Alam Dar vs Mehrajuddin And 4 Others
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Allahabad High Court

Alam Dar vs Mehrajuddin And 4 Others on 9 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:46860
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 2899 of 2026   
 
   Alam Dar    
 
  .....Petitioner(s)   
 
 Versus  
 
   Mehrajuddin And 4 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Mohammad Arshad Khan   
 
  
 
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 Respectfully prayed that this Hon'ble Court may be pleased to LA (Senior Learned Court below i.e. Civil Judge vision) Meerut to decide the Interim Injunction Application dated 29.01.2026 filed direct top by the Plaintiff/Petitioner in Original Suit No. 167 of 2026 (Alam Dar Vs. Mehrajuddin and others) under Order 39 Rule 1 C.P.C. read with section 151 C.P.C., expeditiously as possible as within short stipulated period, which is still pending in the court of learned Civil Judge (Senior Division) Meerut and it is further prayed that this Hon'ble Court may also be pleased to direct the Defendants/Respondents not to interfere in the peaceful possession of the Plaintiff/Petitioner and also not raised constructions over the land in dispute situated at Village Assa, Pargana Hastinapur, Tehsil Mawana, District Meerut and/or to pass such other further orders which this Hon'ble Court may deem fit and proper under the facts and circumstances, otherwise the Plaintiff/Petitioner shall suffer an irreparable loss and injury."

3. Learned counsel for the petitioner submitted that the above-mentioned interim injunction application dated 29.1.2026 is pending consideration 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 vision) Meerut 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

Rishabh