Smt Ranee Devi vs Jagdeesh
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Allahabad High Court

Smt Ranee Devi vs Jagdeesh on 9 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:27536
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1199 of 2026   
 
   Smt Ranee Devi    
 
  .....Petitioner(s)   
 
 Versus  
 
   Jagdeesh    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Mohan Kant Baghel   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE MANISH KUMAR NIGAM, J.     

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

2. This writ petition has been filed seeking following relief :- "Pass a suitable order directing the Civil Judge (Junior Division), Firozabad to decide the Original Suit No. 803/2019 (Ranee Devi Versus Jagdeesh) filed by the petitioner/plaintiff, pending before him within stipulated period as this Hon'ble court, in accordance with law.

3. Learned counsel for the petitioner submitted that the above-mentioned case is pending consideration since 2019, the same has not been decided till date. Learned counsel prayed that the same may be decided, expeditiously.

4. Since the above-mentioned case is pending, no useful purpose would be served in keeping this petition pending.

5. In view of the above, this writ petition stands disposed of with a direction to the Civil Judge (Junior Division), Firozabad to decide the above-mentioned case, in accordance with law, expeditiously, from the date of production of a certified copy of this order, after ensuring service of notice upon all the respondents and providing opportunity of hearing to all the concerned parties as well as giving a reasonable opportunity of leading evidence in respect of their case provided there is no other legal impediment.

(Manish Kumar Nigam,J.)

February 9, 2026

Rishabh