Smt. Puja @ Pooja And 2 Others vs State Of U.P. Thru. Collector Ayodhya ...
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Allahabad High Court

Smt. Puja @ Pooja And 2 Others vs State Of U.P. Thru. Collector Ayodhya ... on 31 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:22562
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1426 of 2026   
 
   Smt. Puja @ Pooja And 2 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Collector Ayodhya And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Sanjai Kumar Pandey, Atul Tripathi, Suresh Kumar Mishra   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Mohan Singh   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.       

1. Heard Sri Sanjay Kumar Pandey, learned counsel for the petitioners.

2. In light of the proposed order, notices to private respondent is dispensed with.

3. Instant writ petition has been filed by the petitioners for expeditious disposal of Original Suit No. 1042 of 2024 - Smt. Puja Vs. State and Another, pending before Civil Judge (Junior Division) - I, Ayodhya.

4. It is urged that though the matter is being listed but for one reason or the other, the aforesaid matter is not being decided.

5. Learned counsel for the petitioner submits that grievance of the petitioners would be sufficiently met in case Civil Judge (Junior Division) - I, Ayodhya, considers and decides the aforesaid case in a time bound manner.

6. I have heard learned counsel for the petitioner and perused the record.

7. Hon'ble Supreme Court in the case of Shaikh Uzma Feroz Hussain vs The State of Maharastra passed in Writ Petition (s) (Criminal) No. 587 of 2023 has observed as under:

"We are of the view that since every High Court and every court in the country has a huge pendency, the constitutional court should avoid temptation of fixing a time-bound schedule for disposal of any case before any court unless the situation is extra ordinary."

8. Considering the grounds raised by the petitioners and also considering the judgement of Hon'ble Supreme Court in the case of Shaikh Uzma Feroz Hussain (supra) liberty is given to petitioners to move an application for expeditious disposal before the trial Court within next two weeks. The trial Court is directed to consider and decide the same within three weeks thereafter in accordance with law and in case the trial Court is of the view that a case for expediting the matter is made out, appropriate orders shall be passed thereupon.

9. In the light of the above, the petition is disposed of.

(Alok Mathur,J.)

March 31, 2026

A. Verma