Hemant @ Sagar vs Smt. Omwati And 24 Others
2026 Latest Caselaw 247 ALL

Allahabad High Court

Hemant @ Sagar vs Smt. Omwati And 24 Others on 10 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:28557
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1222 of 2026     
 
   Hemant @ Sagar    
 
  .....Petitioner(s)   
 
 Versus  
 
   Smt. Omwati And 24 Others    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Somveer   
 
  
 
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 writ order or direction in the nature of writ of mandamus commanding and directing the learned Civil Judge (J.D.), Court No.9, District Mathura for expeditious disposal of Temporary Injunction Application No.6C dated 11.10.2022 in Original Suit No.1023 of 2022 (Hemant Vs. Vijay & others) within a stipulated period of time as fixed by this Hon'ble Court;"

3. Contention of the learned counsel for the petitioner is that the aforesaid application for interim injunction (6C Application) is pending since 2022 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 Civil Judge (J.D.), Court No.9, District Mathura 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