Citation : 2026 Latest Caselaw 43 ALL
Judgement Date : 27 January, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2026:AHC:17339
HIGH COURT OF JUDICATURE AT ALLAHABAD
MATTERS UNDER ARTICLE 227 No. - 778 of 2026
Jai Prakash Rai
.....Petitioner(s)
Versus
Om Prakash Rai And 7 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Jaikishan Chaurasia
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 :- "Issue a suitable order or direction, directing the Court of Learned Civil Judge (Senior Division)/F.T.C., Court No. 1, Deoria to decide the Original Suit No. 27 of 2009 [Jai Prakash Vs. Om Prakash] pending before the Court of Learned Civil Judge (Senior Division)/F.T.C., Court No. 1, Deoria within a stipulated period of time as prescribed by this Hon'ble Court;"
3. Learned counsel for the petitioner submitted that the above-mentioned case is pending consideration since 2009, the same has not been decided till date. Learned counsel prayed that the same may be decided, expeditiously.
4. Since the above-mentioned case 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 Civil Judge (Senior Division)/F.T.C., Court No. 1, Deoria to decide the above-mentioned case, in accordance with law, expeditiously, preferably within eighteen months 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 as well as giving a reasonable opportunity of leading evidence in respect of their case provided there is no other legal impediment.
(Manish Kumar Nigam,J.)
January 27, 2026
Rishabh
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