Allahabad High Court
Bhagwan Shri Krishna Virajman And ... vs U.P Sunni Central Waqf Board And 3 Others on 29 August, 2022
Author: Piyush Agrawal
Bench: Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- MATTERS UNDER ARTICLE 227 No. - 5530 of 2022 Petitioner :- Bhagwan Shri Krishna Virajman And Another Respondent :- U.P Sunni Central Waqf Board And 3 Others Counsel for Petitioner :- Ramanand Gupta,Harshit Gupta Counsel for Respondent :- Punit Kumar Gupta Hon'ble Piyush Agrawal,J.
Heard learned counsel for the parties.
The petitioner before this Court is seeking a direction to the Civil Judge (Senior Division), Mathura to decide the application dated 13.5.2022 i.e. paper no. 35 Ga and 37 Ga u/s 26 CPC pending in Original Suit No. 152 of 2021 (Shri Krishna Virajman and others Vs. U.P. Sunni Central Waqf Board and others) within stipulated period of time.
It is argued by the learned counsel for the petitioner that since the application is pending consideration, the petitioners are suffering irreparable loss.
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 concerned court below to consider and decide application dated 13.5.2022 i.e. paper no. 35 Ga and 37 Ga u/s 26 CPC pending in aforesaid case in accordance with law expeditiously and preferably within a period of four months from the date of receipt of certified copy of this order, but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
Order Date :- 29.8.2022 Rahul Dwivedi/-