Allahabad High Court
Mohammad Farrukh vs Nathu And 7 Others on 25 February, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- MATTERS UNDER ARTICLE 227 No. - 1303 of 2021 Petitioner :- Mohammad Farrukh Respondent :- Nathu And 7 Others Counsel for Petitioner :- Sunil Kumar Singh Hon'ble Prakash Padia,J.
Today the Advocates are abstaining from work. I have perused the record.
In view of the order proposed to be passed, notices need not go to the respondent.
The petitioner has preferred the present petition under Article 227 of the Constitution of India inter-alia with the prayer to direct the Court below to decide the Case No.282 of 1997 (inre Farrukh Vs. Nathu) expeditiously.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the court below to consider and decide the aforesaid case in accordance with law expeditiously and preferably within a period of one year from the date of production of a self attested computer generated copy of this order downloaded from the official website of High Court Allahabad but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties.
Order Date :- 25.2.2021 saqlain