Sunita vs Tehsildar, Tehsil-Kunda, Pratapgarh ...
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Allahabad High Court

Sunita vs Tehsildar, Tehsil-Kunda, Pratapgarh ... on 13 March, 2026

Author: Jaspreet Singh

Bench: Jaspreet Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:18483
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1148 of 2026   
 
   Sunita    
 
  .....Petitioner(s)   
 
 Versus  
 
   Tehsildar, Tehsil-Kunda, Pratapgarh And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Saroj Neelu Omkar, Atul Verma, Rajesh Mishra   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 6
 
   
 
 HON'BLE JASPREET SINGH, J.      

Learned counsel at the outset submits that inadvertently in the prayer clause, there is reference is to the respondent no.2 rather the direction is sought for respondent no.1.

Learned counsel for the petitioner is permitted to make necessary corrections during course of the day.

In view of the order proposed to be passed by this Court, notice to the private-respondent No.2 is dispensed with.

By means of the instant petition, the petitioner seeks expeditious disposal of his Case No.T-201802570102347 filed under Section 34 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.1 to consider and finally decide the pending proceedings of Case No.T-201802570102347 filed under Section 34 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.

(Jaspreet Singh,J.)

March 13, 2026

Harshita