Badri And Another vs State Of U.P. Thru. Secy. Revenue Lko. ...
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Allahabad High Court

Badri And Another vs State Of U.P. Thru. Secy. Revenue Lko. ... on 28 January, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:6854
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 319 of 2026   
 
   Badri And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Secy. Revenue Lko. And 6 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Raj Kumar, Sanjeev Shukla   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Pankaj Gupta   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.            

1. Heard learned counsel for the petitioners as well as learned Standing Counsel for the State respondents while notice on behalf of respondent No.7 has been accepted by Sri Pankaj Gupta, 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 a direction to respondent No.2- Sub Divisional Magistrate (Judicial), Tehsil Tarabganj, District Gonda to decide Suit No.9098/2025, computerized No.T 202508300619098 titled as "Badri and another Vs. Gram Sabha and others" filed under Section 24 of U.P. 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.2- Sub Divisional Magistrate (Judicial), Tehsil Tarabganj, District Gonda is directed to decide Suit No.9098/2025, computerized No.T 202508300619098 titled as "Badri and another Vs. Gram Sabha and others" filed under Section 24 of U.P. Revenue Code, 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.