Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Nishrat Husain Khan And Another v. State Of U.p.thru Its Collector Distt. Lucknow And Ors

Nishrat Husain Khan And Another v. State Of U.p.thru Its Collector Distt. Lucknow And Ors

(High Court Of Judicature At Allahabad, Lucknow Bench)

WRIT - A No. - 12024 of 2016 | 05-08-2022

Rajiv Joshi,J.

1. List of additional case has been revised.

2. Nobody is present on behalf of the petitioner to press the present writ petition. Sri Deepanshu Dass, learned counsel for respondent nos. 4 to 7 is present.

3. Accordingly, the writ petition is dismissed for want of prosecution.

4. Learned counsel for the respondent nos. 4 to 7 submits that the suit was filed by the respondent nos. 4 to 7, which was allowed vide order dated 23.4.2015. Against that order the petitioners filed a revision registered as Revision No. 6 of 2015, during the pendency of the revision, petitioners filed an application for amendment in the suit, which has been rejected vide order impugned.

5. Since the revision is still pending since 2015, the revisional court is directed to decide the revision as expeditiously as possible preferably within a period of three months from the date of the production of a certified copy of this order.

Advocate List

  • Sunil Kumar Mishra,Pravin Kumar Ahirvar

  • C.S.C.,Deepanshu Dass,K.L.Gurnanee

Bench
  • Hon'ble Justice Rajiv Joshi
Eq Citations
  • LQ
  • LQ/AllHC/2022/13429
Head Note

Constitution of India — Arts. 226 and 134-A — Writ petition — Dismissal for want of prosecution — Nobody present on behalf of petitioner to press the writ petition — Revision pending since 2015 — Revisional court, directed to decide the revision as expeditiously as possible preferably within a period of three months from the date of production of a certified copy of this order