Allahabad High Court
Sapna Jaiswal vs Arvind Jaiswal And 5 Others on 19 November, 2024
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2024:AHC:180951
Court No. - 9
Case :- MATTERS UNDER ARTICLE 227 No. - 14495 of 2024
Petitioner :- Sapna Jaiswal
Respondent :- Arvind Jaiswal And 5 Others
Counsel for Petitioner :- Lok Nath Shukla,Raj Kumar Tiwari
Hon'ble Rohit Ranjan Agarwal,J.
1. This writ petition has been filed with the following prayer:-
"(i) 1. to issue suitable order or direction directing the learned Additional Civil Judge (Junior Division)/F.T.C. Allahabad to decide original suit no. 595 of 2014 Sapna Jaiswal Vs. Arvind Jaiswal and others, within the period to be stipulated by this Hon'ble Court;"
2. From the perusal of the record, it transpires that the petitioner has prayed for early disposal of original suit no. 595 of 2014, pending before the Court Additional Civil Judge (Junior Division)/F.T.C. Allahabad.
3. The Division Bench of this Court in case of Ali Shad Usmani vs. Ali Isteba, 2015 (2) ADJ 250 (DB) has held that no direction can be issued to the sub-ordinate courts for deciding the suit within stipulated period. Relevant portion of the judgment is extracted hereasunder:-
"We are not inclined to issue a direction for the expeditious hearing of a Civil Suit which is pending before the Civil Judge (Junior Division), District-Azamgarh. It would be most inappropriate to Court to entertain a writ petition under Article 226 and/or under Article 227 of the Constitution simply for the purpose of expediting the hearing of a suit. Such orders, if granted, place a class of litigants, who move the court in a separate and preferential category whereas other cases which may be of similar or greater antiquity and urgency are left to be decided in the normal channel. Hence, any such direction may be issued with the greatest care and circumspection by the High Court otherwise the Civil Courts will be overburdened only with requests for expeditious disposal of suits, which have been expedited by the High Court. Most of the litigants cannot afford the expense of moving the High court and would not, therefore, be in a position to have the benefit of such an order.
Ultimately, it must be left to the judicious exercise of discretion of the concerned Court to determine whether a ground for urgency has been made out. We emphasize that there may be other cases such as involving senior citizens, those who are differently abled or people suffering from a particular disablilty socio-economic or otherwise which may prime cause of urgent disposal. It is for the learned Trial Judge in each case to apply his or her mind and decide whether the hearing of the suit to be expedited.
For these reasons, we are not inclined to entertain the petition. The petition is, accordingly, dismissed. There shall be no order as to cost."
4. In view of the Division Bench judgment of this Court in the case of Ali Shad Usmani (supra), this Court declines to grant the relief as prayed for.
5. The writ petitions is dismissed.
Order Date :- 19.11.2024
SK Goswami
