Riyasat Ali vs Mangla Devi And 3 Others
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Allahabad High Court

Riyasat Ali vs Mangla Devi And 3 Others on 31 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:22320
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1389 of 2026   
 
   Riyasat Ali    
 
  .....Petitioner(s)   
 
 Versus  
 
   Mangla Devi And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ajay Kumar Pandey   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Mohan Singh   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.      

1. Heard Sri Ajay Kumar Pandey, learned counsel for the petitioner as well as learned Standing Counsel for the State respondents.

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

3. Instant petition has been filed by the petitioner praying for direction to the District Judge, Faizabad to decide the interim relief/injunction application under Order 39 Rule 1 CPC (7-Ga) filed in Misc Appeal No. 75 of 2025 (Riyasat Ali vs Mangala Devi and others) expeditiously.

4. Learned counsel for the petitioner submits that grievance of the petitioner would be sufficiently met in case District Judge, Faizabad considers and decides the aforesaid case in the time bound manner.

5. Learned Standing Counsel has no objection to the aforesaid prayer.

6. In this regard it is noteworthy that this Court has already directed all the subordinate Courts by means of Circular Letter No. CL No. 24/Admin. G-II, dated 16.8.2017, to ensure disposal of interim injunction applications within six months, failing which, they shall have to record reasons.

7. In view of the aforesaid Circular letter of this Court, it is expected that the District Judge, Faizabad shall decide the interim relief/injunction application under Order 39 Rule 1 CPC (7-Ga) filed in Misc Appeal No. 75 of 2025 expeditiously or record reasons for not disposing the same.

8. With above observations/directions, the petition stands disposed of.

(Alok Mathur,J.)

March 31, 2026

J. K. Dinkar