HARI SHANKAR Vs. HARSH DEV SINGH

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed seeking following reliefs:

(2.) It is the argument of the petitioner that this Court vide order dated 03.11.2015 passed in WP No.9568/2015 directed to decide the appeal within a period of two months from the date of receiving of the certified copy of this order. The copy of the order was produced before the trial Court on 03.12.2015, however, from the said date appeal ought to be decided on or before 03.02.2016 but till date the appeal has not yet been decided. In such circumstances the explanation has been sought from the Judge concerned which is received to this Court. The contents of the explanation is as under: ...[VERNACULAR TEXT OMITTED]...

(3.) On perusal of the explanation, it primarily appears that the Judge is not vigilant in observance of the order of the High Court to decide the appeal within the time so specified of two months though he received the order on 03.12.2015. Till this date the period of more than 22 months have elapsed. He has also not applied for extension of time, but when the explanation is sought by this Court then he requested for extension of time.