Kiyamuddin vs Tabassum Aara And 10 Others
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Allahabad High Court

Kiyamuddin vs Tabassum Aara And 10 Others on 2 February, 2026

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:22279
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1148 of 2026   
 
   Kiyamuddin    
 
  .....Petitioner(s)   
 
 Versus  
 
   Tabassum Aara And 10 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Siya Ram Yadav   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 9
 
   
 
 HON'BLE ROHIT RANJAN AGARWAL, J.     

1. This writ petition has been filed with the following prayer:-

"i. issue appropriate order or direction to expedite the civil appeal no. 27 of 2024 Kiyamuddin and others Vs. Tabassum and others pending before District & Sessions Judge, Chandauli to decide the same as early as possible."

2. It is contended by learned counsel for the petitioner that civil appeal filed by petitioner is pending consideration before court concerned since 2024. The sole prayer made in the writ petition is for expeditious disposal of the same.

3. As no useful purpose would be served in keeping the matter pending, the writ petition is being disposed of, at the admission stage, without calling for counter affidavit or issuing notice to private respondents, with a direction upon court concerned to decide the Civil Appeal No. 27 of 2024 (Kiyamuddin and others vs. Tabassum and others), in accordance with law, after hearing all affected parties, preferably within a period of three months from the date of production of certified copy of this order.

4. With the aforesaid directions, writ petition stands disposed of.

5. It is made clear that this Court has not adjudicated the matter on merits.

(Rohit Ranjan Agarwal,J.)

February 2, 2026

(V.S.SINGH)