Allahabad High Court
Mishri Devi And Other vs State Of U.P. And Others on 19 July, 2021
Author: Ajit Kumar
Bench: Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- MATTERS UNDER ARTICLE 227 No. - 3029 of 2021 Petitioner :- Mishri Devi And Other Respondent :- State of U.P. and Others Counsel for Petitioner :- Mahesh Prasad Pandey Hon'ble Ajit Kumar,J.
Heard learned counsel for the petitioners and perused the record.
By means of this petition under Article 227 of the Constitution, the petitioners have prayed for expeditious disposal of suit bearing Original Suit No.- 276 of 2010 (Mishri Devi and others vs. State of U.P.) pending before the Additional Civil Judge (Junior Division), Court No.-6, Agra.
Accordingly, the writ petition is disposed of with a direction to the court concerned to conclude the hearing of the pending suit bearing Original Suit No.- 276 of 2010 (Mishri Devi and others vs. State of U.P.) strictly in accordance with law and after giving full opportunity of hearing to the contesting parties, 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 :- 19.7.2021 Atmesh