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Nanda Devi Siddhpeeth Shri Avdhut ... vs Gaon Sabha Nandapur Thru. Pradhan And 2 ...
2026 Latest Caselaw 40 ALL

Citation : 2026 Latest Caselaw 40 ALL
Judgement Date : 27 January, 2026

[Cites 1, Cited by 0]

Allahabad High Court

Nanda Devi Siddhpeeth Shri Avdhut ... vs Gaon Sabha Nandapur Thru. Pradhan And 2 ... on 27 January, 2026





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:5822
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 145 of 2026   
 
   Nanda Devi Siddhpeeth Shri Avdhut Bhairva Nand Ashram Thru.Sarvakar Mahanth/Poojari    
 
  .....Petitioner(s)   
 
 Versus  
 
   Gaon Sabha Nandapur Thru. Pradhan And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ganga Singh, Arvind Kumar Pandey   
 
  
 
Counsel for Respondent(s)   
 
:   
 
Mohan Singh, C.S.C.   
 
     
 
 Court No. - 25
 
   
 
 HON'BLE AMITABH KUMAR RAI, J.     

Heard learned counsel for the petitioner, Shri Mohan Singh, learned counsel for the respondent no.1 and learned Standing Counsel, who appears on behalf of State-Respondents and perused the record.

By means of the instant petition filed under Article 227 of the Constitution of India, the petitioner has sought issuance of a direction to the learned Civil Judge (Junior Division), F.T.C. Faizabad/Ayodhya to decide the Regular Suit No.547 of 2014 "Nanda Devi Siddhpeeth Shri Avdhut Bhairva Nand Ashram vs. Gaon Sabha Nandapur and others", expeditiously.

Learned counsel for petitioner submits that several dates have been fixed in the aforesaid suit but due to lingering tactics of the respondents, the suit is not being decided, as a result of which the petitioner is suffering from irreparable loss.

Be that as it may, the petition is disposed of with a direction to the learned Civil Judge (Junior Division) F.T.C. Faizabad/Ayodhya to decide the Regular Suit No.547 of 2014 "Nanda Devi Siddhpeeth Shri Avdhut Bhairva Nand Ashram vs. Gaon Sabha Nandapur and others", expeditiously in accordance with law, without granting any unnecessary adjournment to any of the parties, and by fixing dates at short intervals.

(Amitabh Kumar Rai,J.)

January 27, 2026

Mahesh

 

 

 
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