Allahabad High Court
Harish Chandra And Another vs Subhash Chandra And 3 Others on 1 August, 2022
Author: Vipin Chandra Dixit
Bench: Vipin Chandra Dixit
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- MATTERS UNDER ARTICLE 227 No. - 5875 of 2022 Petitioner :- Harish Chandra And Another Respondent :- Subhash Chandra And 3 Others Counsel for Petitioner :- Vikas Chauhan Hon'ble Vipin Chandra Dixit,J.
Heard Sri Vikas Chauhan, learned counsel for the petitioners and perused the record.
Present petition under Article 227 of the Constitution of India has been filed by the petitioner with the prayer to direct the Civil Judge (Junior Division), Khalilabad, District Basti to expedite the hearing of Original Suit No.335 of 2008 ( Subhash Chandra and others vs. Harish Chandra and another) within stipulated period of time.
It is submitted by the learned counsel for petitioner that respondents-plaintiffs filed a suit for permanent injunction in the year, 2008. The petitioners, who are defendants in the suit, had put in appearance before the learned trial court and filed written statement on 27.04.2009. The issues have already been framed on 20.09.2014 but on account of delaying tactics adopted by the respondents-plaintiffs, suit could not be decided till date and only prayer is to direct the Court concerned for expeditious disposal of the same.
Considering the submissions of learned counsel for the petitioner and without going into merit of the case, the Civil Judge (Junior Division), Khalilabad, District Basti is directed to decide the Original Suit No.335 of 2008 ( Subhash Chandra and others vs. Harish Chandra and another) expeditiously and if possible within a period of one year from the date of production of certified copy of this order without granting any unnecessary adjournment to either of the parties, unless there is any legal impediment.
With aforesaid direction, the instant petition is finally disposed of.
Order Date :- 1.8.2022 Asha