Allahabad High Court
Shri Ramakant vs Civil Judge (J.D.) Bansgaon Gorakhpur ... on 13 October, 2020
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- MATTERS UNDER ARTICLE 227 No. - 2964 of 2020 Petitioner :- Shri Ramakant Respondent :- Civil Judge (J.D.) Bansgaon Gorakhpur And 2 Others Counsel for Petitioner :- Shams Uz Zaman Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioner and learned Standing counsel for the State-respondents.
The petition has been filed seeking the following relief-
"1)An order or direction in the exercise of supervisory power vested in this Hon'ble Court under Article 227 of the Constitution of India, it is therefore, most respectfully prayed that this Hon'ble Court may kindly be pleased to allow this petition and direct the Courts below, to decide the temporary injunction application dated 01.08.2019 filed in original suit no.778/2019 and expedite the trial as early as possible within a specific time in case no.778 of 2019 pending in the Court of Civil Judge (J.D.) Bansgaon Gorakhpur (Shri Ramakant Vs. Shri Mahatam and others)."
The petitioner is aggrieved as his application for temporary injunction application filed in August 2019 has not been decided finally till date.
Under the circumstances, this writ petition is disposed of directing the Court of Civil Judge (J.D.) Bansgaon Gorakhpur to endeavour to decide the application of the petitioner, expeditiously, preferably within a period of eight weeks from the date copy of this order is filed before him.
Order Date :- 13.10.2020 RKM