Anand Swarup Om And Another vs State Of U.P. And 2 Others
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Allahabad High Court

Anand Swarup Om And Another vs State Of U.P. And 2 Others on 11 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:49142
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3047 of 2026   
 
   Anand Swarup Om And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Sumant Rai   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Vijay Bahadur Maurya   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE MANISH KUMAR NIGAM, J.      

1. Learned counsel for the petitioners is permitted to delete the State of U.P. as a party-respondent from the array of the parties during the course of the day.

2. Heard learned counsel for the petitioners and perused the record.

3. The present petition has been filed for the following relief:

"a. Direct the learned Small Causes Court (Civil), Allahabad to decide the Mutation Appeal Case No. 12 of 2024 (Anand Swarup Om and Another Vs. Zonal Officer and Another) pending in the Court of learned Small Causes Court (Civil), Allahabad, expeditiously preferably within stipulated period.

4. Contention of learned counsel for the petitioners is that aforementioned appeal is pending since 2024 and he prayed that the same may be decided expeditiously.

5. From perusal of the order sheet, annexed as Annexure No. 2 to the petition, it appears that several dates have been fixed by the Court concerned, however, till date, the case has not been decided.

6. No useful purpose would be served in keeping this petition pending.

7. Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, the present petition stands disposed of finally with a direction to Small Causes Court (Civil), Allahabad, to decide the Mutation Appeal Case No. 12 of 2024, 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 hearing all the concerned parties provided there is no other legal impediment.

(Manish Kumar Nigam,J.)

March 11, 2026

Nitika Sri.