Rishabh Shukla vs Tehsildar, Tehsil Tanda, Ambedkar ...
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Allahabad High Court

Rishabh Shukla vs Tehsildar, Tehsil Tanda, Ambedkar ... on 16 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:18775
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1014 of 2026   
 
   Rishabh Shukla    
 
  .....Petitioner(s)   
 
 Versus  
 
   Tehsildar, Tehsil Tanda, Ambedkar Nagar And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Anand Prakash Pandey, Dr.Surya Prakash Mishra   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.       

1. Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

2. A prayer is made by the petitioner in the present petition for registering the application for recall preferred by him and also for deciding the same.

3. Learned counsel for the respondents on the basis of instructions has submitted that the recall application has already been registered as Computerised Case No. T 202604040302895 in which a date of 13.2.2026 was fixed.

4. Considering that the recall application has already been registered no further direction is required to be passed by this Court and let the same be considered and decided expeditiously.

5. The petition is disposed of.

(Alok Mathur,J.)

March 16, 2026

J. K. Dinkar