Smt. Suman vs Kanpur Development Authority And 2 ...
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Allahabad High Court

Smt. Suman vs Kanpur Development Authority And 2 ... on 9 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:28234
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1599 of 2026   
 
   Smt. Suman    
 
  .....Petitioner(s)   
 
 Versus  
 
   Kanpur Development Authority And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Prathamesh Upadhyay, Saurabh Kesarwani   
 
  
 
Counsel for Respondent(s)   
 
:   
 
Abhinava Krishna Srivastava, Anand Prakash Paul   
 
     
 

 
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 challenging the order dated 16.1.2026 by which the ex parte temporary injunction has not been granted to the petitioner-plaintiff and only notices have been issued.

3. Contention of learned counsel for the petitioner is that an order of demolition has been passed against the petitioner and therefore, interim injunction shall urgently required otherwise an irreparable loss will be caused.

4. Since the application for interim injunction is pending, no useful purpose would be kept in keeping this writ petition pending.

5. Shri Sudhir Krishna, Advocate holding brief of Shri Abhinava Krishna Srivastava, learned counsel for the respondents assures the Court that his client will present herself before the Court below and will file her objections in shortest possible time.

6. In view of the above, the writ petition stands disposed of with a direction to the Civil Judge (Senior Division), Court No.1, Kanpur Nagar, to consider and decide the application for interim relief - 6C, in accordance with law, expeditiously, preferably within a period of six weeks from today after providing opportunity of hearing to all the concerned parties provided there is no other legal impediment.

7. Till disposal of the aforesaid interim application, parties are directed to maintain status quo. 8. It is further provided that petitioner shall co-operate in disposal of the aforesaid application and will not seek any undue adjournments to linger on the proceedings and in case any effort is being made by the petitioner to linger on the proceedings, the interim protection granted by this Court shall automatically be vacated.

(Manish Kumar Nigam,J.)

February 9, 2026

Rishabh