Hariom Swarnakar vs Mrs. Durga Devi And 5 Others
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Allahabad High Court

Hariom Swarnakar vs Mrs. Durga Devi And 5 Others on 9 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:46837
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 2861 of 2026     
 
   Hariom Swarnakar    
 
  .....Petitioner(s)   
 
 Versus  
 
   Mrs. Durga Devi And 5 Others    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Mahesh Dwivedi, Utkarsh Shukla   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
     
 
 HON'BLE MANISH KUMAR NIGAM, J.     

1. Heard learned counsel for the petitioner and perused the record.

2. This petition has been filed for following relief:

"Issue, an order or direction Under Article 227 of the Constitution of India, upon the Additional Chief Judicial Magistrate, Room no.17, Allahabad to decide the Execution Case No. 40 of 2022 titled (Hariom Swarnkar Vs. Durga Devi and others) filed in Original Suit No. 148 of 2002, pending before Additional Chief Judicial Magistrate Room No.17, Allahabad, pending since 08.08.2022, within stipulated period, as deem fit and proper by this Hon'ble Court."

3. Contention of the learned counsel for the petitioner is that the execution case is pending since 2022. It is further submitted by learned counsel for the petitioner that several dates have been fixed but the same has not been decided yet. He prayed that the same may be decided expeditiously.

4. 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 Chief Judicial Magistrate, Room no.17, Allahabad to consider and decide the aforesaid execution case, in accordance with law, expeditiously, preferably within a period of one year from the date of production of a certified copy of this order after ensuring service upon all the parties concerned and after 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.)

March 9, 2026

Ved Prakash