Shri Prakash vs State Of U.P. And 9 Others
2026 Latest Caselaw 186 ALL

Allahabad High Court

Shri Prakash vs State Of U.P. And 9 Others on 4 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:23966
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1351 of 2026     
 
   Shri Prakash    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 9 Others    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Om Prakash Mishra, Suraj Mishra   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
     
 
 HON'BLE MANISH KUMAR NIGAM, J.     

1. Heard learned counsel for the petitioner and perused the record.

2. The instant writ petition has been filed for following relief:

"Direct the Learned District Judge, Bhadohi at Gyanpur to decide the Misc. Civil Appeal bearing No. 68 of 2024 titled as Shri Prakash Vs. Shiv Prasad and others within stipulated period."

3. Contention of the learned counsel for the petitioner is that the aforesaid Misc. Civil Appeal is pending since 2024 and the same has not been decided despite several dates have been fixed. He prayed that the same may be decided, expeditiously.

4. In view of above, no useful purpose would be served in keeping this petition pending.

5. Accordingly, the present petition stands disposed of finally with a direction to the District Judge, Bhadohi at Gyanpur to consider and decide the aforesaid appeal, in accordance with law, expeditiously, preferably within a period of twelve weeks from the date of production of a certified copy of this order after ensuring service upon all the concerned parties as well as giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.

(Manish Kumar Nigam,J.)

February 4, 2026

Ved Prakash