RAJ KUMAR Vs. CIVIL JUDGE (S.D.) VARANASI

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Petitioner has filed this petition for a direction to the respondent No. 1 i.e. Civil Judge, (Senior Division), Varanasi to decide Civil Suit No. 800 of 2007 expeditiously.

(2.) FOR the above purpose, petitioner can make a proper application to the court concern. In case such an application is moved, the court will consider it in the light of general mandamus of a Division Bench of this Court in Ayodhya Sahai Vs. District Judge, Jaunpur and others : (1997) 3 UPLBEC 1677 and do all that is necessary. Petition disposed of accordingly.