CourtKutchehry.com
High Courts

Bholey Shiv Mandir Samiti vs Addl. Dist. & Sess. Judge and another

Allahabad High Court · Decided on 6 August 2009 · Citation: (2009) 08 AHC CK 0127

HON’BLE JUDGES
Poonam Srivastava, J
CASE NUMBER
Writ - A No.40233 of 2009
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

3 paragraphs · 174 words

Poonam Srivastava, J.—The landlordpetitioner has filed instant writ petition with the prayer that the S.C.C. Suit no. 20 of 2007 Bholey Shiv Mandir v. Satya Prakash, pending in the Court of Judge, Small Causes Court, may be directed to be decided expeditiously.

2.

The suit is for eviction on the ground of arrears of rent. The rent has not been paid since the year 2000. The written statement was filed on 31.1.2008 but the suit is proceeding at a very slow speed.

3.

Having heard the learned Counsel, without giving any opinion on merit, this writ petition is disposed of with the direction that the Judge Small Causes Court, Ghaziabad, shall make every endeavour to decide the suit in accordance with law, expeditiously, preferably within a period of six months from the date a certified copy of this order is produced before him. It is made clear that no undue adjournment shall be granted to either parties unless and until compelling circumstances arise to do so and that too after recording reasons in writing.