NIRBHAY KUMAR SHAHABADI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The case is taken up through Video Conferencing.

(2.) The present writ petition has been filed under Article 227 of the Constitution of India for issuance of appropriate direction upon the learned Court below-Sub-ordinate Judge-I, Deoghar to expedite the hearing of Title Declaration Suit No. 64/2015 (State of Jharkhand Vs. Dabur India Ltd.) in which as many as 67 dates since institution of the said suit have been fixed, however, till filing of the present writ petition, no document in terms with Order VII Rule 14 CPC has been filed by the plaintiff-State of Jharkhand.

(3.) The petitioners are the defendant Nos. 2 and 3 respectively in the said suit. The limited grievance of the petitioners raised through the present writ petition is that the plaintiff-State of Jharkhand through the Deputy Commissioner, Deoghar is not sincere enough to pursue the said suit which would be evident from the fact that as many as 67 dates have already been fixed by the learned Trial Court in the said suit, however, till filing of the present writ petition, the documents relied upon by the plaintiff were not filed.