GOVINDARAJU Vs. KARNATAKA DALIT ACTION COMMITTEE

JUDGEMENT

(1.) The only prayer made in this petition filed under Article 227 of the Constitution of India is to direct the III Additional Civil Judge (Senior Division), Bengaluru Rural District to decide the pending appeal.

(2.) In the normal course, this Court should be very slow in exercise of writ jurisdiction to fix a time-bound program for the disposal of matters before the Trial Courts and Appellate Courts. The reason is that before the concerned Court, there may be older cases pending which may be deserving more priority. Merely because some litigant can afford to approach the High Court, he should not get out-of-turn priority for disposal of his case pending before the Trial Court/first Appellate Court. It is for the concerned Judge to take a call on the question of giving priority after considering the number and the nature of the cases assigned to him.

(3.) However, in the facts of this case, it is pointed out by the learned counsel appearing for the petitioner that the appeal was fixed for final hearing long back and in fact, on 4th January, 2020, written submissions were filed by the present petitioner. He states that thereafter, the Presiding Officer was changed and lastly, the appeal was fixed for hearing on 11th June, 2020.