Allahabad High Court
Chedi vs Ram Kripal And 3 Others on 7 April, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- MATTERS UNDER ARTICLE 227 No. - 1586 of 2022 Petitioner :- Chedi Respondent :- Ram Kripal And 3 Others Counsel for Petitioner :- Rishu Srivastav Hon'ble J.J. Munir,J.
Heard learned Counsel for the petitioner.
Perused the report submitted by Mr. Shobhit Rai, Civil Judge (Junior Division), Kasiya, District Kushinagar, in compliance with this Court's order dated 31.03.2022. The material part of the report reads:
"???? ??? ??? ?????? 05.04.2022 ?? ??? ????????? ?? ???? ??? ?????? ????? ?? ???? ???? ????? ?? ?? ?????? 05.04.2022 ?? ????? ?? ???????? ??? ???? ?? ??????? ???????? ??????? ???? ???????? ?? ????? ??????? ?? ???????? ??? ???? ??, ?????? ???????? ?? ???????? ????? ?? ????? ?? ?????? ???? ?????? ????? ??????? ???? ????? (??????? ??? ?? ?????? ????? ? ?????? ????????) ????? ???? ???? ???? ????????? ???????? ??? ????????? ?? ?? ???? ?? ?? ??? ????????? ???? ?? ???????? ???? ??? ??? ????????? ?? ?????????? ?? ???? ???????? ?? ????????? ??????????? ?? ??????? ???????? ??? ?? ????????? ?? ???? ???????? ?????? ??????? ???? ???????? ?? ????? ??????? ???? ????? ? ???? ?? ???? ???? ???? ?? ???? ?????? ?????? 05.04.2022 ?? ????????? ???? ?? ??? ???? ?? ??? ?? ???????? ???? ??? ?? ??? ?? ????? ???? ?? ?????? ??? ???? ?? ????? ???? ???????? ??? ???? ???? ??? ???????? ??? ????? ??, ??? ?? ??????? ???? ?? ????? ???? ?????? ?????? ???????? ????? ??? ????? ?? ?????? ??????? ???? ?? ???? ??? ??? ?????? ??? ???????? ????? ???? ?? ??? ?? ??? ???? ?? ????????? ?? ???? ???? ?????? ?? ??? ?? ??? ???? ?? ???????? ???? ??? ?? ?? ??? ?? ???? ???? ?????? ??????? ???? ?? ?????? ????? ? ?????? ???????? ????? ?? ???? ??????? ???? ?????? ?????? ??? ????? ????? ??????? ?? ????????? ? ??? ???????? ??????? ?? ???????? ????? ?? ????????? ???????? ?? ???, ?????? ???? ?? ????? ?? ??????? ???? ???????? ????? ???? ?? ???? ????? ????? ??????? ???? ???? ?? ???? ???????? ??? ???? ???? ??? ??????? ??????? ??? ???? ?? ?????? ?? ????? ???? ?? ?????? ???? ???"
????? ???? ?????? ???????? ????????? ???? ??? ????? ??????? ???? ????? ???? ?? ???? ?? ???? ???? ?????? ?? ?? ???????? ????? (??????? ??? ?? ????? ? ?????? ????????) ????? ???? ???? ???? ?? ??? ?? ??? ???? ?? ????????? ?? ??? ??? ??? ???????? ?????? ???????? ??? ???? ?? ????? ??????? ???? ????? (??????? ??? ?? ????? ? ?????? ????????) ????? ???? ???? ?????? ???? ?? ??? ?? ??? ?? ??? ?? ???? ?? ??? ?????? ???? ??? ?? ??? ?????? ???? ?? ????? ???? ?????? ????? ???? ????? ????? ???? ?? ???? ?? ?? ???? ?? ???? ?????? ??? ????? ??????? ?????? ?? ???? ?????? ???? ??? ???????? ??????? ??? ???? ?? ?? ??????? ??? ?? ???????? ????? ?? ?????? ???? ??? ?? ??? ???? ?????? ?? ????? ???? ?? ???? ???? ????? ???? ?? ???? ?? ?? ???????? ????? ???? ????? ?? ??? ???????? ?????? 08.04.2022 ?? ???? ????? ???????? ???? ????????? ?????? ?? ??? ???? ?????? ???? ????? ???? ??? ?? ???? ?? ?? ???? ?? ?? ???????? ????? ??????? ??????? ???? ?? ????? ???? ???? ?? ??? ?????? ???? ???? ????????? ?????? ?? ???????? ????? ??????? ?? ??? ?????? ???? ?????? 11.04.2022 ?? ??? ?????"
A perusal of the said report shows exceptional dispatch and prompt action taken by the Trial Judge in compliance with this Court's order and at the same time, a very balanced approach in granting opportunity to the parties permissible under the provisions of the Code of Civil Procedure to place their case. The learned Judge has also taken a very humanitarian approach to the difficulty shown by the plaintiff about the delay in taking steps to take out a survey commission. At the same time, the prompt dispatch has also been borne in mind by the learned Trial Judge. Indeed, the proceedings taken by the Trial Judge in compliance with this Court's order dated 31.03.2022 show exceptional judicial acumen and control over proceedings of the Court, which must receive our wholehearted commendation.
The suit is one of the year 2013 and issues have been framed. The Trial Judge, in the circumstances, will expedite the proceedings to set down the suit for trial at the earliest, if it has not already commenced.
Looking to the nature of order that this Court proposes to pass, service of notice upon the private respondents is dispensed with, inasmuch as no determination of rights of parties is being made here. However, in case the said respondents feel aggrieved by this order, it shall be open to them to move an application in this decided matter.
In the circumstances, it is directed that the Trial Judge shall now proceed with the suit in the manner that one date of effective hearing shall be fixed every week, until time that trial commences, thereafter, upon commencement of trial, two dates of effective hearing shall be fixed every week. The suit shall be tried and decided within six months of receipt of a copy of this order by the learned Trial Judge, in accordance with law after hearing the parties and their witnesses.
It is made clear that the case shall not be adjourned on account of any resolution of the local Bar asking its members to abstain from Court, and all such resolutions shall be ignored. Learned Counsel appearing in the case shall assist the Court, ignoring any resolution of the local Bar.
The petition stands disposed of in terms of the orders aforesaid.
Let this order be communicated to the Mr. Shobhit Rai, Civil Judge (Junior Division), Kasiya, District Kushinagar, through the learned District Judge, Kushinagar by the Registrar (Compliance) within 24 hours.
Order Date :- 7.4.2022/NSC