Mr Saravanan M G vs Ms V Praveena Venu
2022 Latest Caselaw 11988 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 20th DAY OF SEPTEMBER, 2022

                         BEFORE

         THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

       WRIT PETITION NO.17445 OF 2022 (GM-FC)

BETWEEN:
MR. SARAVANAN M.G.,
S/O M. GOPINATHAN,
AGED ABOUT 43 YEARS,
R/O NO. 14-B,
ANNAI THERSSA NAGAR,
19TH STREET, PHASE II,
PUZHUTHIVAKKAM,
CHENNAI - 600 091.
                                             ...PETITIONER
(BY SRI. ABHISHEK M.R., ADVOCATE)

AND:

MS V PRAVEENA VENU,
D/O V VENUGOPAL,
AGED ABOUT 37 YEARS,
"DIWAKAR CASTLE", GRACE VILLA,
#602, SECOND BLOCK,
7TH CROSS, AKSHAYA NAGAR,
T.C. PALYA, MAIN ROAD
BANGALORE - 560 016.
                                          ...RESPONDENT
(NOTICE TO RESPONDENT IS D/WITH V/O DTD - 20/09/2022)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTING
THE HONBLE II ADDL.FAMILY JUDGE TO EXPEDITIOUSLY
DISPOSE OFF THE IA NO.9 PENDING ON ITS FILE FOR
GRANTING OF VISITATION RIGHTS TO THE PETITIONER
(ANNEXURE-D) AND ETC.,

    THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
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                            ORDER

The short grievance of the petitioner is as to non-

consideration of his application pending in G & WC

No.332/2019. Learned counsel for the petitioner presses

into service the judgment of Co-ordinate Bench in

W.P.101082/2021 (GM-CPC) between SMT JYOTI PRIYA VS

SHRI PAUL GODDWIN J disposed off on 09.08.2021. He

also submits that speedy disposal of the application is

eminently warranted.

2. Notice to respondent is dispensed with since the

prayer of the petitioner is innocuous and that respondent

would have full opportunity for resisting the application if &

when taken up by the Court below.

3. Since right of speedy justice is recognized by the

Apex Court in a catena of decisions, there is force in the

submission of learned counsel for the petitioner that

application of the kind should be taken up on urgency basis

for consideration.

In the above circumstances, this petition is disposed

off requesting the learned Judge of the Court below to hear

and dispose off subject application preferably within three

weeks. All contentions are kept open.

Sd/-

JUDGE

DS