Allahabad High Court
Smt.Geeta Yadav vs Addl. Civil Judge (Sr. Div.) Room No. 23, ... on 30 August, 2022
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- MATTERS UNDER ARTICLE 227 No. - 3165 of 2022 Petitioner :- Smt.Geeta Yadav Respondent :- Addl. Civil Judge (Sr. Div.) Room No. 23, Lko. And 4 Others Counsel for Petitioner :- Lalji Yadav Hon'ble Abdul Moin,J.
Heard learned counsel for the petitioner.
No notice be issued to private respondents taking into consideration the nature of order proposed to be passed.
By means of the present petition, the petitioner has prayed for a direction to respondent No.1 i.e. Additional Civil Judge (Senior Division), Room No.23, Lucknow to expeditiously decide the Original Suit No.1888 of 2018 in re: Om Prakash vs. Bilasa Devi and others.
The Court is not inclined to issue directions in a matter such as the present merely because a party has moved this Court under Article 227 of the Constitution to direct the concerned Court to decide the pending suit overriding several cases which are equally pressing and are pending, by granting priority to a particular case. The fact that a particular case requires urgent disposal is to be considered by the concerned Court itself.
Accordingly, the writ petition is disposed of permitting the petitioner to move an application before the concerned Court pointing out the grounds of urgency. In the event, the petitioner does so, the concerned Court may consider whether the case should be expedited having regard to the urgency of the case.
There shall be no order as to costs.
Order Date :- 30.8.2022 A. Katiyar