Keshav Lal vs Babu Ram Deceased And 16 Others
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Allahabad High Court

Keshav Lal vs Babu Ram Deceased And 16 Others on 29 January, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:19900
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1025 of 2026   
 
   Keshav Lal    
 
  .....Petitioner(s)   
 
 Versus  
 
   Babu Ram Deceased And 16 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Saurabh Kumar Pandey   
 
  
 
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 prayed respectfully that this Hon'ble court may graciously be pleased to direct the Civil Judge (S.D.), Azamgarh to decide the Original Suit No. 120 of 2018 (Baburam Vs. Ramshray) within stipulated and reasonable period as fixed by this Hon'ble Court otherwise petitioner shall suffer irreparable loss and injury."

3. Learned counsel for the petitioner submitted that the above-mentioned case is pending consideration since 2018, 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 (S.D.), Azamgarh to decide the above-mentioned case, in accordance with law, expeditiously, 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