Ajeet Singh vs Karnail Singh And Another

Sanjay Dhar, J

The petitioner has filed the instant petition seeking a direction to the court of Civil Judge (Senior Division), Doda to decide the suit filed by the respondents against him, which is stated to be pending before the court below since 06.10.2017.

It is averred in the petition that the respondents have filed a suit against the petitioner before the Court of Civil Judge (Senior Division), Doda on 06.10.2017 seeking permanent prohibitory injunction against the petitioner restraining him from selling, alienating or disposing of the land measuring 2 kanals 13 marlas falling under Khasra No. 822 min situated at Village Arnora, Tehsil and District Doda. It is further averred that along with the suit the respondents have filed an application for grant of interim injunction against the petitioner and on 06.10.2017 the trial court directed that status quo be maintained on the spot till next date of hearing. It is the grouse of the petitioner that till date the aforesaid ex parte order has neither been vacated nor the same has been confirmed, though, the law stipulates that an application for grant of interim injunction has to be decided within a period of 30 days. According to the petitioner he has also filed his written statement but still then there is no progress in the suit.

I have heard learned counsel for the petitioner and perused the record.

Learned counsel for the petitioner submits that he would feel satisfied if a direction is issued to the trial court to dispose of the suit in a time bound manner.

In view of the above, the instant petition is disposed of with a direction to learned Civil Judge (Senior Division), Doda to decide the suit filed by the respondent against the petitioner, expeditiously, preferably within a period of six months from today. A further direction is issued to the learned trial court to decide the interim application filed by the respondents in which status quo order has been passed, within a period of one month from the date a copy of this order is made available to the trial court.

Disposed of as above.