Vijay Pratap Singh [U/A-227] vs Sub Divisional Magistrate Tehsil ...
2015 Latest Caselaw 1332 ALL

Citation : 2015 Latest Caselaw 1332 ALL
Judgement Date : 17 July, 2015

Allahabad High Court

Vijay Pratap Singh [U/A-227] vs Sub Divisional Magistrate Tehsil ... on 17 July, 2015

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 
Case :- MISC. SINGLE No. - 4073 of 2015
 
Petitioner :- Vijay Pratap Singh [U/A-227]
 
Respondent :- Sub Divisional Magistrate Tehsil Sohawal Distt.Faizabad &Ors
 
Counsel for Petitioner :- Karm Veer Yadav
 
Counsel for Respondent :- C.S.C.,Azad Khan
 

 
Hon'ble Rajan Roy,J.

Heard.

Petitioner herein seeks expeditious disposal of Suit No.1160 of 2010 under section 125 Cr.P.C. As it is not known to the court as to what is the pendency of the cases before the court concerned, it is not possible for this court to issue any direction as prayed for.

However, it is expected that the court concerned shall make an earnest endeavour to dispose of the case expeditiously as per law as is expected of it. It is further observed that grant of general dates cannot be appreciated. However, an effort should be made by the court concerned to decide the matter at the earliest.

With the aforesaid direction, the writ petition stands disposed off.

Order Date :- 17.7.2015