Allahabad High Court
Hridaya Narayan Yadav vs Gaon Sabha Fazullahpur Pargana And 03 ... on 6 December, 2019
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- MATTERS UNDER ARTICLE 227 No. - 8760 of 2019 Petitioner :- Hridaya Narayan Yadav Respondent :- Gaon Sabha Fazullahpur Pargana And 03 Others Counsel for Petitioner :- Shrikant Singh Yadav,Ashok Kumar Singh Yadav Counsel for Respondent :- C.S.C.,Manoj Kumar Yadav Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the petitioner.
Present petition has been filed with a prayer that the Civil Judge (Junior Division) Mohmmadabad, Ghazipur be directed to decide Suit No. 780 of 2002 (Jamuna Yadav and another Vs. Gaon Sabha and others) within stipulated period.
In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the Civil Judge (Junior Division) Mohmmadabad, Ghazipur to expedite the hearing of the aforesaid case and decide the same, in accordance with law, expeditiously, preferably within a period of six months from the date of production of certified copy of this order before him provided there is no other legal impediment.
Order Date :- 6.12.2019 Rmk.