SHANKAR LAL Vs. SRI NIWAS

JUDGEMENT

(1.) The N.J.D.G. and D.C.M.S. Monitoring Team has found this case in the State of Rajasthan, to be among the cases, about more than 56 years old, upon which the Hon'ble Chief Justice of India has directed to seek requisite information through the concerned court, and after perusing the file and status report of this writ petition, it was noticed that on 11/1/2019, an interim order of stay was extended till final disposal of the writ petition, and the said interim order was continuing. It was also noted that as the original civil case No. 27/2017 (5A/2003 old No. ) (9/63 old No. ) titled as 'Sri Niwas v. Shankar Lal' is an old matter pending since 1963, and since the matter is one of the oldest, therefore, on the directions of the Hon'ble Chief Justice, the matter was placed before this Court on 15/4/2019.

(2.) Inspite of repeated words of caution being sounded in the past by this Hon'ble Court, while passing the earlier judgment dtd. 17/8/1993 in S.B. Civil Revision Petition No. 432/1992 preferred against the order dtd. 22/11/1982 passed by learned Civil Judge, Nagaur in Civil Original Case No. 9/63, the adjudication still continues.

(3.) This Court also observes that it was brought to the knowledge of this Court that there was a direction of the Hon'ble Supreme Court to expeditiously adjudicate the present writ petition, as it pertains to a suit, which was instituted by the plaintiffs/respondents way back in the year 1963, and is pending in the Court of learned Civil Judge, Nagaur, since then.