Vijay Prakash vs Sub Divisional Officer, Jalalpur, ...
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Allahabad High Court

Vijay Prakash vs Sub Divisional Officer, Jalalpur, ... on 12 March, 2026

Author: Jaspreet Singh

Bench: Jaspreet Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:18257
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1004 of 2026   
 
   Vijay Prakash    
 
  .....Petitioner(s)   
 
 Versus  
 
   Sub Divisional Officer, Jalalpur, Ambedkar Nagar And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Vivek Kumar Verma, Abhishek Tiwari   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Mohan Singh   
 
     
 
 Court No. - 6
 
   
 
 HON'BLE JASPREET SINGH, J.       

1. Heard learned counsel for the petitioner and the learned standing counsel for the State-respondents, who has provided a copy of the written instructions indicating that the matter would be decided soon.

2. In view of the aforesaid, the written instructions, which has been provided to the Court under the signatures of S.D.O. Jalalpur, District Ambedkar Nagar, it would be appropriate that the petition be disposed of by accepting the statement given by the S.D.O. Jalalpur, District Ambedkar Nagar in the shape of written instructions that the matter shall be decided soon.

3. It is made clear that the Court has not examined the case of either of the parties on merits and the S.D.O. concerned shall consider and decide the case of the petitioner strictly in accordance with law.

4. With the aforesaid, the petition is disposed of.

(Jaspreet Singh,J.)

March 12, 2026

Rakesh/-