Allahabad High Court
Mohd.Farrukh @ Faruk vs Addl. Commissioner, Ayodhya Division, ... on 22 July, 2025
Author: Alok Mathur
Bench: Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:42107 Court No. - 6 Case :- MATTERS UNDER ARTICLE 227 No. - 4333 of 2025 Petitioner :- Mohd.Farrukh @ Faruk Respondent :- Addl. Commissioner, Ayodhya Division, Ayodhya And Others Counsel for Petitioner :- Pankaj Verma,Deepansi,Kuldeep Kumar Srivastava,Mangal Sen Yadav Counsel for Respondent :- C.S.C.,Mohan Singh Hon'ble Alok Mathur,J.
1. Heard learned counsel for the petitioner as well as learned Standing Counsel for the State.
2. In view of the proposed order notice to private respondents are dispensed with.
3. By means of the present petition under Article 227 of the Constitution of India a prayer has been made for expeditious disposal of Appeal No. 2551 of 2024, Computerized Case No. C202404000002551 (Mohd. Farrukh Vs. Nafees Ahmad and other) U/S 207 of U.P. Revenue Code, 2006, pending before respondent No. 1.
4. It is urged that though the matter is being listed but for one reason or the other, the Appeal No. 2551 of 2024, Computerized Case No. C202404000002551 (Mohd. Farrukh Vs. Nafees Ahmad and other) U/S 207 of U.P. Revenue Code, 2006 is not being decided.
5. After arguing the matter at some length, learned counsel for petitioner submits that trial Court may be directed to decide the Appeal No. 2551 of 2024, Computerized Case No. C202404000002551 (Mohd. Farrukh Vs. Nafees Ahmad and other) U/S 207 of U.P. Revenue Code, 2006 in a time bound manner.
6. At this stage, no ground for urgency is made out by the petitioner, hence, this Court is not inclined to interfere in the matter under Article 227 of the Constitution of India. However, liberty is granted to the petitioner to approach the trial Court/competent authority and move an appropriate application detailing urgency for expeditious disposal of Appeal No. 2551 of 2024, Computerized Case No. C202404000002551 (Mohd. Farrukh Vs. Nafees Ahmad and other) U/S 207 of U.P. Revenue Code, 2006, within two weeks from today, and in case, if such an application is moved, the trial Court/competent authority shall consider and decide the same within three weeks thereafter, and in case any case for urgency is made out by the petitioner, it shall pass appropriate orders thereupon, in accordance with law.
7. It is made clear that this Court has not examined the case of either of the parties on merit and the Court/authority concerned shall decide the matter strictly in accordance with law.
8. With the aforesaid observations, the petition is disposed of.
(Alok Mathur, J.) Order Date :- 22.7.2025 Ravi/