JAYANTA KUMAR GHOSH Vs. UMA GHOSH

JUDGEMENT

(1.) NONE appears on behalf of respondent despite service. The only prayer made in this writ petition filed by the petitioner, Jayanta Kumar Ghose S/o Birendra Chandra, is that the Family Court No. 2, Jodhpur, may be directed to expedite the trial of Civil Original Application No. 132/08 -Jayanta Kumar Ghose v. Smt. Uma Ghosh, which is with respect of custody of child, namely, Uddipan.

(2.) THIS writ petition is pending since 09.07.2012 and despite service on the respondent/wife, none has put in appearance. The respondent/wife is the local resident of Jodhpur and said to be the employee of the High Court.

(3.) BE that as it may, in view of prayer made in the present writ petition, this writ petition can be disposed of with a request to learned Family Court No. 2, Jodhpur to expedite the trial of Civil Original Case No. 132/08 Jayanta Kumar Ghosh v. Smt. Uma Ghosh, expeditiously. The right of expeditious trial is a constitutional right and it cannot be denied and if the delay has occurred without any fault of the petitioner/husband, he was constrained to approach this Court by way of present writ petition. The case of the petitioner/husband is pending before the learned Family Court, No. 2, Jodhpur is requested to expedite the trial of Civil Original Case No. 132/08 -Jayanta Kumar Ghosh v. Smt. Uma Ghosh, expeditiously, preferably within a period of six months from today. Accordingly, the present writ petition is disposed of. A copy of this order be sent to the concerned parties and the learned Family Court No. 2, Jodhpur forthwith.