Maniram vs Parshuram (Since Deceased) And 3 Others
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Allahabad High Court

Maniram vs Parshuram (Since Deceased) And 3 Others on 9 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:27395
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1151 of 2026     
 
   Maniram    
 
  .....Petitioner(s)   
 
 Versus  
 
   Parshuram (Since Deceased) And 3 Others    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ajay Kumar Pandey, Jaideep Tripathi   
 
  
 
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. This petition has been filed for following relief:

"Issued an order or direction to the court i.e. Civil Judge (Senior Division)/ Fast Track Court, Ghazipur to decide the Original Suit No.264/2009 (Maniram Vs. Parshuram and others) pending before him, within a stipulated time which this Hon'ble court may deem fit and proper under the facts and circumstances of the case."

3. Contention of the learned counsel for the petitioner is that the suit is pending since 2009. It is further submitted by learned counsel for the petitioner that several dates have been fixed but the same has not been decided yet. He prayed that the same may be decided expeditiously.

4. 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 Civil Judge (Senior Division)/ Fast Track Court, Ghazipur to consider and decide the aforesaid case, 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 ensuring service upon all the parties concerned and after giving opportunity of hearing to the parties concerned as well as opportunity to lead evidence in support of their case and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.

(Manish Kumar Nigam,J.)

February 9, 2026

Ved Prakash