Fool Chand vs Raj Kumari And Another
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Allahabad High Court

Fool Chand vs Raj Kumari And Another on 23 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD

Neutral Citation No. - 2026:AHC:59043

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 3572 of 2026

Fool Chand

.....Petitioner(s)

Versus

Raj Kumari And Another

.....Respondent(s)

Counsel for Petitioner(s) : Shiva Priya Prasad

Counsel for Respondent(s) :

Court No. - 5

HON'BLE VIKAS BUDHWAR, J. 1. Heard. 2. In view of the order, which is being proposed to be passed today, notices are not being issued to the respondents. 3. The solitary relief claimed in the present writ petition by the writ petitioner is for issuing a writ, order or direction to the learned Civil Judge (Junior Division), Sahar, Jaunpur to decide the Original Suit No. 839 of 2022 (Fool Chand vs. Raj Kumari) pending before it within stipulated time, as may deem fit and proper by this Hon'ble Court. 4. Learned counsel for the petitioner submitted that the above-mentioned case is pending consideration since 2022. Learned counsel prayed that the same may be decided, expeditiously. 5. Since the above-mentioned case is pending, no useful purpose would be served in keeping this petition pending. 6. In view of the above, this writ petition stands disposed of with a direction to the Civil Judge (Junior Division), Sahar, Jaunpur to decide the Original Suit No. 839 of 2022 (Fool Chand vs. Raj Kumari), in accordance with law, expeditiously, preferably within a period of one year from the date of production of certified copy of the order, after ensuring service of notice upon all the respondents and providing opportunity of hearing to all the concerned parties as well as giving a reasonable opportunity of leading evidence in respect of their case, provided there is no other legal impediment.

(Vikas Budhwar,J.)

March 23, 2026

N.S.Rathour