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Ramanand (Dead) Through Lrs vs Chanarmi on 16 April, 2026

                                        IN THE SUPREME COURT OF INDIA

                                        CIVIL APPELLATE JURISDICTION


                                       CIVIL APPEAL NO.         /2026
                                         (@ SLP (C) No. 22587/2023)


            RAMANAND (DEAD) THROUGH LRS. & ORS.                                   APPELLANT(S)

                                                      VERSUS

            CHANARMI & ORS.                                                      RESPONDENT(S)


                                                  O R D E R

1. Leave granted.

2. The appellants are aggrieved by the judgment and order dated 07.07.2023 passed by the Allahabad High Court in Writ C. No. 19392/2023. By the said order, the High Court set aside several orders and remitted the matter to the Sub-Divisional Magistrate, Tehsil - Sadar, District - Azamgarh, Uttar Pradesh, for consideration afresh.

3. The grievance of the appellants is that the aforestated order was passed by the High Court without even putting them on notice, though they were shown as respondent Nos. 5, 7 and 8 in the writ petition.

4. By order dated 13.10.2023, this Court directed that status quo with respect to the subject property, obtaining as on that Signature Not Verified Digitally signed by babita pandey date, shall be maintained.

16:29:40 IST Reason:

5. Learned counsel appearing for the contesting respondents does 1  not dispute the fact that the aforestated order was passed by the High Court without issuing notice to the appellants and without giving them an opportunity of hearing.

6. In that view of the matter, we are of the opinion that it was not proper for the High Court to pass an order adverse to the interests of the appellants without even putting them on notice and without hearing them, when they were shown as parties in the case before it.

7. On that short ground, the appeal is allowed, setting aside the order dated 07.07.2023 in Writ C. No. 19392/2023. The said writ petition shall stand restored to the file of the High Court. The High Court shall issue notice to all the parties therein, give them an opportunity of hearing and, thereafter, pass appropriate orders on merits and in accordance with law.

8. Considering the length of time that has lapsed since the filing of the writ petition, the High Court may endeavour to dispose of the matter as expeditiously as possible.

9. Pending application(s), if any, shall stand disposed of.

..........................J. (SANJAY KUMAR) ..........................J. (K. VINOD CHANDRAN) NEW DELHI;

APRIL 16, 2026.

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ITEM NO.31                COURT NO.12                  SECTION XI

                S U P R E M E C O U R T O F       I N D I A
                        RECORD OF PROCEEDINGS

Petition for Special Leave to Appeal (C) No. 22587/2023 [Arising out of impugned final judgment and order dated 07-07-2023 in CMWP No. 19392/2023 passed by the High Court of Judicature at Allahabad] RAMANAND (DEAD) THROUGH LRS. & ORS. Petitioner(s) VERSUS CHANARMI & ORS. Respondent(s) Date : 16-04-2026 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KUMAR HON'BLE MR. JUSTICE K. VINOD CHANDRAN For Petitioner(s) Mr. Prashant, AOR Mr. Abhinav Malik, Adv.

Mrs. Nisha Rai, Adv.

Ms. Vedanshi Verma, Adv.

For Respondent(s) Mr. Ghanshyam Singh, Adv.

Mr. Rajnish Kumar Jha, AOR UPON hearing the counsel, the Court made the following O R D E R Leave granted.

The appeal is allowed of in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

 (BABITA PANDEY)                                  (PREETI SAXENA)
    AR-cum-PS                                    COURT MASTER (NSH)

(Signed order is placed on the file) 3