Allahabad High Court
Smt. Prabha Devi And 3 Others vs Presiding Officer, Motor Accident ... on 9 January, 2025
Author: Piyush Agrawal
Bench: Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:4723 Court No. - 2 Case :- WRIT - C No. - 448 of 2025 Petitioner :- Smt. Prabha Devi And 3 Others Respondent :- Presiding Officer, Motor Accident Claim Tribunal South Kanpur Nagar And 3 Others Counsel for Petitioner :- Shreesh Srivastava Hon'ble Piyush Agrawal,J.
Heard learned counsel for the petitioner.
The sole prayer made by the petitioner in the instant writ petition is for expeditious disposal of MACP Case No. 611/2019 pending before the Presiding Officer, MACT (South), Kanpur Nagar.
To the said prayer, learned standing counsel has no objection.
Considering the facts and circumstances of the case, without entering into the merits of the case, this writ petition is disposed of with a direction to the Presiding Officer, MACT (South), Kanpur Nagar to decide the petitioner's aforesaid case, in accordance with law, expeditiously, if there is no legal impediment.
It is made clear that the Court has not adjudicated the claim of the petitioner on merits.
Order Date :- 9.1.2025 Amit Mishra