Allahabad High Court
Smt. Savitri Devi And Another vs Addl. Civil Judge (Senior Division) ... on 6 July, 2022
Author: Rajiv Joshi
Bench: Rajiv Joshi
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 2243 of 2022 Petitioner :- Smt. Savitri Devi And Another Respondent :- Addl. Civil Judge (Senior Division) Court Number 22, Lko. And Others Counsel for Petitioner :- Nikhil Singh Hon'ble Rajiv Joshi,J.
Heard Shri Nikhil Singh, learned Counsel for the petitioners and perused the record.
The instant writ petition under Article 227 of the Constitution of India has been filed for direction to the respondent no.1, Additional Civil Judge (Senior Division), Court No.22, Lucknow to decide Regular Suit No.2122 of 2014 (Mukesh Wadhwa and another Vs. Savitri Devi and others) expeditiously within stipulated period.
Learned Counsel for the petitioner submits that the aforesaid regular suit was filed by respondent nos.2 & 3 against the petitioners for grant of permanent injunction and for possession and in the said Suit pleadings between the parties have already been exchanged and the case is fixed for cross-examination of the plaintiff witnesses.
Learned Counsel for the petitioners further submits that for last three years no effective proceeding has taken place and the Suit is unnecessarily pending since the year 2014.
Considering the facts and circumstances of the case, without going into its merit, this petition is disposed of with a direction to the respondent no.1, Additional Civil Judge (Senior Division), Court No.22, Lucknow to decide Regular Suit No.2122 of 2014 (Mukesh Wadhwa and another Vs. Savitri Devi and others) pending before it expeditiously, in accordance with law, with due notice to affected parties, preferably within a period of six months from the date of production of a certified copy of this order if there is no legal impediment.
Order Date :- 6.7.2022 S.P.