Mishri Lal vs Sri Mani Shankar Dixit And 3 Others
2013 Latest Caselaw 6933 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2648 of 2013
 

 
Petitioner :- Mishri Lal
 
Respondent :- Sri Mani Shankar Dixit And 3 Others
 
Counsel for Petitioner :- S.S. Sachan
 

 
Hon'ble Sanjay Misra,J.

Heard Sri S.S.Sachan, learned counsel for the petitioner. Notice need not be issued to the respondents, in view of the order being passed herein.

According to learned counsel for petitioner, the petitioner is plaintiff in S.C.C.Suit No. 10 of 2009 (Mishri Lal Vs. Mani Shankar Dixit and others) which is pending before the Special Judge E.C.Act/Additional District Judge, Allahabad. A prayer has been made to issue a direction to the Special Judge E.C.Act/Additional District Judge, Allahabad to decide the said suit expeditiously.

In so far as the relief claimed by the petitioner is concerned, no such order requires to be passed by this Court since there is no material available on record to indicate the pendency position of cases before the Special Judge E.C.Act/Additional District Judge, Allahabad and as to how many older cases than of the petitioner, are pending before him.

Therefore, this petition is finally disposed of by providing that the petitioner can file an expedite application before the Special Judge E.C.Act/Additional District Judge, Allahabad for expeditious disposal of his suit by giving cogent reasons as to why his case should be given precedence over other older cases pending before the Special Judge E.C.Act/Additional District Judge, Allahabad. In case such an expedite application is made by the petitioner, the Special Judge E.C.Act/Additional District Judge, Allahabad should take into account his roster of older cases and pass reasoned order on the expedite application of the petitioner without any further delay in case there is no other legal impediment.

No order is passed as to costs.

Order Date :- 8.11.2013

Lbm/-