Shafiuzzama And Another vs Qaisar Jahan And Another
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Allahabad High Court

Shafiuzzama And Another vs Qaisar Jahan And Another on 9 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD

Neutral Citation No. - 2026:AHC:47297

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 2894 of 2026

Shafiuzzama And Another

.....Petitioner(s)

Versus

Qaisar Jahan And Another

.....Respondent(s)

Counsel for Petitioner(s)

:

Nayab Ahmad Khan

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. This writ petition has been filed seeking following relief :-

"i) Issue an order, direction and directing the learned Civil Judge (Sr. Division), Azamgarh to decide the 7C2 application filed in Case No. 273 of 2021 (Qaisar Jahan & others vs. Shafiuzzama & another), which is pending before Civil Judge (Sr. Division), Azamgarh within some stipulated period.

ii) Issue an order, direction and directing the learned Civil Judge (Sr. Division), Azamgarh to decide the suit for permanent injunction bearing Case No. 273 of 2021 (Qaisar Jahan & others vs. Shafiuzzama & another), which is pending before Civil Judge (Sr. Division), Azamgarh within some stipulated period."

iii) Issue an order, direction and directing the Civil Judge, (Sr. Division), Azamgarh to direct the respondents not to interfere in the peaceful possession of the petitioner and maintain status quo over the disputed land marked as ABCD in the map situated at Mohalla Purarani, Qasba Mubarakpur, Tappa Bihrojpur, Pargana Mohammadabad, Tehsil Sadar, District Azamgarh as well as another disputed land marked as OPQR is situated at Mauza Chak Sikthi, Tappa Bihrojpur, Pargana Mohammadabad, Tehsil Sadar, District Azamgarh."

3. Learned counsel for the petitioner submitted that the above-mentioned application is pending consideration since 2021 and the same has not been decided till date. Learned counsel prayed that the same may be decided, expeditiously.

4. Since the above-mentioned application 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), Azamgarh to decide the above-mentioned application, in accordance with law, expeditiously, preferably within twelve weeks 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 provided there is no other legal impediment.

(Manish Kumar Nigam,J.)

March 9, 2026

Rama Kant