Rajendra Singh vs Shri Abhishek, Tehsildar-Baghpat on 8 May, 2026

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Allahabad High Court

Rajendra Singh vs Shri Abhishek, Tehsildar-Baghpat on 8 May, 2026

Bench: Rohit Ranjan Agarwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:106906
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CONTEMPT APPLICATION (CIVIL) No. - 6594 of 2025   
 
   Rajendra Singh    
 
  .....Applicant(s)   
 
 Versus  
 
   Shri Abhishek, Tehsildar-Baghpat    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Anil Kumar Jaiswal   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
    
 
     
 
 Court No. - 9
 
   
 
 HON'BLE ROHIT RANJAN AGARWAL, J.

1. The writ Court had required the opposite party to conclude the proceedings under Section 67 of the U.P. Revenue Code, 2006 on 06.02.2025.

2. Today, a compliance affidavit has been filed, wherein, it has been stated that the proceedings had concluded on 29.08.2025, copy of which has been appended as Annexure No. 1 to the compliance affidavit. Against the order passed under Section 67, an appeal has been preferred under Section 67(5) of the U.P. Revenue Code, 2006, which is still pending consideration.

3. In view of said fact, as the order of writ Court was only to the extent to decide the proceedings under Section 67 and the authorities have complied the same, the present contempt application and stands dismissed.

4. Contempt notice stands discharged.

(Rohit Ranjan Agarwal,J.) May 8, 2026 A. V. Singh

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Allahabad High Court