ALOK KANOJIYA Vs. PINKI KANOJIYA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Article 227 of the Constitution of India for a direction to the learned Additional Family Judge, Family Court, Roorkee, Haridwar to decide the Suit No.715 of 2024 (Old Suit No.275/2023), Alok Kanojiya vs. Smt. Pinki Kanojiya, as expeditiously as possible within a period of six months.

(2.) Learned counsel for the petitioner seeks expeditious disposal mainly on the ground that, under Sec. 21B of the Hindu Marriage Act, 1955, it is mandated that matrimonial cases be decided expeditiously, preferably within six months from the date of service.

(3.) Apart from this, learned counsel for the petitioner has placed reliance upon the Uttarakhand Case Law Management (for Subordinate Courts) Rules, 2009, framed by the High Court of Uttarakhand under Article 227 of the Constitution of India, wherein the categorization of cases has been provided. Matrimonial cases fall in 'Track-1' under Rule 3(2) of the said Rules. She further submits that these Rules also stipulate that all endeavours shall be made to decide Track-1 cases, including matrimonial matters, within one year.