Allahabad High Court
Ram Raj vs Gopal Yadav And 2 Others on 3 April, 2026
Author: Yogendra Kumar Srivastava
Bench: Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2026:AHC:72051 HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 4323 of 2026 Ram Raj .....Petitioner(s) Versus Gopal Yadav And 2 Others .....Respondent(s) Counsel for Petitioner(s) : Rama Pati Tripathi Counsel for Respondent(s) : Court No. - 35 HON'BLE DR. YOGENDRA KUMAR SRIVASTAVA, J.
Heard Sri Rama Pati Tripathi, learned counsel for the petitioner.
The present petition has been filed seeking a direction to the Judge, Small Cause Court, Kanpur Nagar to decide the SCC Suit No. 94 of 2015 (Ram Raj vs. Gopal), within a stipulated time period.
The petitioner has asserted himself to be the plaintiff-landlord.
Counsel for the petitioner has referred to the 'order sheet' of the case, a copy whereof has been appended to the petition to point out that the case is at the stage of evidence and despite several dates having been fixed the case has been adjourned for some reason or other, and the delay in disposal of the case is stated to be causing hardship to the petitioner.
Accordingly, a prayer is made for a direction to conclude the proceedings at an early date.
Having regard to the aforesaid, the present petition is disposed of with an observation that the court concerned would make an endeavor to conclude the proceedings of the case, which is stated to be pending before it, preferably within a period of six months, from the date of production of certified copy of this order, without granting any unnecessary adjournments to either of the parties, provided there is no other legal impediment.
(Dr. Yogendra Kumar Srivastava,J.) April 3, 2026 Imroz