Satyedev Gupta And Another vs Nagar Palika Parishad, Mathura
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Allahabad High Court

Satyedev Gupta And Another vs Nagar Palika Parishad, Mathura on 30 January, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD

Neutral Citation No. - 2026:AHC:21237

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 1111 of 2026

Satyedev Gupta And Another

.....Petitioner(s)

Versus

Nagar Palika Parishad, Mathura

.....Respondent(s)

Counsel for Petitioner(s)

:

Ashish Srivastava

Counsel for Respondent(s)

:

Court No. - 5

HON'BLE MANISH KUMAR NIGAM, J. 1. Heard learned counsel for the petitioners and perused the record.

2. The instant writ petition has been filed for following relief:

" a) An order or direction thereby directing the graciously be pleased to direct the Learned Additional Civil Judge (J.D.), Court No. IX, Mathura to hear and decide the application 6-C filed in Original suit registered as Original Suit No. 112 of 2009 "Satyadev Gupta and Another Vs. Saurabh Singh, Municipal Commissioner, Nagar Nigam and others expeditiously within some stipulated time period as may be fixed by this Hon'ble High Court.

b) An order or direction thereby restraining the defendant/respondent from changing the nature of the land in question or interfering in peaceful possession over Khasra Nos. 123, 124, 125 and 126, sitauted at Mathura Bangar, Mathura."

3. Contention of the learned counsel for the petitioners is that an application for interim injunction under Order XXXIX Rule 1 of C.P.C. (6C Application) is pending since 2009 and the same has not been decided despite several dates have been fixed. He prayed that the same may be decided, expeditiously.

4. In view of above, no useful purpose would be served in keeping this petition pending.

5. Accordingly, the present petition stands disposed of finally with a direction to the Additional Civil Judge (J.D.), Court No. IX, Mathura to consider and decide the aforementioned interim injunction application (6C Application), in accordance with law, expeditiously, preferably within a period of twelve weeks from the date of production of a certified copy of this order after ensuring service upon all the opposite parties, giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.

(Manish Kumar Nigam,J.)

January 30, 2026

Nitika Sri.