Allahabad High Court
Musammi Alias Ghanshyam vs Kishori And 12 Others on 17 March, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2026:AHC:53768 HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 3304 of 2026 Musammi Alias Ghanshyam .....Petitioner(s) Versus Kishori And 12 Others .....Respondent(s) Counsel for Petitioner(s) :
Ramesh Kumar Pandey, Sanjay Srivastava Counsel for Respondent(s) :
Court No. - 5 HON'BLE MANISH KUMAR NIGAM, J. 1. Heard learned counsel for the petitioner and perused the record.
2. The instant writ petition has been filed for following relief:
" i) to issue an order or direction, directing Learned Additional District Judge II, Jaunpur to decide the Civil Appeal No.09 of 2024 bearing CNR No. UPJP010016732024 (Kishori Vs. Jadavati and others) which has been preferred by the Plaintiff-Appellant-Respondent herein against the judgment and its decree dated 07.02.2024 passed by Civil Judge (J.D.) City, Jaunpur in Original Suit No.167 of 2010 Kishori Vs. Kalu and others) pending before him, within a period one month by way of day to day hearing or any other stipulated period which should be fixed by this Hon'ble High Court:"
3. Contention of the learned counsel for the petitioner is that aforementioned appeal is pending since 2024 and the same has not been decided despite several dates have been fixed. He prayed that the same may be decided, expeditiously.
4. In view of above, no useful purpose would be served in keeping this petition pending.
5. Accordingly, the present petition stands disposed of finally with a direction to the Additional District Judge II, Jaunpur to consider and decide the Civil Appeal No.09 of 2024 , in accordance with law, expeditiously, preferably within a period of eighteen months from the date of production of a certified copy of this order after ensuring service upon all the opposite parties, giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.
(Manish Kumar Nigam,J.) March 17, 2026 Nitika Sri.