Chheddu @ Chheda vs State Of .Up. Thru. Secy. Deptt. Of ...
2026 Latest Caselaw 409 ALL

Allahabad High Court

Chheddu @ Chheda vs State Of .Up. Thru. Secy. Deptt. Of ... on 16 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:18818
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1037 of 2026   
 
   Chheddu @ Chheda    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of .Up. Thru. Secy. Deptt. Of Revenue, Lko. And Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Sudhir Kumar Pandey, Deepshikha Ojha, Pradeep Kumar Yadav   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.       

1. Heard Sri Pradeep Kumar Ojha, learned counsel for the petitioner as well as Sri Yogesh Kumar Awasthi, 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 is dispensed with.

3. Instant petition has been filed by the petitioner praying for direction to the respondent No.3 i.e. Sub-Divisional Magistrate, Tehsil Sarojini Nagar, District Lucknow to decide the application no. 23038 of 2025 (Computerised Case No. T 202510460523038) (Chheda vs Gram Sabha), U/S 76 of 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.3 i.e. Sub-Divisional Magistrate, Tehsil Sarojini Nagar, District 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.3 i.e. Sub-Divisional Magistrate, Tehsil Sarojini Nagar, District Lucknow, is directed to decide application no. 23038 of 2025 (Computerised Case No. T 202510460523038) (Chheda vs Gram Sabha), U/S 76 of U.P. Revenue Code 2006 expeditiously, preferably within a period of four months from the date of production of certified copy of this order, in accordance with law, if there is no legal impediment.

7. While deciding the aforesaid application the authorities shall also look into as to whether the Sub Divisional Magistrate has any jurisdiction to decide the matters under Section 76 of the Code.

8. 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.

9. With above observations/directions, the petition stands disposed of.

(Alok Mathur,J.)

March 16, 2026

J. K. Dinkar