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Vidya Sagar Kushwaha vs Brij Narayan
2026 Latest Caselaw 35 ALL

Citation : 2026 Latest Caselaw 35 ALL
Judgement Date : 27 January, 2026

[Cites 1, Cited by 0]

Allahabad High Court

Vidya Sagar Kushwaha vs Brij Narayan on 27 January, 2026





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:17344
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 786 of 2026   
 
   Vidya Sagar Kushwaha    
 
  .....Petitioner(s)   
 
 Versus  
 
   Brij Narayan    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Janardan Shukla   
 
  
 
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 :- "It is, therefore most respectfully prayed that this Hon'ble court may graciously be pleased to direct the Additional Civil Judge (J.D.), Court No.26, Deoria to expedite the application 6-C filed in original suit No. 611 of 2024 (Brijnarayan V/s Vidya Sagar Kushwaha) on dated 16.04.2024 expeditiously within stipulated period or as may be fixed by this Hon'ble Court under facts and circumstance of the case in accordance with law."

3. Learned counsel for the petitioner submitted that the above-mentioned 6C application is pending consideration since 2024 and the same has not been decided till date. Learned counsel prayed that the same may be decided, expeditiously.

4. Since the above-mentioned application 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 Additional Civil Judge (J.D.), Court No.26, Deoria to decide the above-mentioned application, in accordance with law, expeditiously, preferably within twelve weeks 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 provided there is no other legal impediment.

(Manish Kumar Nigam,J.)

January 27, 2026

Rishabh

 

 

 
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