RAM NARESH SINGH Vs. DISTRICT JUDGE SIDDHARTH NAGAR

JUDGEMENT

(1.) HEARD learned counsel for the plaintiff/petitioner.

(2.) THE plaintiff/petitioner has approached this Court to expedite the Misc. Case No. 8 of 2013 (Ram Naresh Singh versus State of U.P. & others) pending before District Judge, Siddharthnagar.

(3.) IN view of the decision in the case of Km. Shobha Bose versus Judge Small Causes Court, 2010 (1) ADJ 531 (DB). It is not proper to issue any positive direction for time bound disposal of any proceedings without ascertaining the position of the workload in the court concern and in the absence of any allegation that the court below is responsible for the delay.