Shashank Tripathi vs Tehsildar Judicial, Tehsil Tiloi, ...
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Allahabad High Court

Shashank Tripathi vs Tehsildar Judicial, Tehsil Tiloi, ... on 30 March, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:21972
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1269 of 2026   
 
   Shashank Tripathi    
 
  .....Petitioner(s)   
 
 Versus  
 
   Tehsildar Judicial, Tehsil Tiloi, Amethi And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Durgesh Kumar Singh   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 

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

Learned counsel for the petitioner seeks to withdraw the writ petition with liberty to file afresh.

Present petition is accordingly dismissed as withdrawn with liberty as prayed for.

Certified copy of the document be returned to the counsel for the petitioner on his moving an appropriate application by retaining photocopy thereof on record.

(Pankaj Bhatia,J.)

March 30, 2026

nishant