Smt Radha Devi vs Muhammad Ali And 12 Others
2026 Latest Caselaw 75 ALL

Citation : 2026 Latest Caselaw 75 ALL
Judgement Date : 29 January, 2026

[Cites 1, Cited by 0]

Allahabad High Court

Smt Radha Devi vs Muhammad Ali And 12 Others on 29 January, 2026





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:19919
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1024 of 2026   
 
   Smt Radha Devi    
 
  .....Petitioner(s)   
 
 Versus  
 
   Muhammad Ali And 12 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Gaurav Kumar Chaturvedi   
 
  
 
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 :- "direct to the learned court below i.e. Civil Judge Junior Division), Saidpur, District Ghazipur to decide the Original Suit No. 166 of 2013 (Muhammad Ali and others Vs. Rajendra Prasad Barnwal and others), pending before him, expeditiously within stipulated time fixed by this Hon'ble Court."

3. Learned counsel for the petitioner submitted that the above-mentioned case is pending consideration since 2013, 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 Junior Division), Saidpur, District Ghazipur 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 29, 2026

Rishabh