Raj Narayan Mishra And Another vs Smt. Jeenat Aazmi
2025 Latest Caselaw 13087 ALL

Allahabad High Court

Raj Narayan Mishra And Another vs Smt. Jeenat Aazmi on 4 December, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:218874
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 15199 of 2025   
 
   Raj Narayan Mishra And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   Smt. Jeenat Aazmi    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Udai Chandani   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 36
 
   
 
 HON'BLE SUDHANSHU CHAUHAN, J.     

1. Heard Sri Udai Chandani, learned counsel for the petitioners.

2. It is contended on behalf of the petitioners that the petitioners had filed an application for release of the property in question and the same was allowed vide judgment and order dated 6.1.2020. Subsequently as a tenant the respondent has filed rent revision and the same was dismissed on merits on 22.3.2021. Thereafter the petitioners have filed an application under Section 16(4) of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 and the same is pending since the year 2020.

3. The perusal of the records reveals that the respondent has been served with the notice of the said case and has put her appearance in the case on 6.5.2025.

4. Under these circumstances, no useful purpose would be served in keeping the writ petition pending.

5. Accordingly, the present writ petition is disposed of with a direction to the learned Additional District Magistrate (City) Kanpur Division Kanpur Nagar to decide Case no. 1012 of 2020 bearing computerized Case No. D202003410001012 (Raj Narayan Vs. Zeenat ) expeditiously, preferably within a period of three months after hearing the parties concerned strictly in accordance with law from the date of presentation of certified copy of this order.

(Sudhanshu Chauhan,J.)

December 4, 2025

Gaurav