Allahabad High Court
Mritunjay Tiwari vs Hari Shankar Dixit on 2 April, 2025
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:45528 Court No. - 9 Case :- MATTERS UNDER ARTICLE 227 No. - 2552 of 2025 Petitioner :- Mritunjay Tiwari Respondent :- Hari Shankar Dixit Counsel for Petitioner :- Anand Pal Singh,Harish Chandra Singh Hon'ble Rohit Ranjan Agarwal,J.
1. This writ petition has been filed wit the following prayer;
"(i) it is therefore most respectfully prayed that this Hon'ble Court may graciously pleased to issue the direction to the Court of Chief Judge Family Court, Kushinagar at Padrauna to decide the Case No.126 of 2023 (Mritunjay Tiwari vs. Hari Shankar Dixit) filed under Section 12 of Guardian and Awards Act, 1980 within stipulate period, as provided by this Hon'ble Court."
2. It is contended that an application under Section 12 of the Guardians and Wards Act filed on 27.09.2023 is pending consideration before the court concerned. The sole prayer made in writ petition for expeditious disposal of the same.
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 respondent, with a direction upon Principal Judge, Family Court, Kushinagar at Padrauna to decide the Case No. 126 of 2023 filed under Section 12 of the Guardians and Wards Act, in accordance with law, after hearing all affected parties, preferably within a period of four 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 :- 2.4.2025 Shekhar