Smt. Vimla Devi (Since Deceased) And 2 Others v. Raju

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 13391 of 2025 Court No. - 36

HON'BLE ROHIT RANJAN AGARWAL, J.

1. This is landlord's petition. This writ petition has been filed with the following prayer:-

"i. Direct the learned court below to decide the P.A. Case no. 09 of 2015 (Smt. Vimla Devi Vs. Raju) Under Section 21(1)(a) of Uttar Pradesh Rent Control and Eviction Act of 13 of 1972, pending in the court of learned Additional Civil Judge (Senior Division)-I/Additional Chief Judicial Magistrate, Mathura, within stipulated period, as directed by this Hon'ble Court."

2. It is contended by learned counsel for the petitioner that a release application has been filed under Section 21(1)(a) of Act No. 13 of 1972 which has been registered as P.A. Case No. 09 of 2015 and the same is pending consideration. The sole prayer made in the writ petition is for expeditious disposal of the same.

3. As no useful purpose would be served in keeping the matter pending, the writ petition is being disposed of, at the admission stage, without calling for counter affidavit or issuing notice to private respondents, with a direction upon court below to decide the P.A. Case No. 09 of 2015 (Smt. Vimla Devi vs. Raju), in accordance with law, after hearing all affected parties, preferably within a period of six months from the date of production of certified copy of this order.

4. With the aforesaid directions, writ petition stands disposed of. Versus

Counsel for Petitioner(s) : Rajesh Kumar Gautam Counsel for Respondent(s) :

Smt. Vimla Devi (Since Deceased) And 2 Others

.....Petitioner(s)

Raju

.....Respondent(s)

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5. It is made clear that this Court has not adjudicated the matter on merits.

November 6, 2025

V.S.Singh A227 No. 13391 of 2025

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(Rohit Ranjan Agarwal,J.)

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