Allahabad High Court
Renu @ Vijeeta vs Court Of Addl. Session Judge, Sc/St ... on 26 July, 2022
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 14 Case :- MATTERS UNDER ARTICLE 227 No. - 2562 of 2022 Petitioner :- Renu @ Vijeeta Respondent :- Court Of Addl. Session Judge, Sc/St (P.A. Act), Court No. 2 Raebareli And 2 Others Counsel for Petitioner :- Shivendra Pratap Singh,Ravi Kumar Verma Hon'ble Sanjay Kumar Pachori,J.
Learned counsel for the petitioner submits that due to inadvertence, he has not mentioned the name of the State as party in the memo of the petition.
Learned counsel for the petitioner is permitted to add the name of the State as respondent no. 5 and make necessary correction in the memo of the petition during the course of day.
Heard Sri Ravi Kumar Verma, learned counsel for the petitioner and Sri Diwakar Singh, learned A.G.A., and perused material on record.
The present petition has been filed for a direction to the opposite party no. 1- Additional Sessions Judge SC/ST, (Prevention of Atrocities Act), Court No. 2, Raebareli to decide the protest application No. 16ka of the petitioner dated 19.07.2021 within stipulated time period.
Considering the fact that the petition has remained pending since 2021 without expressing any opinion on the merits of the case, this petition is finally disposed of with a direction to the court below to decide the the protest application No. 16ka dated 19.07.2021 in accordance with law, as expeditiously, preferably within two weeks after production of certified copy of this order, without granting any unnecessary or long adjournments to either of the parties, if there is no other legal impediment.
With the aforesaid directions, the petition stands disposed of finally.
Order Date :- 26.7.2022 Ishan