Heera Lal Nigam Junior Basic Vidyalaya ... vs Ram Chandra Gupta And 3 Others
2026 Latest Caselaw 44 ALL

Allahabad High Court

Heera Lal Nigam Junior Basic Vidyalaya ... vs Ram Chandra Gupta And 3 Others on 27 January, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:5661
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 147 of 2026   
 
   Heera Lal Nigam Junior Basic Vidyalaya Gaura Mafi Thru. Manager Kanhaiya Lal Nigam    
 
  .....Petitioner(s)   
 
 Versus  
 
   Ram Chandra Gupta And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Dinesh Kumar Srivastava   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 25
 
   
 
 HON'BLE AMITABH KUMAR RAI, J.     

Heard learned counsel for the petitioner and perused the record.

In view of the order proposed to be passed, issuance of notice to the respondent nos.1 to 4 is dispensed with.

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), Sadar, Pratapgarh to decide the Regular Suit No.693 of 2012 "Salik Ram vs. Heera Lal", 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) Sadar, Pratapgarh to decide the Regular Suit No.693 of 2012 "Salik Ram vs. Heera Lal", 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