Bilal Ahmad Khan vs State Of U.P. Thru. Prin. Secy. Revenue, ...
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Allahabad High Court

Bilal Ahmad Khan vs State Of U.P. Thru. Prin. Secy. Revenue, ... on 20 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:20514
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1251 of 2026   
 
   Bilal Ahmad Khan    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Revenue, Lko. And Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Firoz Ahmad Khan   
 
  
 
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 respondents.

2. In view of the order proposed to be passed, requirement of issuance of notice to private respondents are hereby dispensed with.

3. Instant petition has been filed by the petitioner praying for direction to State-respondent to decide Partition Suit bearing Case No. 4682 of 2024 [T202404230204682] (Bilal Ahmad Vs Hilal Ahmad & others) filed U/S 11 of U.P. Revenue Code, expeditiously.

4. It is urged that though the matter is being listed but for one reason or the other, the aforesaid case is not being decided.

5. After arguing at some length, learned counsel for the petitioner confines his prayer and submits that grievance of the petition would be sufficiently met in case respondent no. 2 considers and decides the application for restoration dated 19.10.2024 filed for restoration of the order dated 26.09.2024 passed in Partition Suit bearing Case No. 4682 of 2024 [T202404230204682] (Bilal Ahmad Vs Hilal Ahmad & others) in a time bound manner.

6. Learned Standing Counsel has no objection to the aforesaid prayer.

7. Considering the facts and circumstances of the case, without entering into the merits, respondent no. 2 - Assistant Collector Tehisl - Sohawal, District - Ayodhya is directed to the application for restoration dated 19.10.2024 filed for restoration of the order dated 26.09.2024 passed in Partition Suit bearing Case No. 4682 of 2024 [T202404230204682] (Bilal Ahmad Vs Hilal Ahmad & others), expeditiously, say 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.

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 writ petition stands disposed of.

(Alok Mathur,J.)

March 20, 2026

Ravi/