Allahabad High Court
Madan Gopal vs Civil Judge (Junior Division) ... on 28 February, 2023
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 21 Case :- MATTERS UNDER ARTICLE 227 No. - 1018 of 2023 Petitioner :- Madan Gopal Respondent :- Civil Judge (Junior Division) Haveli,Faizabad And Another Counsel for Petitioner :- Richa Tiwari Hon'ble Manish Mathur,J.
Heard learned counsel for petitioner. In view of order being passed, notices to opposite parties stand dispensed with.
Petition has been filed under Article 227 of the Constitution of India seeking a direction to court concerned for expeditious disposal of Regular Suit No.1246 of 2022 filed by petitioner for permanent injunction.
Learned counsel for petitioner submits that in aforesaid Suit proceedings, sole defendant has already put in appearance and time has been granted for filing of written statement but there is grave apprehension that in the meantime the nature of suit property may be changed and therefore directions are required.
Considering the submissions advanced by learned counsel for petitioner and upon perusal of material on record, the Civil Judge (Junior Division) Haveli, Faizabad is directed to decide pending application for interim injunction in Regular Suit No.1246 of 2022( MadanGopal v. Ram Sukh) expeditiously, within a period of six weeks from the date a certified copy of this order is brought on record of the proceedings, in case there is no other legal impediment.
Benefit of this order shall be available to petitioner only in case he cooperates in early disposal of the proceedings.
With aforesaid observations, the writ petition stands disposed of.
Order Date :- 28.2.2023 kvg/-