Anuradha Dube @ Anuradha Ayodhya Dube vs Usha Devi And 3 Others
2026 Latest Caselaw 638 ALL

Allahabad High Court

Anuradha Dube @ Anuradha Ayodhya Dube vs Usha Devi And 3 Others on 1 April, 2026

Author: Jaspreet Singh

Bench: Jaspreet Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:22901
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1468 of 2026   
 
   Anuradha Dube @ Anuradha Ayodhya Dube    
 
  .....Petitioner(s)   
 
 Versus  
 
   Usha Devi And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Shailendra Kumar Tiwari   
 
  
 
Counsel for Respondent(s)   
 
:   
 
  
 
   
 
     
 
 Court No. - 8
 
   
 
 HON'BLE JASPREET SINGH, J.      

1. Heard learned counsel for the petitioner.

2. By means of the instant petition, the petitioner seeks expeditious disposal of Original Suit No.77/2023, which is pending in the Court of Civil Judge (Junior Division), Haidergarh, District Barabanki.

3. Having considered the aforesaid submissions and from a perusal of the material on record, this Court finds that there are no accentuating circumstances to expedite the proceedings relating to the year 2023, accordingly, the petition is dismissed leaving it open for the petitioner to move an appropriate application before the Court concerned. In case, such an application is moved needless to say the same shall be considered on its own merits and appropriate order in accordance with law be passed. 4. It is also made clear that in case, if any, cause for expediting a suit of the year 2023 arises in future, this order of dismissal may not come in the way of the petitioner.

(Jaspreet Singh,J.)

April 1, 2026

Rakesh/-