Citation : 2026 Latest Caselaw 351 ALL
Judgement Date : 10 March, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2026:AHC:48374
HIGH COURT OF JUDICATURE AT ALLAHABAD
MATTERS UNDER ARTICLE 227 No. - 2964 of 2026
Thakur Shri Gopal Ji Maharaj And Thakur Shri Radha Pulin Bihari Ji Maharaj Virajmaan Temple And 2 Others
.....Petitioner(s)
Versus
Smt. Gudiya Yadav And 4 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Pranav Mishra, Shivangi Nanda, Tanushri Agarwal
Counsel for Respondent(s)
:
Court No. - 35
HON'BLE DR. YOGENDRA KUMAR SRIVASTAVA, J.
Heard Ms. Shivangi Nanda, learned counsel for the petitioner.
The present petition has been filed seeking a direction to decide the SCC Revision No. 52 of 2024 (Smt. Gudiya Yadav and others vs. Thakur Sri Gopal Ji Maharaj and others), within a stipulated time period.
The petitioner is stated to be the respondent in the revision.
Counsel for the petitioner has referred to the 'order sheet' of the case, a copy whereof has been appended to the petition to point out that despite several dates having been fixed the case has been adjourned for some reason or other, and the delay in disposal of the revision is stated to be causing hardship to the petitioner.
Accordingly, a prayer is made for a direction to conclude the proceedings at an early date.
Having regard to the aforesaid, the present petition is disposed of with an observation that the court concerned would make an endeavor to decide the aforesaid revision, which is stated to be pending before it, preferably within a period of six months, without granting any unnecessary adjournments to either of the parties, provided there is no other legal impediment.
(Dr. Yogendra Kumar Srivastava,J.)
March 10, 2026
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