Allahabad High Court
Ravikul Bansal vs Sri Gauri Shankar Prajapti on 10 December, 2020
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- MATTERS UNDER ARTICLE 227 No. - 3765 of 2020 Petitioner :- Ravikul Bansal Respondent :- Sri Gauri Shankar Prajapti Counsel for Petitioner :- Lal Chandra Mishra Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the applicant.
In view of the order, which is proposed to be passed, notices need not go to the private respondent.
The applicant has approached this Court for a direction to Prescribed Authority/Civil Judge (SD), Banda Distt. Banda to expedite the proceedings of Rent Case No.5 of 2018 (CNR No.UPBD050031182018) (Ravikul Bansal v. Gauri Shankar Prajapati) under Section 21 (1) (A) of U.P. Act No.13 of 1972 (The U.P Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972) within stipulated period.
The Hon'ble Supreme Court in M/s Shiv Cotex Versus Tirgun Auto Plast P. Ltd and others, 2011 (89) ALR 232, has made the following observations:-
".................It is high time that courts become sensitive to delays in justice delivery system and realize that adjournments do dent the efficacy of judicial process and if this menace is not controlled adequately, the litigant public may lose faith in the system sooner than later. The Courts, particularly Trial Courts, must ensure that on every date of hearing, effective progress takes place in the suit."
Considering the above, this petition stands disposed of with the direction upon the Court concerned to expedite the proceeding of aforesaid case, in accordance with law, as expeditiously as possible and preferably within six months from the date of production of copy of this order, without granting unnecessary adjournment to either of the parties, except upon payment of cost of Rs.150/-.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the applicant alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 10.12.2020 SP/