Smt. Sadhana vs Smt. Sharada Devi And 4 Others
2026 Latest Caselaw 32 ALL

Allahabad High Court

Smt. Sadhana vs Smt. Sharada Devi And 4 Others on 27 January, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:17271
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 749 of 2026   
 
   Smt. Sadhana    
 
  .....Petitioner(s)   
 
 Versus  
 
   Smt. Sharada Devi And 4 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Kamlesh Kumar Tiwari, Priya Tiwari, Yogesh Shukla   
 
  
 
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:

"It is therefore most respectfully prayed that this Hon'ble Court may be pleased to allow the petition and direct to District Judge, Jhansi to decide the Misc. Case No. 88/2025 (in Misc. Civil appeal No. Nil/2025) (Smt. Sadhana Vs. Smt. Sharada Devi and others) and further be pleased that after allowing the section 5 application the Ld. District Judge, Jhansi be directed to decide the Misc. Civil Appeal expeditiously within any stipulated period as this Hon'ble Court may deem fit and proper in circumstances of the case.."

3. Contention of the learned counsel for the petitioner is that the aforesaid misc. case in Misc. Civil Appeal along with application under Section 5 of the Limitation Act is pending consideration 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 District Judge, Jhansi to consider and decide the aforesaid misc. case as well as application under Section 5 of Limitation Act, 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.)

January 27, 2026

Ved Prakash