Allahabad High Court
Santara Devi vs State Of U.P. And 7 Others on 18 September, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2025:AHC:167218 HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 11298 of 2025 Santara Devi .....Petitioner(s) Versus State Of U.P. And 7 Others .....Respondent(s) Counsel for Petitioner(s) :
Rohit Kumar Pandey, Sunil Kumar Yadav Counsel for Respondent(s) :
C.S.C. Court No. - 9 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. Issue an order or direction in the nature of mandamus to direct the trial court to decide the Case No. 101 of 2022 (Santara Devi Vs Rajendra Nishad and others), within a stipulated period."
3. Contention of the learned counsel for the petitioner is that aforesaid case is pending since 2022 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 Civil Judge (Senior Division) Jaunpur, Jaunpur to consider and decide the aforementioned case, in accordance with law, expeditiously, preferably within a period of six 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.) September 18, 2025 Nitika Sri.