Rajesh Kumar Alias Raju And Another vs The State Of U.P. Thru. Prin. Secy. Home ...
2026 Latest Caselaw 740 ALL

Allahabad High Court

Rajesh Kumar Alias Raju And Another vs The State Of U.P. Thru. Prin. Secy. Home ... on 3 April, 2026

Author: Jaspreet Singh

Bench: Jaspreet Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:23409
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1512 of 2026   
 
   Rajesh Kumar Alias Raju And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   The State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Gargi Prakash Misra, Sunita Srivastava   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 8
 
   
 
 HON'BLE JASPREET SINGH, J.       

1. Heard learned counsel for the petitioner. Notice on behalf of the respondent No.1 has been accepted by the office of the Chief Standing Counsel.

2. In view of the order proposed to be passed by this Court, notice to the private-respondent is dispensed with.

3. By means of the instant petition, the petitioner seeks expeditious disposal of the application for temporary injunction under Order XXXIX Rules 1 and 2 CPC in Original Suit No.577/2014, pending before the Court of Gram Nayayalaya, Lalganj, District Raebareli.

4. It is submitted that though a large number of dates have been fixed, however, for the reasons beyond control, the aforesaid application has not yet been decided.

5. Learned standing counsel submits that he has no objection in case an expedite order is passed.

6. Considering the facts and circumstances, this Court is of the opinion that no gainful purpose will be served in keeping the aforesaid petition pending rather ends of justice can be served by directing the Court of Gram Nayayalaya, Lalganj, District Raebareli to consider and decide the pending application for temporary injunction under Order XXXIX Rules 1 and 2 CPC in Original Suit No.577/2014 most expeditiously, affording full opportunity of hearing to the parties, but without granting any unnecessary adjournment to either of the parties preferably as expeditiously as possible.

7. It is made clear that the Court has not examined the case of either of the parties on merits and the Court concerned shall consider and decide the case of the petitioner strictly in accordance with law.

8. With the aforesaid, the petition is disposed of.

(Jaspreet Singh,J.)

April 3, 2026

Rakesh/-