Santosh Singh vs State Of U.P. And 8 Others on 10 September, 2025

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Allahabad High Court

Santosh Singh vs State Of U.P. And 8 Others on 10 September, 2025

Bench: Rohit Ranjan Agarwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:159970
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
WRIT - C No. - 31322 of 2025     
 
   Santosh Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 8 Others    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ajit Narain Mishra, Sunil Kumar Pandey   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Sudhir Bharti   
 
     
 
 Court No. - 34
 
     
 
 HON'BLE ROHIT RANJAN AGARWAL, J.

1. This writ petition has been filed with the following prayer;

"Issue a writ, order or direction in the nature of Mandamus and direct the respondent no. 3 to decide the Eviction Suit No. 6529 of 2025 (Santosh Singh & Another Vs. Paarasnath & Others), Computerized Case No. T202505470106529, filed under section 134 of the U.P.Revenue Code, 2006, in regarding to purchased land of the petitioner in Araji No. 1119Mi, area 5.4510 hectare situated in Village Madho Nagar, Pargana Haveli, Tehsil Sadar, District-Maharajganj, and wherein respondent no. 5 to 9 have illegally encroached the some part of above Araji, and Eviction Case is pending before the respondent no.3, expeditiously within time bound periods as fix by this Hon'ble Court."

2. It is contended that petitioner had initiated proceedings under Section 134 of U.P. Revenue Code, 2006 in which a stay application has been moved on 5.6.2025, which is pending consideration.

3. As no useful purpose would be served in keeping the matter pending or issuing notice to the private respondents, the writ petition is being disposed of, at the admission stage, without calling for counter affidavit, with a direction upon respondent No. 3 to decide the stay application filed by petitioner in Eviction Suit No. 6529 of 2025 (Santosh Singh & Another Vs. Paarasnath & Others), Computerized Case No. T-202505470106529, in accordance with law, after hearing all affected parties, preferably within a period of two weeks from the date of production of certified copy of this order.

4. With the aforesaid direction, present writ petition stands disposed of.

5. It is made clear that this Court has not adjudicated the case on merit.

(Rohit Ranjan Agarwal,J.) September 10, 2025 Shekhar

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