CourtKutchehry.com
High CourtsSingle Bench

Ram Prakash and Others vs Gauman Singh and Others

Allahabad High Court · Decided on 8 March 2011 · Citation: (2011) 03 AHC CK 0182

HON’BLE JUDGES
Rajes Kumar, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 227
CASE NUMBER
Matters No. 532 of 2011
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

3 paragraphs · 121 words

Rajes Kumar, J.—Heard learned Counsel for the Petitioner.

2.

This writ petition is under Article 227 of the Constitution of India for a direction to the Civil Judge (Junior Division), Agra to decide Sri Guman Singh and Ors. v. Ram Prakash and Ors. Original Suit No. 941 of 1991) within the time bound period.

3.

In view of the above, the writ petition is disposed of directing the Civil Judge (Junior Division), Agra to decide Original Suit No. 941 of 1991 (Sri Guman Singh and Ors. v. Ram Prakash and others expeditiously preferably, within a period of six months from the date of presentation of the certified copy of this order in accordance to law, if there is no legal impediment.