Kavita Tejpratap Mishra vs State Of U.P. Thru. Prin. Secy. Revenue, ...
2026 Latest Caselaw 507 ALL

Allahabad High Court

Kavita Tejpratap Mishra vs State Of U.P. Thru. Prin. Secy. Revenue, ... on 24 March, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:21126
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1326 of 2026   
 
   Kavita Tejpratap Mishra    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Revenue, Lko. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Chanchal Kumar Pandey   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 6
 
   
 
 HON'BLE PANKAJ BHATIA, J.      

1. Heard learned Counsel for the petitioner and Sri Yogesh Kumar Awasthi, learned Standing Counsel.

2. The present petition has been filed with the following prayer :

"to direct the opposite party no.2 to decide the mutation suit no.2799 of 2023, computerized case no.-T202304040402799 under section 34 of uttar pradesh revenue code 2006 (Veer Pratap vs Tej Pratap) and also application for expeditious disposal of mutation suit dated- 02.02.2026 according to law within time stipulated by this Hon'ble court in the interest of justice."

3. Considering the prayer limited to the issue of mandamus, the writ petition is disposed off directing the opposite party no.2 to decide the aforesaid case expeditiously within a period of three months from the date of production of a certified copy of this order.

(Pankaj Bhatia,J.)

March 24, 2026

VNP/-