Smt. Ramkali vs Sub Divisional Magistrate, Tehsil ... on 20 April, 2026

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Allahabad High Court

Smt. Ramkali vs Sub Divisional Magistrate, Tehsil ... on 20 April, 2026

Bench: Pankaj Bhatia





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:27227
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1984 of 2026   
 
   Smt. Ramkali    
 
  .....Petitioner(s)   
 
 Versus  
 
   Sub Divisional Magistrate, Tehsil Kunda, Pratapgarh And 4 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Dileep Singh   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 6
 
   
 
 HON'BLE PANKAJ BHATIA, J.

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

2. The present petition has been filed by the petitioner challenging the order dated 17.01.2026 whereby the appellate authority had remanded the matter for hearing the mutation case again and to decide the validity of the sale deed. Based upon which the petitioner had sought mutation entries.

3. It is argued that the suit for cancellation of the sale deed was also filed, which has been dismissed.

4. In view thereof, the matter requires consideration.

5. Issue notice.

6. Steps be taken to serve the opposite party no.3, 4 and 5 within two weeks.

7. List after six weeks.

8. Till the next date of listing, further proceedings in pursuance of the order dated 17.01.2026 shall remain stayed.

(Pankaj Bhatia,J.) April 20, 2026 VNP/-

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