Shri 1008 Rishabh Dev Digambar Jain Mandir v. Smt. Suman Sharma And 2 Others

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 14743 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) Issue a writ order or direction to direct the Learned Court Below to decide the P.A. Case No. 38 of 2018 ("Shri 1008 Rishabh Digambar Jain Vs. Smt. Sumar Sharma") and P.A. Case No. 40 of 2018 ("Shri 1008 Rishabh Digambar Jain Vs. Smt. Sumar Sharma") expeditiously within short stipulated time which pending before the Court of JSCC, Meerut, upon the applications under section 21(1)(a) of Uttar Pradesh Rent Control Act and Eviction Act 1972 and under section 21(1)(b) of Uttar Pradesh Rent Control Act and Eviction Act 1972 respectively, and/or further order which this Hon'ble court may deem fit and proper under the circumstances of the case, otherwise the petitioner shall süffer irreparable loss and injury."

2. It is contended by learned counsel for the petitioner that release application under Section 21(1)(a) and 21(1) (b) of U.P. Act No. 13 of 1972 was filed which has been registered as P.A. Case No. 38 of 2018 and P.A. Case No. 40 of 2018. 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 concerned to decide the P.A. Case No. 38 of 2018 and P.A. Case Versus

Counsel for Petitioner(s) : Anand Mani Tiwari, Rajan Mishra Counsel for Respondent(s) :

Shri 1008 Rishabh Dev Digambar Jain Mandir

.....Petitioner(s)

Smt. Suman Sharma And 2 Others

.....Respondent(s)

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No. 40 of 2018, 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.

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

November 26, 2025

(V.S.SINGH)

A227 No. 14743 of 2025

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(Rohit Ranjan Agarwal,J.)

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