Allahabad High Court
Vedprakash vs Dharmaraj And 10 Others on 16 October, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2025:AHC:185352 HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 12579 of 2025 Vedprakash .....Petitioner(s) Versus Dharmaraj And 10 Others .....Respondent(s) Counsel for Petitioner(s) : Pradeep Kumar Chaurasia Counsel for Respondent(s) : Court No. - 5 HON'BLE MANISH KUMAR NIGAM, J.
1. Heard learned counsel for the petitioner and perused the record.
2. The instant writ petition has been filed for following relief:
"It is, therefore, Most Respectfully prayed that this Hon'ble Court may graciously be pleased to issue appropriate directions to the Court of the Civil Judge (Junior Division), Basgaon, Gorakhpur, to adjudicate and dispose of the application for temporary injunction, being Paper No. 7C, filed by the petitioners in Original Suit No. 1319 of 2025, titled Ved Prakash vs. Dharmraj & Others, pending before the said Court, expeditiously and within such reasonable time as may be deemed fit and proper by this Hon'ble Court. It is further prayed that this Hon'ble Court may be pleased to stay the construction activity on the suit property until the disposal of the application under Order XXXIX Rule 1 read with Section 151 of the Code of Civil Procedure, 1908, pending before the Court of the Civil Judge (Junior Division), Basgaon, Gorakhpur. This Hon'ble Court may also be pleased to pass such other and further orders as may be just, fit, and proper in the facts and circumstances of the case. And/or may pass such other and further orders and directions as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."
3. Contention of the learned counsel for the petitioner is that an application for interim injunction (7C Application) is pending consideration and the same has not been decided despite several dates have been fixed. He prayed that the same may be decided, expeditiously.
4. In view of above, no useful purpose would be served in keeping this petition pending.
5. Accordingly, the present petition stands disposed of finally with a direction to the Civil Judge (Junior Division), Basgaon, Gorakhpur to consider and decide the interim injunction application (7C Application), in accordance with law, expeditiously, preferably within a period of twelve weeks from the date of production of a certified copy of this order after ensuring service upon all the concerned parties as well as giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.
(Manish Kumar Nigam,J.) October 16, 2025 Ved Prakash