Siraj Ahmad vs State Of U.P. Thru. Prin. Secy. Revenue ...
2026 Latest Caselaw 505 ALL

Allahabad High Court

Siraj Ahmad vs State Of U.P. Thru. Prin. Secy. Revenue ... on 24 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:21200
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1002 of 2026   
 
   Siraj Ahmad    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Revenue Civil Sectt. Lko. And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Sudhakar Mishra, Ved Prakash   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.      

1. Heard learned counsel for the petitioner as well as learned Standing Counsel for respondent no. 1.

2. The prayer made in the present writ petition for expediting the proceeding of Original Suit No. 197 of 2017 (Siraj Ahmad Vs. Abdul Mujeeb and others), which is pending before the Civil Judge (J.D.), Court No.13, Barabanki.

3. It has been submitted that the suit is pending since 2017 and till date the matter is listed and extremely adjourned without transacting the business.

4. Accordingly, considering the fact that the matter is pending since 9 years, the same are required to be expedited.

6. Let suit proceedings be decided preferably within a period of one year. Parties are undertaken to cooperate in the proceedings and shall not take any unnecessary adjournment.

7. With the aforesaid direction, the writ petition stands disposed of.

(Alok Mathur,J.)

March 24, 2026

Muk