Iftekhar Ahmad Khan vs Hasnain And Another
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Allahabad High Court

Iftekhar Ahmad Khan vs Hasnain And Another on 5 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:25705
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1486 of 2026   
 
   Iftekhar Ahmad Khan    
 
  .....Petitioner(s)   
 
 Versus  
 
   Hasnain And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Jitendra Upadhyay, Purushottam Upadhyay   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE MANISH KUMAR NIGAM, J.      

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

2. The present petition has been filed for the following relief:

"I) Set aside impugned order dated 30.08.2025 passed by Additional District Judge Court no.1 Ghazipur in Civil Misc. case no.394/2005 CNR No. UPGH01000195-2005 (Iftekhar Vs. Hasnain and another) under Order 39 Rule 2 A of C.P.C (Paper no. 4 Ga) and direct the Additional District Judge Ghazipur to consider the grivansous of the petitioner and contempt proceeding initiate against the respondents and punish accordance of law to secure the ends of justice.

II) Issue an order or direction to the trail court Civil Judge Senior Division Ghazipur District Ghazipur in Court no.... to decide the Civil suit No. 128 of 2005 (Iftekhar Vs Hasnain and another) expeditiously within a reasonable period of time."

3. Learned counsel for the petitioner states that he does not want to press prayer clause I of the writ petition. He further submits the suit is pending since 2005 and he prayed that the same may be decided expeditiously.

4. No useful purpose would be served in keeping this petition pending.

5. Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, the present petition stands disposed of finally with a direction to Civil Judge (Senior Division) Ghazipur, District Ghazipur, to decide the aforesaid suit, in accordance with law, expeditiously, preferably, within a period of eighteen months from the date of production of a certified copy of this order, after hearing all the concerned parties and giving a reasonable opportunity of leading evidence in respect of their case provided there is no other legal impediment.

(Manish Kumar Nigam,J.)

February 5, 2026

Nitika Sri.