Gopalachari @ Vinod Kumar Pandey And ... vs Civil Judge Junior Division Faizabad ...
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Allahabad High Court

Gopalachari @ Vinod Kumar Pandey And ... vs Civil Judge Junior Division Faizabad ... on 23 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:20827
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1122 of 2026   
 
   Gopalachari @ Vinod Kumar Pandey And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   Civil Judge Junior Division Faizabad And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Nikhil Yadav, Girdhari Lal Yadav   
 
  
 
Counsel for Respondent(s)   
 
:   
 
  
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.       

1. Application for amendment filed today is taken on record.

(I. A. No. NIL of 2026)

2. Heard.

3. This is an application for amendment in the array of parties supported with an affidavit.

4. On due consideration, the application is allowed.

5. Let the necessary amendments be incorporated during the course of the day.

Order on the main petition

6. Heard Shri G. L. Yadav, learned counsel for the petitioners.

7. Learned counsel for the petitioners submits that the petitioners have instituted a suit for permanent injunction against the private respondents in the court of Civil Judge, (Junior Division), Court No. 5, Ayodhya. Alongwith suit proceedings the petitioners have also moved an application under Order 39 Rule 1 and 2 CPC numbered as 6C and learned counsel for the petitioners confines his prayer only for a suitable direction to the trial court to decide the application 6C with expedition.

8. Considering the facts and circumstances of the case, without entering into the merits of the case, Civil Judge, (Junior Division) Ayodhya, is directed to decide the 6C application expeditiously, in accordance with law, if there is no legal impediment.

9. It is further directed that the parties to the case shall cooperate in expeditious disposal of the case and shall not seek any unnecessary adjournment, neither any such adjournment shall be granted by the Court concerned, except in exceptional circumstances.

10. With above observations/directions, the writ petition stands disposed of.

(Alok Mathur,J.)

March 23, 2026

J. K. Dinkar