Kumkum vs Addl. Commissioner Adminstration ...
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Allahabad High Court

Kumkum vs Addl. Commissioner Adminstration ... on 28 January, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:6824
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 318 of 2026   
 
   Kumkum    
 
  .....Petitioner(s)   
 
 Versus  
 
   Addl. Commissioner Adminstration Ayodhya Division Ayodhya And 8 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ashutosh Pandey   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Mohan Singh   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.           

1. Heard learned counsel for the petitioner as well as learned Standing Counsel for the State respondents while notice on behalf of respondent No.9 has been accepted by Sri Mohan Singh, Advocate.

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 respondent No.1 - Additional Commissioner (Administration), Ayodhya Division, Ayodhya to decide case No.2208/2024, computerized case No.C 202404000002208 "Kumkum Vs. Javitri Devi and others" under Section 207 of U.P. Land Revenue Code, 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 - Additional Commissioner (Administration), Ayodhya Division, Ayodhya is directed to decide case No.2208/2024, computerized case No.C 202404000002208 "Kumkum Vs. Javitri Devi and others" under Section 207 of U.P. Revenue Code, expeditiously, say within a period of one year 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.