FIDA MOHD KHAN Vs. CIVIL JUDGE GONDA

JUDGEMENT

(1.) Notice on behalf of the opposite party No. 1 has been accepted by Mr. Manish Kumar, Advocate whereas notice on behalf of the opposite party Nos. 2 to 4 has been accepted by the learned Chief Standing Counsel.

(2.) Heard learned Counsel for the parties.

(3.) Submission of the learned Counsel for the petitioner is that the Suit No. 89/1985, Fida Mohammad v. State of U.P., is pending unnecessarily since a considerable long time and it is ripe for hearing. A direction be issued to decide the suit at an early date.