Sumitra Devi v. State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 4 Others

HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW

APPLICATION U/S 483 No. - 756 of 2025

Court No. - 11

HON'BLE SAURABH LAVANIA, J.

Heard Ms. Akanksha Mourya, learned counsel for the applicant, learned Government

Advocate for the State of U.P. and perused the record.

The instant application has been preferred for the following main relief:-

"Direct the A.C.J.M. (Room No.17), District Sultanpur to decide the

complaint Case No.904 of 2022 "Smt. Sumitra Devi Versus Mathura

Prasad within a stipulated time as fixed by this Hon'ble Court."

Considering the facts and circumstances of the case indicated in the application

including the period of pendency of the case in issue, the present application is

disposed of with a direction to the Court concerned to make all endeavour for

concluding the proceedings of the case in issue, expeditiously, as according to various

pronouncements of the Hon'ble Apex Court including the judgment(s) passed in the

case of Maneka Gandhi Vs. Union of India and Another (1978) 1 SCC 248,

Hussainara Khatoon Vs. Home Secretary, State of Bihar (1980) 1 SCC 81 and

Kadra Pahadiya and Others Vs. State of Bihar (1981) 3 SCC 671, the right to

speedy trial/disposal of the case is implicit under Article 21 of the Constitution of

India.

With the aforesaid, the instant application is disposed of.

September 11, 2025 Mohit Singh/-

State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 4 Others

.....Opposite Party(s)