Allahabad High Court
Ram Govind Yadav vs The Civil Judge (J.D.) Bansgaon ... on 2 December, 2019
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- MATTERS UNDER ARTICLE 227 No. - 8893 of 2019 Petitioner :- Ram Govind Yadav Respondent :- The Civil Judge (J.D.) Bansgaon Gorakhpur And 3 Others Counsel for Petitioner :- Vijay Prakash Chaturvedi Hon'ble Vivek Kumar Birla,J.
Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the State respondents and perused the record.
Present petition has been filed with a prayer that the Court below i.e. respondent no.1-Civil Judge (J.D.), Bansgaon, Gorakhpur be directed to expedite the hearing and decide the Original Suit No. 354 of 2000 within a time bound period.
In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no.1 to expedite the hearing of the aforesaid case and decide the same on its own merit, in accordance with law, expeditiously preferably within a period of one year from the date of production of certified copy of this order, provided there is no legal impediment.
With the aforesaid observations/ directions, the present petition is finally disposed of.
Order Date :- 2.12.2019 Aditya