JOSEPH EMMENUEL ANGELO Vs. THASILDAR, KHANAPUR

JUDGEMENT

(1.) Petitioner a decree holder has filed Execution Case No.103/2015; the Judgment and decree in his O.S.No.166/2008 was obtained on 24.04.2010 as evidenced by Annexure-A.

(2.) The said Judgment and decree are put in implementation in Execution Case No.103/2015 on the file of the learned Principal Civil Judge & JMFC, Khanapur. Being thoroughly disappointed with the delay in execution process, he has knocked at the doors of this Court in its writ jurisdiction seeking a direction for early disposal of the said case.

(3.) The learned HCGP A.R.Rodigues on request having accepted notice for the respondent-Judgment debtors submits that, they have no objection for the early disposal of the Execution Case; since the Courts are over burdened, there may be some delay in the processing of the matter, but that by itself will not give a cause of action to the petitioner to invoke the writ jurisdiction. So submitting, he seeks dismissal of the Writ Petition.