Allahabad High Court
Smt. Uma Devi vs Smt. Laungasri And 6 Others on 2 May, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 4979 of 2023 Petitioner :- Smt. Uma Devi Respondent :- Smt. Laungasri And 6 Others Counsel for Petitioner :- Bharat Singh Pal,Pratima Pal Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner and perused the record.
In view of the order proposed to be passed, notices need not be sent to the respondent.
The basic relief sought by the petitioner in the present petition under Article 227 of the Constitution of India is to direct the court below to decide Civil Revision No.7 of2022 (Smt. Laungsri Vs. Smt. Uma Devi and others) expeditiously.
In the facts and circumstances of the case, the present petition is disposed of directing the court concerned to decide the aforesaid revision strictly in accordance with law most expeditiously and preferably within a period of six months from the date of production of certified copy of this order and without granting any unnecessary adjournment unless there is no legal impediment.
Order Date :- 2.5.2023 saqlain