Supreme Court - Daily Orders
Phul Chand vs Dy. Director Of Consolidation, ... on 23 February, 2026
ITEM NO.17 COURT NO.14 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 2482/2026
[Arising out of impugned final judgment and order dated 01-05-2018
in WB No. 4022/1997 25-10-2018 in CMRA No. 3/2018 15-10-2025 in
CMRRA No. 10/2018 passed by the High Court of Judicature at
Allahabad]
PHUL CHAND Petitioner(s)
VERSUS
DY. DIRECTOR OF CONSOLIDATION, AZAMGARH & ORS. Respondent(s)
(IA No. 51991/2026 - CONDONATION OF DELAY IN FILING AND IA No.
51995/2026 - EXEMPTION FROM FILING O.T.)
Date : 23-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) : Mr. Aniket Vijay Seth, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. We do not find a good ground to interfere with the impugned order/judgment in exercise of our jurisdiction under Article 136 of the Constitution of India. Signature Not VerifiedAccordingly, the special leave petitions stand Digitally signed by DEEPAK SINGH Date: 2026.02.25 16:58:49 IST
Reason: dismissed. 1 3. Pending application(s), if any, shall stand disposed of. (DEEPAK SINGH) (NIKITA SINGH) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2