Sobran vs Addl. Commissioner (Judicial)-Iv, ...
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Allahabad High Court

Sobran vs Addl. Commissioner (Judicial)-Iv, ... on 28 March, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:21928
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1436 of 2026   
 
   Sobran    
 
  .....Petitioner(s)   
 
 Versus  
 
   Addl. Commissioner (Judicial)-Iv, Lucknow Division, Lko. And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ajay Kumar Chuabey, Arvind Kumar Tiwari   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 

 
Court No. - 6
 
   
 
 HON'BLE PANKAJ BHATIA, J.       

1. Present petition has been filed with the following prayer:

"(i) Direct the Additional Commissioner (Judicial)-IV, Lucknow Division, Lucknow (opposite party no.1) to decide the Additional Commissioner (Judicial)-IV, Lucknow Division, Lucknow to decide the recall application dated 3.2.2024 filed in Revision No.202210000001883 "Sobran Versus Assistant Record Officer, Unnao" Under Section 219 of the Land Revenue Act within a period as fixed by this Hon'ble Court, in the interest of justice." 2. Considering the prayer made, present petition is disposed off directing the authority/Court concerned to decide the aforesaid application in accordance with law with all expedition, preferably within a period of three months from the date of production of a certified copy of this order.

(Pankaj Bhatia,J.)

March 28, 2026

nishant