Santosh Kumar vs Deputy Director Of Consolidation, ...
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Allahabad High Court

Santosh Kumar vs Deputy Director Of Consolidation, ... on 25 March, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:21374
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1370 of 2026   
 
   Santosh Kumar    
 
  .....Petitioner(s)   
 
 Versus  
 
   Deputy Director Of Consolidation, Ambedkar Nagar And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Dinesh Kumar Srivastava   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Mohan Singh   
 
     
 
 Court No. - 6
 
   
 
 HON'BLE PANKAJ BHATIA, J.         

1. Heard learned Counsel for the petitioner and learned Standing Counsel.

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

"Wherefore, it is most respectfully prayed that this Hon'ble Court may kindly be pleased to direct to the Deputy Director of Consolidation, Ambedkar Nagar in Ref. No. 267 of 2020 Ram Charitra Versus Shivram and others in interim relief application dated 07-05-2022 is pending to decide stipulated period, in the interest of justice."

3. Considering the relief as sought, the present petition is disposed of directing the opposite party no.1 to consider and decide the aforesaid application in accordance with law with all expedition preferably within a period of four weeks from the date of production of a certified copy of this order.

(Pankaj Bhatia,J.)

March 25, 2026

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