Sanjay Kannaujia vs State Of U.P. And 4 Others
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Allahabad High Court

Sanjay Kannaujia vs State Of U.P. And 4 Others on 9 February, 2026

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:27911
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1609 of 2026   
 
   Sanjay Kannaujia    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 4 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ram Kirit Singh   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 53
 
   
 
 HON'BLE SAMIT GOPAL, J.    

1. List revised.

2. Heard Sri Ram Kirit Singh, learned counsel for the petitioner and Sri Ram Prakash Shukla, learned counsel for the State and perused the material on record.

3. The present petition under Article 227 of the Constitution of India has been filed by the petitioner- Sanjay Kannaujia, with the prayer to direct the trial court to decide Criminal Revision No. 354 of 2025,(Vipin Rai Versus State of U.P.) pending before the court of A.D.J./Special Judge, SC/ST Act, Azamgarh. To direct the respondent no.3 to remove the nuisance and illegal encroachment by the respondent no.5. To issue any order or direction which Hon'ble Court may deem fit and proper under the fact and circumstances of the case.

4. Learned counsel for the petitioner at the very outset submits that prayer no.(ii) be dismissed as not pressed.

5. Learned State counsel has no objection to it.

6. The prayer no (ii) as made is dismissed as not pressed.

7. Learned counsel for the petitioner submits that a revision dated 07.10.2025 is pending disposal before the court concerned since then. It is submitted that the trial court is merely fixing dates in the matter and the pendency of the said application is seriously effecting the petitioner and as such appropriate orders be passed directing the trial court concerned to decide the same in a specified period of time.

8. Needless to state, looking to the nature and the urgency of the matter the said application needs to be decided expeditiously.

9. The petitioner shall file an application within two weeks before the court concerned with the prayer to expedite the same on which the court concerned shall consider the urgency and necessity of the matter for expeditious disposal of the matter and pass appropriate orders.

10. The petition stands disposed of.

(Samit Gopal,J.)

February 9, 2026

AS Rathore