Aniket Kumar vs Smt. Neetu Singh And 4 Others
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Allahabad High Court

Aniket Kumar vs Smt. Neetu Singh And 4 Others on 10 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:28556
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1221 of 2026   
 
   Aniket Kumar    
 
  .....Petitioner(s)   
 
 Versus  
 
   Smt. Neetu Singh And 4 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ashutosh Chaubey, Vikas Tiwari   
 
  
 
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 instant writ petition has been filed for following relief:

"Issue a suitable direction for trial court/Additional Civil Judge (Junior Division) Varanasi, to hear and decide Application NO.6C, dated 25.02.2021, under Order 39 Rule 1 & 2 of C.P.C. filed by plaintiffs in O O.S. No.661 of 2021 Aniket Kumar Vs. Smt. Neetu Singh & 4 Others, on the next date i.e.24.02.2026 or any other time period fixed by this Hon'ble Court, and till then the defendants be restrained from dispossession of the plaintiff & creation of 3rd party rights or maintain status quo on the suit property i.e. Arazi No.524, Area 2802 Square Feet, Mauza-Kakarmatta, Pargana Dehat, Amanat Tehsil & District Varanasi."

3. Contention of the learned counsel for the petitioner is that the aforesaid application for interim injunction (6C Application) is pending since 2021 and the same has not been decided despite several dates have been fixed. He prayed that the same may be decided, expeditiously.

4. In view of above, 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 Additional Civil Judge (Junior Division) Varanasi to consider and decide the aforesaid application, in accordance with law, expeditiously, preferably within a period of twelve weeks from the date of production of a certified copy of this order after ensuring service upon all the concerned parties as well as giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.

(Manish Kumar Nigam,J.)

February 10, 2026

Ved Prakash