Madhya Pradesh High Court
Smt. Maya Devi vs The State Of Madhya Pradesh on 19 July, 2024
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
1 MP-3765-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE JUSTICE MILIND RAMESH PHADKE
ON THE 19th OF JULY, 2024
MISC. PETITION No. 3765 of 2024
SMT. MAYA DEVI
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
SHRI MANOJ DWIVEDI - ADVOCATE FOR THE PETITIONER.
SHRI S.S. KUSHWAH - GOVENMENT ADOVCATE FOR THE STATE.
ORDER
The present petition, under Article 226/227 of the Constitution of India, has been filed by the petitioner seeking following reliefs:-
(1) That, the second Civil Judge Junior Division, Seondha, Datia (MP) may kindly be directed to decide case No. RCS-A 42/2023 (Smt. Maya Devi vs. State of M.P. and Ors.}, filed by the respondents, forthwith under speedy trial as early as possible or within stipulated period as fixed by this Hon'ble Court.
(2) That, any other suitable writ, order or direction for doing justice in the matter may kindly be issued. Cost of the petition may kindly be awarded.
2. A limited prayer has been made by the counsel for the petitioner that the present petition may be disposed with a direction to the Trial Court concerned to decide Case No.RCS-A 42/2023 titled as "Smt. Maya Devi vs. Signature Not Verified Signed by: PAWAN KUMAR Signing time: 20-07-2024 10:41:52 AM 2 MP-3765-2024 State of M.P. and Others" pending before it as expeditiously as possible in accordance with law, as the petitioner is a lady aged about 80 years.
3. Looking to the limited prayer made by counsel for the petitioner which is not opposed by the State Counsel, the present petition is disposed of with a direction to the Trial Court concerned to decide Case No.RCS-A 42/2023 pending before it within a period of one year from the date of receipt of certified copy of this order in accordance with law without giving any undue adjournments to the parties. This Court expects from the learned Trial Court concerned that it shall make every endeavor to decide the same within the aforesaid period.
4. It is made clear that this Court has not expressed any opinion on the merits of the case.
5. With the aforesaid directions, the petition is disposed of.
(MILIND RAMESH PHADKE) JUDGE pwn* Signature Not Verified Signed by: PAWAN KUMAR Signing time: 20-07-2024 10:41:52 AM