SHOBHAWATI MISHRA Vs. GYANMATI

JUDGEMENT

(1.) THIS is defendants' writ petition. By means of this petition it is prayed that a suit for declaration and permanent injunction being Suit No. 137 of 1999 pending before the Civil Judge (Junior Division), Basti filed by the plaintiffs be decided expeditiously. The suit is of the year 1999. In the absence of necessary pleadings, this Court is not aware of the pendency of other old cases before the court concerned who is in seize of the present matter. Any direction for the early disposal of this suit would in fact amount to giving priority to the above suit over and above other cases which may be pending before the court concerned since before institution of the suit in question.

(2.) REFERENCE may be made on a Division Bench of this Court in Km. Shobha Bose Vs. Judge Small Causes and others 2010 (1) ADJ 531 (DB) wherein it has been held as under: