Sk. Abu Bakkar vs State Of West Bengal & Anr
2021 Latest Caselaw 2530 Cal

06.04.2021

Item no.154 CP C.O. 787 of 2021

Sk. Abu Bakkar vs.

State of West Bengal & anr.

Mr. Manik Das Mr. Arindom Chatterjee

.....for the petitioner.

This revisional application has been filed

praying for expeditious disposal of L. A. Case No. 02

of 2015, pending before the learned Additional

District Judge, 1st Court, Burdwan.

It appears that the said case has been pending

since 2013 and has since been renumbered. Records

reveal that the evidence was over and the hearing

also proceeded extensively. At such juncture, a

clarification was called for by the learned court below

sometime in 2015 from the petitioner.

It is submitted that the petitioner already

provided the clarification on August 18, 2018. The

matter was sent to the District Legal Services

Authority for settlement through mediation. The

matter was not settled and the records were returned

to the learned court below. Thereafter the learned

court below has adjourned the case repeatedly on

different occasions.

As it is submitted by the petitioner that the

clarification has already been provided, the learned

court below is directed to proceed on the basis

thereof instead of adjourning the matter and pass the

judgment in accordance with law.

This court has not gone into the merits of the

claim of the petitioner or the clarification given. The

learned court below shall proceed independently and

in accordance with law.

The learned court below is directed to dispose

of the L.A. Case No. 02 of 2015 within a period of six

months from the next date fixed.

The revisional application is disposed of. There

shall be no order as to costs.

Service of the revisional application and a

server copy of this order upon the opposite parties

and for their learned Advocate appearing in the

learned court below.

Urgent photostat certified copy of this order, if

applied for, be given to the parties as expeditiously as

possible subject to compliance of all usual

formalities.

(Shampa Sarkar, J.)