Smt. Mukhtara vs Addl. Commissioner, Lucknow Division, ...
2026 Latest Caselaw 389 ALL

Citation : 2026 Latest Caselaw 389 ALL
Judgement Date : 13 March, 2026

[Cites 1, Cited by 0]

Allahabad High Court

Smt. Mukhtara vs Addl. Commissioner, Lucknow Division, ... on 13 March, 2026

Author: Jaspreet Singh

Bench: Jaspreet Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH

Neutral Citation No. - 2026:AHC-LKO:18477

HIGH COURT OF JUDICATURE AT ALLAHABAD

LUCKNOW

MATTERS UNDER ARTICLE 227 No. - 1138 of 2026

Smt. Mukhtara

.....Petitioner(s)

Versus

Addl. Commissioner, Lucknow Division, Lko. And Others

.....Respondent(s)

Counsel for Petitioner(s)

Alok Kumar

Counsel for Respondent(s)

:

C.S.C., Dilip Kumar Pandey

Court No. - 6

HON'BLE JASPREET SINGH, J. Heard learned counsel for the petitioner. Notice on behalf of the respondents No.1 and 2 has been accepted by the office of the Chief Standing Counsel.

In view of the order proposed to be passed by this Court, notice to the private-respondent No.3 is dispensed with.

By means of the instant petition, the petitioner seeks expeditious disposal of the pending interim relief application in Appeal No.5312 of 2025; Computerized Case No.C202510000005312 filed under Section 207 of the U.P. Revenue Code, 2006 pending before the respondent No.1.

Learned standing counsel submits that he has no objection in case an expedite order is passed.

Considering the facts and circumstances, this Court is of the opinion that no gainful purpose will be served in keeping the aforesaid petition pending rather ends of justice can be served by directing the respondent No.2 to consider and finally decide the pending interim relief application in Appeal No.5312 of 2025; Computerized Case No.C202510000005312 filed under Section 207 of the U.P. Revenue Code, 2006 as expeditiously as possible, affording full opportunity of hearing to the parties, but without granting any unnecessary adjournment to either of the parties.

It is made clear that the Court has not examined the case of either of the parties on merits and the authority concerned shall be free to decide the matter strictly in accordance with law. With the aforesaid, the petition is disposed of.