Smt. Meena Singh vs State Of U.P. Thru. Prin. Secy. Revenue ...
2026 Latest Caselaw 592 ALL

Allahabad High Court

Smt. Meena Singh vs State Of U.P. Thru. Prin. Secy. Revenue ... on 31 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:22311
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1379 of 2026   
 
   Smt. Meena Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Revenue Deptt. Lko. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Mohd Tanveer Raza   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.       

1. Heard Shri Mohd Tanveer Raza, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

2. In view of the order proposed to be passed, notice to private respondents, is dispensed with.

3. By means of the present petition under Article 227 of the Constitution of India prayer has been made for direction to Civil Judge (Senior Division), Lucknow for expeditious disposal of Civil Misc Suit No. 575 of 2023 under Order 21 Rule 97 read with Section 151 CPC (Meena Singh vs Shraddha Sahkari Awas Samiti Ltd, Lucknow and another).

4. It has been submitted by learned counsel for the petitioner that in cross examination proceedings pending before the Civil Judge (Senior Division), Lucknow in Civil Misc Suit No. 575 of 2023 the petitioner has filed objections under Order 21 Rule 97 CPC claiming ownership of the property which is subject matter of execution proceedings. It has been further submitted that the proceedings are pending since the year 2023 and the matter is regularly listed and being adjourned without transacting any business.

5. Learned counsel for the petitioner submits that grievance of the petitioner would be sufficiently met in case Civil Judge (Senior Division), Lucknow, considers and decides the aforesaid case in the time bound manner.

6. 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 Civil Misc Suit No. 575 of 2023 under Order 21 Rule 97 read with Section 151 CPC, 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.

7. 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.

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

(Alok Mathur,J.)

March 31, 2026

J. K. Dinkar