DEVKALI Vs. CIVIL JUDGE, JUNIOR DIVISION FAIZABAD

JUDGEMENT

(1.) Heard learned counsel for petitioners. In view of order being passed, notices to opposite parties stand dispensed with.

(2.) Petition has been filed under Article 227 of the Constitution of India seeking a direction to court concerned for expeditious disposal of application for temporary injunction filed in Regular Suit No.307 of 2005 for declaration. It has been submitted that commission was issued and has also submitted its report. It is submitted that along with plaint, application for temporary injunction has also been filed which is pending consideration ever since although objections thereto has been filed by defendants.

(3.) Learned counsel for petitioner submits that aforesaid Suit has been filed in year 2010 and at present is at the stage of evidence of plaintiff but since almost 13 years have passed direction is required for early disposal of the same.