Saurabh Singh vs State Of U.P. Thru. Prin. Secy. Home Lko. ...
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Allahabad High Court

Saurabh Singh vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 25 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:21302
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1245 of 2026   
 
   Saurabh Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Lko. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ram Milan Yadav   
 
  
 
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 the State respondents.

2. At the very outset, learned counsel for the petitioner prays that he may be permitted to delete the respondent no.2 from the array of parties.

3. Learned counsel for the petitioner is permitted to do the necessary correction during the course of the day.

4. In view of the proposed order notice to private respondent is dispensed with.

5. By means of the present petition under Article 227 of the Constitution of India prayer has been made for direction to Principal Judge, Family Court, District Pratapgarh for expeditious disposal of Suit No. 292 of 2025 under Section 13 Hindu Marriage Act.

6. Learned counsel for the petitioner submits that grievance of the petitioner would be sufficiently met in case Principal Judge, Family Court, District Pratapgarh, considers and decides the aforesaid case in the time bound manner.

7. At this stage, this Court is not inclined to interfere in the matter under Article 227 of the Constitution of India. However, liberty is granted to the petitioner to approach the Court concerned and move an appropriate application detailing urgency for expeditious disposal of Suit No. 292 of 2025, along with the order passed by this Court, within two weeks from today, and in case, if such an application is moved, the Court/Authority shall consider and decide the same within three weeks thereafter, and in case, any case for urgency is made out by the petitioner, it shall pass appropriate orders thereupon, and proceed in accordance with law.

8. It is made clear that this Court has not examined the case of either of the parties on merit and the Court concerned shall decide the matter strictly in accordance with law.

9. With the aforesaid observations, the petition is disposed of.

(Alok Mathur,J.)

March 25, 2026

J. K. Dinkar