Allahabad High Court
Rajesh Dixit And 6 Others vs Abhishek Urf Curfew And 2 Others on 1 October, 2024
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:161218 Court No. - 51 Case :- MATTERS UNDER ARTICLE 227 No. - 10821 of 2022 Petitioner :- Rajesh Dixit And 6 Others Respondent :- Abhishek Urf Curfew And 2 Others Counsel for Petitioner :- Upendra Kumar Tiwari Counsel for Respondent :- Jai Prakash Gupta,Satya Prakash Gupta Hon'ble Neeraj Tiwari,J.
1. Heard learned counsel for the petitioners.
2. Present petition has been filed with following prayer:-
"(i). Set aside the ex parte judgement and order dated 26.10.2021 passed by the Additional Civil Judge (Jr. Division), Court No. 2, Kanpur Nagar in Case No. 1300 of 2021 (Rajesh Dixit Vs. Abhishek) and order dated 27.10.2022 passed by Additional District Judge, Room No. 10, Kanpur Nagar in Misc. Civil Appeal No. 112 of 2021 (Rajesh Dixit and others Vs. Abhishek @ Curfew and others)
(ii) Issue an order or direction to the Court below to direct the parties to maintain status-quo which marked as disputed land with site plan of original suit i.e. Ka, Kha, Ga, Gha which is part of the house No. 86 /220 A, Dev Nagar, Police Station Rampurwa, District Kanpur Nagar, pending in the Court of Additional District Judge, Room No. 10, Kanpur Nagar."
3. Learned counsel for petitioner submitted that he does not want to press the aforesaid prayer and only direction may be issued to decide the Case No. 1300 of 2021 at the earliest.
4. In the facts and circumstances of the case, the present petition is disposed of with direction to Additional Civil Judge (Junior Division), Court No.2, Kanpur Nagar to decide aforesaid case No. 1300 of 2021, expeditiously in accordance with law without granting any unnecessary adjournment to either of the parties.
Order Date :- 1.10.2024 AKT