Allahabad High Court
Daan Bahadur vs Raj Bahadur And 4 Others on 20 January, 2021
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 826 of 2021 Petitioner :- Daan Bahadur Respondent :- Raj Bahadur And 4 Others Counsel for Petitioner :- Chetan Prakash,Shachi Srivastava Hon'ble Saumitra Dayal Singh,J.
1. On oral prayer, learned counsel for the petitioner is permitted to implead Sub-Division Magistrate, Handiya, Prayagraj, as respondent no.6, during the course of the day.
2. Solitary grievance of the petitioner appears to be that his restoration application filed in partition suit being Case No. 636 of 2015 (Daan Bahadur Vs. Raj Bahadur & Ors), wherein the petitioner is a plaintiff, has remained pending before respondent no. 6, since 2018.
3. Without entering into the merits of the case, present writ petition is disposed of with a direction to respondent no. 6 to decide the aforesaid case, as expeditiously as possible, strictly in accordance with law, preferably within a period of three months from the date of production of a copy of this order, if there is no legal impediment, provided the petitioner does not seek any adjournment during that period and cooperates in the proceedings.
Order Date :- 20.1.2021 Prakhar