Smti. Meera R. Marak vs . Shri. Robert Marbaniang.
2022 Latest Caselaw 182 Meg

     Serial No.10
     Regular List

                         HIGH COURT OF MEGHALAYA
                             AT SHILLONG

CRP. No. 14 of 2021
                                                   Date of Decision :27.04.2022

Smti. Meera R. Marak                      Vs.     Shri. Robert Marbaniang.


Coram:
         Hon'ble Mr. Justice H.S.Thangkhiew, Judge.

Appearance:
For the Petitioner/Appellant(s) :         Mr. S.Thapa, Adv.

For the Respondent(s)              :      None.

i)       Whether approved for reporting in             Yes/No
         Law journals etc:
ii)      Whether approved for publication              Yes/No
         in press:

                      JUDGMENT AND ORDER (ORAL)

1. This application under Article 227 of the Constitution of India has been

filed seeking directions for early disposal of Title Suit. No. 3 of 1996 which

was renumbered as Title Suit. No. 25 (T) of 2005 and subsequently as Title

Suit. No. 28 of 2017, which is pending before the court of the learned

Presiding Officer, District Council Court, Shillong. The only prayer by the

petitioner who is the defendant in the said Title Suit before this Court is that

the matter be taken up expeditiously.

2. The respondent who is stated to be the plaintiff is not before this Court

and though the order sheets reflect that three attempts had been made to serve

notice, the same was unsuccessful. However, it appears that for the purpose

of disposal of the revision application, appearance of the respondent/plaintiff

is not important or necessary inasmuch as, the prayer is only for expeditious

disposal and in fact will serve the cause of justice.

3. Accordingly, this civil revision application is disposed of with a

direction to the trial court namely, the court of learned Presiding Officer,

District Council Court, Shillong where the Title Suit. No. 28 of 2017 is

pending, to dispose of the same as expeditiously as possible preferably within

a period of 10(ten) months from the date of receipt of this order. This direction

is passed in view of the fact that it appears that the said Title Suit has been

pending for over a period of 25 years.

4. With the above direction, matter is closed and stands disposed of.

Judge

Meghalaya 27.04.2022 "Samantha PS"