Allahabad High Court
Ajeet Yadav vs State Of U.P. And 3 Others on 7 May, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2024:AHC:81263
Court No. - 53
Case :- WRIT - C No. - 13366 of 2024
Petitioner :- Ajeet Yadav
Respondent :- State Of U.P. And 3 Others
Counsel for Petitioner :- Amar Nath Tiwari
Counsel for Respondent :- C.S.C.
Hon'ble Kshitij Shailendra,J.
1. Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
2. By means of the present petition, prayer for expeditious and time bound disposal of Case No.4321 of 2022 (Computerized Case No.T202214291104321) (Ajeet vs. Sukhram), under Section 34 of the U.P. Revenue Code, 2006 has been made.
3. Recently, the Hon'ble Apex Court, in the case of High Court Bar Association Allahabad vs. The State of U.P. and others (Criminal Appeal No. 3589 of 2023), decided on 29.02.2024, reported in 2024 (3) ADJ 295 (SC), has observed that no direction to dispose of cases in a time bound manner be issued by the Constitutional Courts, except in exceptional circumstances. Relevant paragraph of the aforesaid judgment is quoted as under:-
"37. ......
a. .......
b. .......
c. Constitutional Courts, in the ordinary course, should refrain from fixing a time-bound schedule for the disposal of cases pending before any other Courts. Constitutional Courts may issue directions for the time-bound disposal of cases only in exceptional circumstances. The issue of prioritising the disposal of cases should be best left to the decision of the concerned Courts where the cases are pending; and"
(emphasis supplied)"
4. Learned counsel for the petitioner submits that the aforesaid proceedings were instituted on 09.06.2012 and the same were transferred very recently from one court to another. The order sheet reveals that before transfer, the case was being posted for final hearing and after its transfer to another court, though the petitioner alongwith his counsel was present, other side was absent.
5. Considering very old pendency of the case as well as the order sheet, a case for expeditious disposal of the aforesaid matter stands made out.
6. Accordingly, the petition is disposed off with the following directions:-
(a). The Court /Authority concerned where the aforesaid matter is pending, is directed to finally decide the same on its own merits, after providing full opportunity of hearing to the contesting parties within a period of three months from the date a certified/self attested copy of this order is produced before it;
(b). In case, the lawyers remain on strike, which has successively been held to be unconstitutional and illegal by the Apex Court in the cases of Ex. Capt. Harish Uppal vs. Union of India and another, AIR, 2003 SC 736; Supreme Court Bar Association v. Union of India, (1998) 4 SCC 409; Krishnakant Tamrakar vs. State of Madhya Pradesh, 2018 (17) SCC 27 and Hussain v. Union of India, (2017) 5 SCC 702, the period, during which, the lawyers abstain themselves from work, shall remain excluded from the period fixed by this Court for disposal of the aforesaid matter;.
(c). Since the petitioner side has come up for expeditious disposal of the aforesaid matter, in case, any adjournment is sought by the petitioner side before the Court /Authority concerned, the benefit conferred under this order shall stand automatically discharged and vacated and the court/authority concerned would not be obliged to decide the lis within the time frame fixed by this Court;
(d). It is made clear that this Court has not adjudicated or commented upon merits of the aforesaid matter and it is for the court concerned to decide the same strictly in accordance with the statutory provisions and on its own merits and maintainability etc., after providing full opportunity of hearing to the contesting parties; and
(e). The petitioner(s) are directed to serve a photostat copy of this order on the learned counsel representing the contesting party(ies) appearing before the Court/Authority concerned prior to filing of certified/self attested copy of this order before the Court/Authority concerned.
Order Date :- 7.5.2024
Jyotsana
