Mohammad Najim vs Chandra Singh

Hon’ble Ravindra Maithani, J. (Oral)

The petitioner seeks directions to expedite and decide the proceedings of Original Civil Suit No.12 of 2023, Mohammad Najim through his Authorized Attorney Harish Chandra Pathak Vs. Chandra Singh, pending in the court of Civil Judge (Jr. Div.), Bageshwar as expeditiously as possible.

Heard learned counsel for the parties and perused the record.

Learned counsel for the petitioner submits that the case is pending in the court at Bageshwar, but it has been delayed by the Survey Commissioner. He would submit that there are not much cases pending at Bageshwar.

Generally, a case of 2023 may not be entertained for expeditious disposal, but it is argued that there are less number of cases pending at Bageshwar.

Be it as it may, the cases should be decided as expeditiously as possible. This Court may not direct a court to decide a case within a timeframe. The disposal depends upon the pendency of the cases and priority of cases. The Court expects it from the court below that this case may also get such attention, keeping in view the year wise pendency of the cases and priority of cases.

With this observation, the writ petition stands disposed of.