SUKRU ORAIN Vs. BIGU ORAON

JUDGEMENT

(1.) On repeated call, nobody has responded on behalf of the petitioners.

(2.) Learned counsel for the respondent State is present.

(3.) This petition has been filed under Article 227 of the Constitution of India wherein the prayer has been made for direction upon the learned Civil Judge Junior Division XIII, Ranchi to dispose of Title Suit No.517 of 2010 (O.S.No.1923 of 2019) without any further delay as because the case has been pending for about 12 years. 2. Nothing has been disclosed in the petition to suggest as to how the delay has occurred due to non-action of the court. It is for the parties to take endeavour for disposal of the cases at the earliest. 3. In view of the judgment of Constitution Bench in the case of High Court Bar Association of Allahabad v. State of Uttar Pradesh and Others reported in (2024) 6 SCC 267. The direction for such prayer can be issued only in exceptional circumstances. In a routine way, the Constitutional Courts are not required to pass such order. For the issue of priortizing the disposal of cases, it is required to be left to the decision of the Court concerned where the cases are pending.