Ram Charan And 2 Others vs Board Of Revenue, Lucknow Thru. ...
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Allahabad High Court

Ram Charan And 2 Others vs Board Of Revenue, Lucknow Thru. ... on 29 January, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:7066
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 335 of 2026   
 
   Ram Charan And 2 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   Board Of Revenue, Lucknow Thru. Chairman And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Gaurav Kumar Hasani, Ankit Singh, Sanjay Kumar   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Pankaj Gupta   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.      

1. Heard Sri Gaurav Kumar Hasani, learned counsel for the petitioners as well as learned Standing Counsel for the State respondents.

2. In view of the order proposed to be passed, requirement of issuance of notice to private respondents, if any, is dispensed with.

3. Instant petition has been filed by the petitioner praying for direction to the respondent No. 1 - Board of Revenue, U.P. Lucknow, to decide Revision No. 1265 of 2023 - Gram Panchayat Pipariya Jageer Vs. Ram Charan and Others, U/S 210 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 - Board of Revenue, U.P. Lucknow, 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 - Board of Revenue, U.P. Lucknow, is directed to decide Revision No. 1265 of 2023 - Gram Panchayat Pipariya Jageer Vs. Ram Charan and Others, U/S 210 of the U.P. Revenue Code, 2006, expeditiously, say within a period of one year 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 29, 2026

A. Verma