Madras High Court
S.Urmila @ Anu vs Rizwan on 22 September, 2025
CRP.No.4536 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.09.2025
CORAM:
THE HONOURABLE MR.JUSTICE M. JOTHIRAMAN
CRP.No.4536 of 2025
1. S.Urmila @ Anu
2. Aswath Ali @ Aswath ... Petitioners /
Petitioners
Versus
1. Rizwan
2. Safana
3. Mahazabeen Rani
4. Abdul Wahab (died)
5. Noorul Khuda ... Respondents /
Defendants
Prayer:- Civil Revision Petition filed under Article 227 of the Constitution of
India, to direct the Learned Family Judge to dispose of the suit in O.S.No.329
of 2021, on the file of Principal District and Sessions Judge, Chengalpattu
within a stipulated time frame and thus render justice.
For Petitioners : Mr.J.Jayan
ORDER
Seeking a direction for the speedy disposal of the O.S.No.329 of 2021
on the file of the learned Principal District and Sessions Judge, Chengalpattu,
the petitioner has preferred the present civil revision petition.
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2. The learned counsel appearing for the revision petitioner would
submit that the suit in O.S.No.329 of 2021 on the file of the learned
Principal District and Sessions Judge, Chengalpattu, seeking for declaration
of Title based on Will dated 03.05.2021 executed by the Late Mohamed
Zubair bequeathing the same in favour of the petitioner and for permanent
injunction. In addition to the said prayer sought for declaration as the
deceased Mohamed Zubair is biological father of second petitioner herein.
The said suit is of the year 2021 and more than 4 years have been lapsed, he
prays for speedy disposal of the suit in O.S.No.329 of 2021 is just and
necessary.
3. It is pertinent to mention that High Court cannot issue such
directions for speedy disposal unless there is a justification (or) acceptable
reasons for issuing any such directions. It is relevant to cite the judgment of
this Court in S.Baby Vs. S.Sakkubai Ammal reported in 2023 SCC OnLine
Mad 674, wherein, it has been held in paragraph nos.11 and 12 as follows:
“11. In the event of issuing direction in Civil Revision
Petitions for speedy disposal without considering the number of
cases pending in a particular Court on Board, it will result in
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discrimination against many other litigants, who all are waiting
for disposal of their respective cases. There are allegations
against the Courts that the cases are selectively picked up and
disposed of. The plight of the poor and downtrodden are also to
be taken into consideration, while disposing of the cases. The
Court shall not pave way for such feeling to the litigants. The
trust on the Judicial System is the Hallmark and any form of
favouritism, nepotism or otherwise even in the matter of hearing
of cases selectively will have larger repercussions on the system.
No doubt certain cases are to be disposed of urgently, if there is
a public interest involved or the litigants are able to establish
genuine urgency for early disposal of the cases. Such cases
alone are to be given priority.
12. The practice of giving preference to any litigation
without any justification at all circumstances to be avoided.
Every litigant approaching the Court of Law is waiting for
justice and thus, it must be done in a consistent manner and
without discriminating the litigants. Therefore issuing directions
indiscriminately for speedy disposal of cases would do no
service to the cause of justice. Every urgency cannot be
considered for issuing a direction for speedy disposal, and the
urgency, which is imminent alone to be considered.”
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4. It is also relevant to cite the judgment of the Hon'ble Supreme
Court in Sangram Sadashiv Suryavanshi Vs. The State of Maharashtra
reported in 2024 INSC 899, wherein, it has been held as follows:
“In paragraph 47.3 of the decision of a Constitution
Bench of in the case of ‘High Court Bar Association, Allahabad
vs. State of Uttar Pradesh & Ors. reported in (2024) 6 SCC 267,
this Court has held that in the ordinary course, the
Constitutional Courts should refrain from fixing a time-bound
schedule for the disposal of cases pending before any other
Courts. Paragraph 47.3 reads thus:
“47.3. 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
courts concerned where the cases are pending;”
(underline supplied)
A direction which can be issued in exceptional circumstances is
being routinely issued by High Courts without noticing the law
laid down by the Constitution Bench.”
5. By applying the ratio laid down in the above judgments, fixing a
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time-bound schedule for the Court below to dispose of the cases pending
therein is not warranted. The Court concerned is expected to regulate its own
procedure in respect of the cases on board for effective disposal and to ensure
that the cases are disposed of within a reasonable period of time.
6. In view of the same, the learned Principal District and Sessions
Judge, Chengalpattu shall dispose of the suit in O.S.No.329 of 2021 as
expeditiously as possible.
With the above observations, this civil revision petition stands
disposed of. No costs.
22.09.2025
av
Index : Yes/No
Speaking order : Yes/No
Neutral Case Citation : Yes/No
To
The learned Principal District and Sessions Judge,
Chengalpattu.
M. JOTHIRAMAN, J.
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av
22.09.2025
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