Ajay Kumar vs Smt Ram Dulari And 13 Others
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Allahabad High Court

Ajay Kumar vs Smt Ram Dulari And 13 Others on 28 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:64579
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3973 of 2026   
 
   Ajay Kumar    
 
  .....Petitioner(s)   
 
 Versus  
 
   Smt Ram Dulari And 13 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Vinod Kumar Ojha   
 
  
 
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 learned Civil Judge (S.D.) Aligarh to decide the case bearing application 7C under Order 39 Rule 1, 2 read with section 151 C.P.C. arising out of Original Suit No. 771 of 2017 (Smt. Bhagwan Devi and others Vs. Smt. Ram Dulari and others), pending before Civil Judge (S.D.) Aligarh since 24.10.2019.

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 learned Civil Judge (S.D.) Aligarh to decide the case bearing application 7C under Order 39 Rule 1, 2 read with section 151 C.P.C. arising out of Original Suit No. 771 of 2017, pending before Civil Judge (S.D.) Aligarh since 24.10.2019, in accordance with law, within a period of eight months provided there is no other legal impediment.

(Vikas Budhwar,J.)

March 28, 2026

Rajesh