Allahabad High Court
Satya Narayan Singh vs State Of U.P. And 7 Others on 10 February, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:18729 Court No. - 34 Case :- WRIT - C No. - 2221 of 2025 Petitioner :- Satya Narayan Singh Respondent :- State Of U.P. And 7 Others Counsel for Petitioner :- Endoo Kumari Counsel for Respondent :- Azad Rai,C.S.C. Hon'ble Manish Kumar Nigam,J.
1. Heard learned counsel for the parties and perused the record.
2. The instant writ petition has been filed for the following relief:
"(I) Issue a writ, order or direction in the nature of Mandamus direct the respondent no. 3 i.e. Sub Divisional Magistrate, Tehsil Phoolpur, District Prayagraj to decide the Case No. 6695 of 2024, Computer Case No. 202402030206695 (Satya Narayan SIngh Vs. State of U.P. and others) within such specific time."
3. Learned counsel for the petitioner states that the aforesaid case is pending since 2024. It is further contended that several dates have been fixed but the same has not been decided yet. He prayed that the same may be decided, expeditiously.
4. No useful purpose would be served in keeping this petition pending.
5. Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, the present petition stands disposed of finally with a direction to respondent No. 3 to consider and decide the aforementioned case, in accordance with law, expeditiously, preferably within a period of one year from the date of production of a certified copy of this order after ensuring service upon all the opposite parties and giving opportunity of hearing to the parties concerned as well as opportunity to lead evidence in support of their case and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.
Order Date :- 10.2.2025 Ved Prakash (Manish Kumar Nigam,J.)