Allahabad High Court
Mohan Lal vs State Of U.P. And 5 Others on 16 August, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:164656 Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 8484 of 2023 Petitioner :- Mohan Lal Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Giri Ram Rawat,Indra Deo Mishra,Shri Ram (Rawat) Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
1. Heard learned counsel for the petitioner and perused the record.
2. The basic relief sought by the petitioner in the present petition filed under Article 227 of the Constitution of India is to direct the court below to decide the Civil Suit No.464 of 2015 (Raj Pal and others vs. Mohan Lal and others) expeditiously.
3. In view of the order proposed to be passed herein, no useful purpose would be served by putting the respondent(s) to notice and keeping this petition pending before this Court. However, in case the respondent(s) feels aggrieved by the order his/her/their right to seek modification/variation of the order is being kept reserved.
4. Having regard to the facts and circumstances of the case, but without prejudice to the merits of the case, the instant petition is finally disposed of with a direction to the court below to make every endeavour to decide the aforesaid case strictly in accordance with law.
Order Date :- 16.8.2023 S.K.