Badalu Ram And Others vs Durga Prasad And 8 Others
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Allahabad High Court

Badalu Ram And Others vs Durga Prasad And 8 Others on 6 May, 2024

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:34803
 
Court No. - 7
 
Case :- MATTERS UNDER ARTICLE 227 No. - 2244 of 2024
 
Petitioner :- Badalu Ram And Others
 
Respondent :- Durga Prasad And 8 Others
 
Counsel for Petitioner :- Sharvan Kumar Pandey
 

 
Hon'ble Alok Mathur,J. 
 

1. Heard Sri Sharvan Kumar Pandey, learned counsel for the petitioners as well as learned Standing counsel for the State.

2. In view of the proposed order notice to the respondents is dispensed with.

3. By means of the present petition under Article 227 of the Constitution of India a prayer has been made for expeditious disposal of appeal filed by opposite party bearing Appeal No.05/2019 (Durga Prasad and others Vs. Vidhya Ram and others) preferred against the judgment and order dated 23.9.2023 passed by Civil Judge (Junior Division), Shrawasti in Suit No.255/1999 and connected suit No.216/2020 pending before District Judge, Shravasti, expeditiously.

4. Learned counsel for the petitioner submits that grievance of the petition would be sufficiently met in case District Judge, Shravasti considers and decides the aforesaid case in a time bound manner.

5. In this regard, it is noteworthy, that this Court on administrative side has already issued directions to the Courts below to obtain zero pendency of cases which are more than five years old. In view of directions already issued on administrative side, this Court is not inclined to pass any further order on judicial side. Hence, the prayer is rejected.

6. However, liberty is given to the petitioner to move appropriate application detailing urgency for expeditious disposal of the appeal before the court concerned. In case, such application is moved within two weeks from today the trial Court shall consider and decide the same expeditiously, say, within three weeks thereafter. In case, the court concerned is prima facie satisfied that a case for urgency is made out it shall pass suitable orders thereon.

7. With aforesaid observation and direction the petition stands disposed of.

(Alok Mathur, J.)

Order Date :- 6.5.2024

RKM.