Rajnath Dubey vs State Of U.P. Thru. Collector Ayodhya ...
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Allahabad High Court

Rajnath Dubey vs State Of U.P. Thru. Collector Ayodhya ... on 18 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:20356
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1212 of 2026   
 
   Rajnath Dubey    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Collector Ayodhya And 74 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ram Kinkar Upadhyay, Radha Krishna Yadav   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Mohan Singh   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.      

1. Heard Sri Ram Kinkar UPadhyay, 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. 2 - Sub Divisional Officer, Tehsil - Milkipur, District - Ayodhya, to decide Case No. 5887 of 2022 (Computerized Case No. T 202204230405887) - Jaynath Vs. Rajnath and Others, U/S 116 of the 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. 2 - Sub Divisional Officer, Tehsil - Milkipur, District - Ayodhya, 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. 2 - Sub Divisional Officer, Tehsil - Milkipur, District - Ayodhya, is directed to decide Case No. 5887 of 2022 (Computerized Case No. T 202204230405887) - Jaynath Vs. Rajnath and Others, U/S 116 of the U.P. Revenue Code, 2006, expeditiously, preferably within a period of six months from the date of production of certified copy of this order, 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.

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

(Alok Mathur,J.)

March 18, 2026

A. Verma