Pushpa @ Pushpa Nanhelal Pashwan vs Naib Tehsildar Milkipur, Ayodhya And ...
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Allahabad High Court

Pushpa @ Pushpa Nanhelal Pashwan vs Naib Tehsildar Milkipur, Ayodhya And ... on 17 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:19334
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1175 of 2026   
 
   Pushpa @ Pushpa Nanhelal Pashwan    
 
  .....Petitioner(s)   
 
 Versus  
 
   Naib Tehsildar Milkipur, Ayodhya And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Haridwar Singh (H.D.Singh )   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.      

1. Heard learned counsel for the petitioner as well as learned Standing Counsel for the State respondent.

2. In view of the order proposed to be passed, notice to private respondent, is dispensed with.

3. Instant petition has been filed by the petitioner praying for direction to the opposite party no.1 to decide the Suit No. T 202404230407203 under Section 34 of U.P. Revenue Code, 2006 "Pushpa Vs. Rajbahadur" expeditiously within stipulated time, as fixed by this Hon'ble Court.

4. Learned counsel for the petitioner submits that grievance of the petitioner would be sufficiently met in case respondent no. 1 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, respondent no.1 - Naib Tehsildar Milkipur, District Ayodhya is directed to make all endeavor to decide the Suit No. T 202404230407203 under Section 34 of U.P. Revenue Code, 2006 "Pushpa Vs. Rajbahadur" , expeditiously, say within a period of Four Months from the date of production of certified copy of this order, after affording opportunity of hearing to the parties concerned in accordance with law, if there is no legal impediment.

7. 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. Counsel for the petitioner undertakes that he shall cooperate in expeditious disposal of the case, failing which the benefit of this order shall not be available to the petitioner.

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

(Alok Mathur,J.)

March 17, 2026

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