Allahabad High Court
Smt. Madhurima Singh vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 6 January, 2023
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MATTERS UNDER ARTICLE 227 No. - 45 of 2023 Petitioner :- Smt. Madhurima Singh Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Revenue, Lko. And Others Counsel for Petitioner :- Ravi Shanker Singh,Kirti Veer Singh Counsel for Respondent :- C.S.C. Hon'ble Manish Mathur,J.
Heard learned counsel for petitioner.
In view of order being proposed to be passed, notices to opposite parties stand dispensed with.
Petition under Article 227 of the Constitution of India has been filed seeking a direction to the court concerned to decide regular suit for permanent injunction filed against the petitioner in specified time frame.
Learned counsel for petitioner submits that the petitioner is defendant in the regular suit no.73 of 2016 filed for permanent injunction in which as yet evidence of plaintiff is ongoing with only general dates being allocated and the plaintiff is in fact adopting dilatory tactics. As such, it is submitted that the directions be issued for early disposal of suit.
Considering submissions advanced by learned counsel for petitioner and upon perusal of material available on record, it appears that suit for permanent injunction has been filed in the year 2016 and currently is at the stage of presentation of evidence by the plaintiff. Regular dates in the matter also appears to be fixed in the matter. However looking to the nature of suit, court concerned i.e. Civil Judge (Junior Division) Dalamau, Raebareli is directed to decide Regular Suit No.73 of 2016; Puttan Lal and another versus Smt. Madhurima Singh and Others expeditiously without granting any undue adjournments to either parties.
Benefit of this order shall be available only in case petitioner cooperates in early conclusion of the application/trial.
With the aforesaid direction, the petition stands disposed of.
Order Date :- 6.1.2023 Subodh/-