Smt. Vimla Devi vs Mahendra Singh (Since Deceased) And 5 ...
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Allahabad High Court

Smt. Vimla Devi vs Mahendra Singh (Since Deceased) And 5 ... on 17 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:53686
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3311 of 2026   
 
   Smt. Vimla Devi    
 
  .....Petitioner(s)   
 
 Versus  
 
   Mahendra Singh (Since Deceased) And 5 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Pramod Kumar Yadav, Rajesh Kumar Bind   
 
  
 
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. The present petition has been filed for the following relief:

"I.to direct the Learned Additional Civil Judge (J.D.), Fourth, Jaunpur to decide the Original Suit No. 1152 of 2014 (Vimla Devi Versus Mahendra Singh and Others), pending before him, within specific period as directed by this Hon'ble Court.

3. Contention of learned counsel for the petitioner is that the suit is pending since 2014 and he prayed that the same may be decided expeditiously.

4. From perusal of the order sheet, annexed as Annexure No. 3 to the petition, it appears that several dates have been fixed by the Court concerned, however, till date, the aforesaid suit has not been decided.

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

6. 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 Additional Civil Judge (J.D.), Fourth, Jaunpur, to decide the aforesaid suit, in accordance with law, expeditiously, preferably, within a period of eighteen months from the date of production of a certified copy of this order, after hearing all the concerned parties and giving a reasonable opportunity of leading evidence in respect of their case provided there is no other legal impediment.

(Manish Kumar Nigam,J.)

March 17, 2026

Nitika Sri.