Allahabad High Court
Janardan vs Meena Devi And 2 Others on 27 February, 2025
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:27227 Court No. - 9 Case :- MATTERS UNDER ARTICLE 227 No. - 1970 of 2025 Petitioner :- Janardan Respondent :- Meena Devi And 2 Others Counsel for Petitioner :- Ram Prasad Dubey Hon'ble Rohit Ranjan Agarwal,J.
1. This writ petition has been filed seeking direction upon Civil Judge (Senior Division), Ballia to decide the temporary injunction application 6-C2 filed in Suit No. 888 of 2023 (Janardan vs. Meena Devi and others) within a time frame fixed by this Court.
2. It is contended by learned counsel for the petitioner that 6-C2 application filed by petitioner in Civil Suit No. 888 of 2023 (Janardan vs. Meena Devi and others) is pending consideration and till date the same has not been decided by the court concerned.
3. As no useful purpose would be served in keeping the matter pending, the writ petition is being disposed of, at the admission stage, without calling for counter affidavit or issuing notice to private respondents, with a direction upon Civil Judge (Senior Division), Ballia to decide the temporary injunction application (6-C2) filed in Suit No. 888 of 2023 (Janardan vs. Meena Devi and others), in accordance with law, after hearing all affected parties, preferably within a period of two months from the date of production of certified copy of this order.
4. With the aforesaid directions, writ petition stands disposed of.
5. It is made clear that this Court has not adjudicated the matter on merits.
Order Date :- 27.2.2025 V.S.Singh