Smt. Draupadi Singh @ Munia [U/A ... vs Judge Small Causes Court, ...
2015 Latest Caselaw 677 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. SINGLE No. - 2093 of 2015
 

 
Petitioner :- Smt. Draupadi Singh @ Munia [U/A 227]
 
Respondent :- Judge Small Causes Court, Fzbd/Civil Judge (S.D.) Fzbd & Ors
 
Counsel for Petitioner :- Santosh Kumar Mehrotra,Ishwar Dutt Shukla
 
Counsel for Respondent :- U.N. Mishra
 

 
Hon'ble Aditya Nath Mittal,J.

Heard learned counsel for the petitioner, learned Standing Counsel and perused the pleadings of writ petition.

This writ petition has been filed with a prayer to command the Judge Small Causes Court/Civil Judge, (Senior Division), Faizabad to finally decide the Regular Suit No.104 of 2007 at an early date within a reasonable period of time.

Learned counsel for the petitioner has submitted that the opposite party no.3 filed a Regular Suit No.104 of 2007 for partition and declaration of the house in which the counter claim has been filed by the petitioner. It has also been submitted that the evidence of the defendant no. 1, 2 and 3 had been concluded and issues have been framed but the suit are being adjourned on one ground or the other. It has also been submitted that the application for expediting the suit has also been filed but till date no action action has been taken by the learned court below.

Considering the facts and circumstances of the case, the writ petition is disposed of with direction to the Judge Small Causes Court/Civil Judge, (Senior Division), Faizabad to decide the Regular Suit No.104 of 2007 expeditiously preferably within a period of six months from the date of receipt of a certified copy of this order. 

With the above observations, the writ petition is disposed of.

Order Date :- 26.5.2015

VNP/-