Shanawaj Husain vs Tehsildar Judicial Tehsil Lalganj ...
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Allahabad High Court

Shanawaj Husain 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:6386
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 325 of 2026   
 
   Shanawaj Husain    
 
  .....Petitioner(s)   
 
 Versus  
 
   Tehsildar Judicial Tehsil Lalganj Distt. Raibareli And 2 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 Sri Laxmi Narayan Gupta, learned counsel for the petitioner as well as Sri Yogesh Kumar Awasthi, learned Standing Counsel for the State respondent.

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. 1 - Tehsildar (Judicial), Tehsil - Lalganj, District - Raibareli, to decide Case No. T 202510580405095 - Shanawaj Husain Vs. Late Akhlaq Husain, U/S 34/35(1) 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. 1 - Tehsildar (Judicial), Tehsil - Lalganj, District - Raibareli, 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. 1 - Tehsildar (Judicial), Tehsil - Lalganj, District - Raibareli, is directed to decide Case No. T 202510580405095 - Shanawaj Husain Vs. Late Akhlaq Husain, U/S 34/35(1) of the U.P. Revenue Code, 2006, expeditiously, say within a period of seven 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.)

January 28, 2026

A. Verma