Damyanti Devi And Another vs Shri Shrigi Rishi Uchattar Madhyamik ...
2026 Latest Caselaw 501 ALL

Allahabad High Court

Damyanti Devi And Another vs Shri Shrigi Rishi Uchattar Madhyamik ... on 24 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:21253
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1005 of 2026   
 
   Damyanti Devi And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   Shri Shrigi Rishi Uchattar Madhyamik Vidhyalaya Thru. Prabandhak Aditya Narayan Mishra And 4 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Mohd Wajid Irfan, Al Saud Khan, Mohd Hasan   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.     

1. Heard learned counsel for the petitioner.

2. In light of the proposed order, notices to private respondents are dispensed with.

3. Instant writ petition has been filed by the petitioner for expeditious disposal of Civil Appeal NO. 62/2023 (Damyanti Devi and Another Vs. Shri Shringi Rishi Ucchatar Madhyamic Vidyalaya and others) filed U/S 96 C.P.C against judgment and order dated 04.10.2023.

4. It is urged that though the matter is being listed but for one reason or the other, the aforesaid matter is not being decided.

5. Learned counsel for the petitioner submits that grievance of the petition would be sufficiently met in case Additional Sessions Judge, Court No. 9, Ayodhya, considers and decides the aforesaid case in a time bound manner.

6. I have heard learned counsel for the petitioner and perused the record.

7. Hon'ble Supreme Court in the case of Shaikh Uzma Feroz Hussain vs The State of Maharastra passed in Writ Petition (s) (Criminal) No. 587 of 2023 has observed as under:

"We are of the view that since every High Court and every court in the country has a huge pendency, the constitutional court should avoid temptation of fixing a time-bound schedule for disposal of any case before any court unless the situation is extra ordinary."

5. Considering the grounds raised by the petitioner and also considering the judgement of Hon'ble Supreme Court in the case of Shaikh Uzma Feroz Hussain (supra) liberty is given to petitioner to move an application for expeditious disposal before the trial court within next two weeks. The trial court is directed to consider and decide the same within three weeks thereafter in accordance with law and in case the trial court is of the view that a case for expediting the matter is made out, appropriate orders shall be passed thereupon.

6. In the light of the above, the petition is disposed of.

(Alok Mathur,J.)

March 24, 2026

Ravi/