Allahabad High Court
Alind Kumar Singh vs Anjani Kumar Singh And 9 Others on 15 July, 2021
Author: Ajit Kumar
Bench: Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- MATTERS UNDER ARTICLE 227 No. - 2832 of 2021 Petitioner :- Alind Kumar Singh Respondent :- Anjani Kumar Singh And 9 Others Counsel for Petitioner :- K.C. Mishra Hon'ble Ajit Kumar,J.
Heard learned counsel for the petitioner and perused the record.
By means of this writ petition under Article 227 of the Constitution, the petitioner has prayed for following relief:-
"(i). Issue a direction to Apar Civil Judge (S.D.) Court No.2, Varanasi/ respondent No.10 to consider and decide the original suit bearing No.- 1319 of 2013 "Alind Kumar Singh vs. Anjani Kumar Singh (Deceased) and others" pending since 2013 within a very stipulated time as per fixed by this Hon'ble Court in light of facts and stage of the case otherwise; the plaintiff/ petitioner shall have to sustain an irreparable loss and injury which cannot be compensated in any manner."
Accordingly, the writ petition is disposed of with a direction to the court concerned to consider and decide the aforesaid case bearing Original Suit No.- 1319 of 2013 (Alind Kumar Singh vs. Anjani Kumar Singh and others), strictly in accordance with law and after recording satisfaction regarding service of summons and after giving full opportunity of hearing to all the parties concerned, as expeditiously as possible preferably within a period of one year from the date of production of copy of this order.
It is clarified that the procedure prescribed for deciding such suit, shall be religiously complied with and priority shall be fixed in the order in which other pending suits, if any, have been expedited by this Court in the past.
It is provided that a copy of the order available on the official website of the High Court will be taken to be authentic one.
Order Date :- 15.7.2021 Atmesh