Dharm Prakash vs Ramesh Kumar And 2 Others
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Allahabad High Court

Dharm Prakash vs Ramesh Kumar And 2 Others on 28 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:64574
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3971 of 2026   
 
   Dharm Prakash    
 
  .....Petitioner(s)   
 
 Versus  
 
   Ramesh Kumar And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Vishveshwar Mani Tripathi   
 
  
 
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 for a direction to the Trial Court (Civil Judge (J.D.)/Judicial Magistrate, Dumariyaganj, Siddharth Nagar) to decide the Original suit no. 304 of 2015, Dharm Prakash Vs. Rambabu Sharma and others, pending in the Court of Civil Judge (J.D.)/Judicial Magistrate, Dumariyaganj, Siddharth Nagar.

4. Learned counsel prayed that the said suit 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 Trial Court (Civil Judge (J.D.)/Judicial Magistrate, Dumariyaganj, Siddharth Nagar) to decide the Original suit no. 304 of 2015, pending in the Court of Civil Judge (J.D.)/Judicial Magistrate, Dumariyaganj, Siddharth Nagar, in accordance with law, expeditiously, 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 28, 2026

Rajesh