Allahabad High Court
Maqbool Ahmad vs Sub Divisional Magistrate Lalganj ... on 14 January, 2020
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- MISC. SINGLE No. - 840 of 2020 Petitioner :- Maqbool Ahmad Respondent :- Sub Divisional Magistrate Lalganj Pratapgarh & Ors. Counsel for Petitioner :- Santosh Kumar Pandey Counsel for Respondent :- C.S.C. Hon'ble Rajan Roy,J.
Heard learned counsel for the petitioner and learned Addl. Chief Standing Counsel for the State.
Considering the order proposed to be passed issuance of notice to opposite party no. 3 and 4 is dispensed with, as they would also be interested in expeditious disposal of the proceedings.
The petitioner herein seeks expeditious disposal of the Case No.T-201802570203935, Maqbool Ahmad Vs. Jabbar Ali and others.
The said case has been filed in the year 2018. As far as expeditious disposal is concerned, the proceedings are of recent origin. The details as to the number of the cases of the said year and the earlier years which are pending in the said Court have not been disclosed, therefore, no specific direction with time-schedule can be issued. Needless to say that the concerned authorities shall make an earnest endeavour to dispose of the proceedings (Case No.T-201802570203935, Maqbool Ahmad Vs. Jabbar Ali and others.) as early as possible. If the suit proceedings are not decided within one and a half year, it shall be open for the petitioner to approach this Court again.
With the observations the petition is disposed of.
Order Date :- 14.1.2020 Lokesh Kumar