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 (Judicial), Tehsil Lalganj, District Raebareli is directed to decide application under Section 34/35 (1) of U.P.Revenue Code, computerized case No.T202510580405096 (Saiyyad Sarfaraz Gandhi Vs. Late Akhlaq Husain), 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.)

January 28, 2026

RKM.