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Judgment
The matter has been put up for consideration of the request made by the Special Judge (SC/ST Act), Deoria, Uttar Pradesh for grant of additional time to conclude the trial of the case.
The information obtained by the Registry of this Court under orders of the Chief Justice on the administrative side shows that the dates mentioned by the learned Presiding Officer in his letter showing dates fixed for arguments, are not correct. That apart, the information obtained by the Registry from the National Judicial Data Grid would go to show that from 29.1.2019, seven adjournments have been granted by the Presiding Officer on different grounds, details of which are available. This would prima facie show serious lack of concern on the part of the Presiding Officer to adhere to the time bound schedule for conclusion of the case that this Court had ordered.
We, therefore, issue notice to the Registrar General of the Allahabad High Court and to the Presiding Officer to explain what the Court perceives to be a serious lapse on the part of the Presiding Officer to abide by the orders of this Court.
All that we would like to observe at this stage is that we do not understand what kind of inspections the Presiding Officer had carried out on as many as two occasions, which inhibited him from hearing the case. We also fail to understand as to how inspite of specific directions of this Court to complete the hearing of the case within a time bound manner, the Presiding Officer has granted as many as three adjournments to the accused. The aforesaid three adjournments have been granted after the case was fixed for arguments on 29.1.2019.
List the matter after four weeks with the report of the Registrar General, as well as, the Presiding Officer.