Surendra vs Ramdas And Seven Others

Alok Kumar Verma, J

This writ petition has been filed under Article 227 of the Constitution of India with the following prayers :-

"(i) Pass appropriate order or direction directing the parties to maintain status quo in respect of the property in question during pendency of OS No. 54 of 2026 (Surendra vs. Ramdas & others) before the Court of Civil Judge (J.D.), Roorkee District Haridwar.

(ii) Pass appropriate order or direction directing the learned Civil Judge (J.D.), Roorkee District Haridwar to hear and decide the application under Order 39 Rule 1 & 2 CPC in OS No. 54 of 2026 (Surendra vs. Ramdas & others) within stipulated period as deem fit and proper by the Hon'ble Court and till then status quo be maintained over the property in question.

(iii) To issue any other order or direction which this Hon'ble Court may deem fit and proper.

(Iv) Award cost of the petition."

Heard Mr. Bilal Ahmed, learned counsel for the petitioner.

On 16.04.2026, Mr. Bilal Ahmed, Advocate sought 24 hours time to get instructions from the petitioner.

Today, Mr. Bilal Ahmed, Advocate submitted on instructions that the petitioner, aged about 60 years, wants an early hearing on the temporary injunction application. He does not want to press other prayers.

In the facts and circumstances of the case, and on the request of Mr. Bilal Ahmed, Advocate, the present writ petition is disposed of directing the learned trial court to decide the temporary injunction application, filed in Original Suit No.54 of 2026, as expeditiously as possible, as per law, but not later than four weeks' from the date of production of certified copy of this order.

It is made clear that this Court has not expressed any opinion on the merit of the case.