Rajasthan High Court - Jaipur
Mangay Lal Saini vs District Judge Alwar on 4 February, 2013
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Writ Petition No.1343/2013 Mangay Lal Saini Vs. District Judge Alwar Date of Order ::: 04.02.2013 Present Hon'ble Mr. Justice Mohammad Rafiq Shri Mohit Gupta, counsel for petitioner #### By the Court:-
Petitioner has filed this writ petition with prayer that respondent - the District Judge, Alwar, be directed to decide the Civil Miscellaneous Application No.38/265/11 Mangay Lal Saini Vs. Ramesh Kumar, in a time bound period. It is contended that the matter is pending before the court below since 2011. Having regard to the nature of prayer, this court is not inclined to entertain the writ petition as it cannot regulate the calendar of the court below. The writ petition is dismissed. However, it is impressed upon the respondent to decide the matter expeditiously and at the earliest.
(Mohammad Rafiq) J.
//Jaiman//105 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Giriraj Prasad Jaiman PS-cum-JW