Anil And 6 Others vs Board Of Revenue, U.P., Lko. Thru. ...
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Allahabad High Court

Anil And 6 Others vs Board Of Revenue, U.P., Lko. Thru. ... on 23 March, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:20724
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1101 of 2026   
 
   Anil And 6 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   Board Of Revenue, U.P., Lko. Thru. Chairman And 4 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Rajesh Kumar Sharma   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Dilip Kumar Pandey   
 
     
 
 Court No. - 6
 
   
 
 HON'BLE PANKAJ BHATIA, J.      

1. Heard the counsel for the petitioners and the learned Standing Counsel.

2. The counsel for the petitioner confines his argument to the effect that the revision preferred by the petitioner may be decided within the time bound manner.

3. Considering the fact that the matter has already been heard, the present petition is disposed off with direction to the opposite party no.1 to decide the revision No.4263 of 2025 (Anil Kumar and others vs. Saltanat Fatima and others) with all expedition preferably within a period of four months.

(Pankaj Bhatia,J.)

March 23, 2026

VNP/-