Anara Devi And 3 Others vs Sant Lal @ Santram And 2 Others
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Allahabad High Court

Anara Devi And 3 Others vs Sant Lal @ Santram And 2 Others on 2 February, 2026

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:22197
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1206 of 2026   
 
   Anara Devi And 3 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   Sant Lal @ Santram And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Radhey Shyam Yadav   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 9
 
   
 
 HON'BLE ROHIT RANJAN AGARWAL, J.      

1. This writ petition has been filed seeking direction upon the Civil Judge (Junior Division), Shahganj, Jaunpur to decide the temporary injunction application (6-C) filed in Case No. 501 of 2025 within a time frame fixed by this Court.

2. It is contended by learned counsel for the petitioners that 6-C application filed by petitioners in Case No. 501 of 2025 is pending consideration and till date same has not been decided by the court concerned.

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 respondent, with a direction upon Civil Judge (Junior Division), Shahganj, Jaunpur to decide the temporary injunction application (6-C) filed in Case No. 501 of 2025, in accordance with law, after hearing all affected parties, preferably within a period of two 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

Shekhar