Smt. Reeta Devi vs Prin. Judge Family Court Sitapur ...
2023 Latest Caselaw 29286 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:68501
 
Court No. - 21
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4924 of 2023
 

 
Petitioner :- Smt. Reeta Devi
 
Respondent :- Prin. Judge Family Court Sitapur And Another
 
Counsel for Petitioner :- Anupam Rastogi
 

 
Hon'ble Neeraj Tiwari,J.

1. Supplementary affidavit filed today is taken on record.

2. Heard learned counsel for the petitioner and Sri Alok Kumar Tiwari, learned A.G.A. for the State.

3. Present petition has been filed with the following prayer:

"i. Issue a order or direction thereby directing the opposite party no. 1 to dispose-of the applications dated 15.10.2020, 12.07.2021, 25.05.2022 & 02.05.2023 by reasoned and speaking order forthwith or within stipulated period as disclosed by this Hon'ble Court in the interest of justice."

4. Learned counsel for the petitioner submitted that petitioner has moved applications dated 15.10.2020, 12.07.2021, 25.05.2022 & 02.05.2023 under Section 125(3) of Cr.P.C. before Principal Judge, Family Court, Sitapur, but till date the same have not been decided. He further requested for he early disposal of the aforesaid applications filed by the petitioner.

5. Considering the facts of the case, present petition is disposed of with direction to Principal Judge, Family Court, Sitapur to decide the aforesaid applications filed by the petitioner maximum within a period of six months from the date of production of a certified copy of this order and after providing opportunity of hearing to all concerned without granting any unnecessary adjournment to either of the parties.

6. It is open for thePrincipal Judge, Family Court, Sitapur to decide the aforesaid applications strictly in accordance with law and judgment, if any, produced by the petitioner.

Order Date :- 18.10.2023

ADY