SATNAM KAUR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, learned counsel for the State as well as learned counsel for opposite party no.6 and gone through the records.

(2.) THE petitioner has sought for issue a writ in the nature of mandamus commanding learned IIIrd Additional District Judge, Lakhimpur Kheri to decide misc. case no.167 of 2009 (Smt. Satnam Kaur v. Satendra Pal Singh and others), which is pending for the last more than three years for grant of probate. In connection with this trial, the petitioner has earlier filed writ petition (M/S) no.7283 of 2010, which was disposed of finally with direction to IIIrd Additional District Judge, Lakhimpur Kheri to decide the case expeditiously preferably within a period of six months from the date of receiving the certified copy of order after hearing the learned counsel for the parties on merit in accordance with law. It is really disgusting to note that the learned Trial Court did not pay any heed to the directions of this Court. Now it is an open secret that the public at large is rapidly losing faith in the judicial system. It is not on account of incompetence but due to heavy work load.

(3.) WITH these observations, writ petition is disposed of finally and IIIrd Additional District Judge, Lakhimpur Kheri is directed to decide Misc. Case No.167 of 2009 (Smt. Satnam Kaur vs. Satendra Pal Singh and others) within three months from the date of production of a certified copy of this order.