Allahabad High Court
Musheer Alam And 2 Others vs State Of U.P. And Another on 13 March, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 1517 of 2023 Petitioner :- Musheer Alam And 2 Others Respondent :- State of U.P. and Another Counsel for Petitioner :- Shivam Agarwal Counsel for Respondent :- C.S.C.,Kaushal Kishore Mani Hon'ble Prakash Padia,J.
Counter affidavit filed today in the Court by Shri K. K. Mani, Advocate, is taken on record.
Heard learned counsel for the petitioners, learned Standing Counsel for the respondent-State and Shri K. K. Mani, learned counsel for the respondent no.2.
The petitioners have preferred present writ petition inter-alia with the prayer to direct the court below to pass appropriate orders on the injunction application filed by the petitioners in Original Suit No.57 of 2023.
It is informed by counsel for the respondent no.2-Gram Sabha that he has already been put up his appearance in the aforesaid suit and the application for interim injunction is still pending consideration before the court below.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the court below to consider and decide the aforesaid application strictly in accordance with law on the next date fixed in the matter after hearing all the parties concerned. If on account of any reason no orders were passed on the aforesaid date, the decision will be taken on the aforesaid application preferably within a period of three weeks, thereafter, if there is no legal impediment.
Order Date :- 13.3.2023 Pramod Tripathi