HIGH COURT OF JUDICATURE AT ALLAHABAD
MATTERS UNDER ARTICLE 227 No. - 6168 of 2026 Court No. - 5
HON'BLE VIKAS BUDHWAR, J.
1. Heard.
2. In view of the order, which is being proposed to be passed today, notices are not being issued to the respondents.
3. The solitary relief claimed in the present writ petition is for a direction to the Civil Judge (J.D.) Dumariyaganj, Siddharth Nagar to decide the Case No. 348 of 2025 (Molahe @ Molhu Vs. Smt. Ashma Khatoon) filed before Civil Judge (J.D.) Dumariyaganj, Siddharth Nagar regarding Arazi No. 152/1.448 hectare, 195/0.181 hectare and 387/0.151 hectare situated at Mazua Sirsiya, Tappa Kot, Pargana Bansi Pashchim, Tehsil Itwa, District Siddharth Nagar cancellation the unregistered Will deed dated 25.9.1997 in null and void and set aside the aforesaid unregistered Will deed dated 25.9.1997 within stipulated period of time.
4. Learned counsel prayed that the said suit may be decided, expeditiously.
5. Since the above-mentioned case is pending, no useful purpose would be served in keeping this petition pending.
6. In view of the above, this writ petition stands disposed of with a direction to the Civil Judge (J.D.) Dumariyaganj, Siddharth Nagar to decide the Case No. 348 of 2025 (Molahe @ Molhu Vs. Smt. Ashma Khatoon) filed before Civil Judge (J.D.) Dumariyaganj, Siddharth Nagar regarding Arazi No. 152/1.448 hectare, 195/0.181 hectare and 387/0.151 hectare situated at Versus
Counsel for Petitioner(s) : Shriprakash Shrivastava
Counsel for Respondent(s) :
Molahe @ Molhu
.....Petitioner(s)
Smt. Ashma Khatoon
.....Respondent(s)
1
Mazua Sirsiya, Tappa Kot, Pargana Bansi Pashchim, Tehsil Itwa, District Siddharth Nagar, as per roster.
May 5, 2026
N.S.Rathour A227 No. 6168 of 2026
2
(Vikas Budhwar,J.)
2