Allahabad High Court
Babu And Others vs Anand Marg Pracharak Sangh, Thru. Gen. ... on 29 July, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 337 of 2010 Petitioner :- Babu And Others Respondent :- Anand Marg Pracharak Sangh, Thru. Gen. Sec. And Others Petitioner Counsel :- M.N. Singh,Mahesh Narain Singh Respondent Counsel :- C.S.C. Hon'ble Krishna Murari,J.
Heard learned counsel for the petitioners.
The grievance of the petitioners is that First Appeal filed by the plaintiffrespondent in the year 1984 is still pending disposal even after expiry of 26 years. From a perusal of the record, it appears that First Appeal was filed before this Court in the year 1984. However, subsequently due to change in pecuniary jurisdiction it was transmitted back to the court below to be decided by the District Judge and was renumbered as regular Civil Appeal No. 99 of 1996.
Considering the facts that First Appeal is pending for last 26 years, the writ petition stands disposed of with the direction to the Additional District Judge, Court No. 4, Etah where the civil appeal no. 99 of 1996 is stated to be pending, to decide the same in accordance with law after notice and opportunity of hearing to all concerned within a period of six months from the date of production of a certified copy of this order before him.
Order Date :- 29.7.2010 nd