Mahmooda Khatoon vs Sirajuddin @ Siraj
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Allahabad High Court

Mahmooda Khatoon vs Sirajuddin @ Siraj on 10 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:48030
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 2927 of 2026     
 
   Mahmooda Khatoon    
 
  .....Petitioner(s)   
 
 Versus  
 
   Sirajuddin @ Siraj    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Surendra Prasad Yadav   
 
  
 
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:

"A seeking petition directing to the Civil Judge(J.D) Dumariyaganj, Siddharthnagar to hear and decide in suit no.36 of 2019 (Sirajuddin -vs- Mahmooda Khatton and others), within short span of time without granting any adjournment between both the parties, Pending before Civil Judge (J.D) Dumariyaganj, Siddharthnagar."

3. Contention of the learned counsel for the petitioner is that the suit is pending since 2019. 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 Civil Judge(J.D) Dumariyaganj, Siddharthnagar to consider and decide the aforesaid case, in accordance with law, expeditiously, after ensuring service upon all the parties concerned and after giving opportunity of hearing to the parties concerned as well as opportunity to lead evidence in support of their case and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.

(Manish Kumar Nigam,J.)

March 10, 2026

Ved Prakash