Ram Sagar [U/A 227] vs State Of U.P. Thru Prin. Secy. ...
2014 Latest Caselaw 287 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1855 of 2014
 

 
Petitioner :- Ram Sagar [U/A 227]
 
Respondent :- State Of U.P. Thru Prin. Secy. Deptt. Of Law & Justice & Ors
 
Counsel for Petitioner :- Manoj Kumar Gupta
 
Counsel for Respondent :- C.S.C.,Manish Kumar
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notice on behalf of opposite party nos.1 and 2 has been accepted by the learned Chief Standing Counsel.

In view of the order proposed, issuance of notice to opposite party nos. 3 to 5, is hereby dispensed with.

By means of present writ petition, the petitioner is seeking a writ in the nature of mandamus for directing the Civil Judge (Junior Division), Court No.17, Pratapgarh, to decide the Original Suit No. 379 of 1987 (Ram Anuj vs. Kaluram and others), pending in the Court of opposite party no.2, at the earliest as possible.

On a query being made by the Court to the learned counsel for petitioner as to what is the stage of the suit, the learned counsel for petitioner submitted that only written statement has been filed by the defendants/opposite parties and till date no issues could have been framed and more than hundred dates, since the date of filing of the original suit, have been fixed, therefore, the petitioner is constrained to approach this Court by filing the instant writ petition for early disposal of the aforesaid suit.

On due consideration, this Court feels that the case is still not ripe for hearing and at this stage, no direction can be issued to the trial court for early disposal of the suit out of turn. No good ground for interference, in the instant writ petition, is made out.

The petition, being misconceived, is hereby dismissed.

Order Date :- 27.3.2014

Vijay