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Judgment
6 paragraphs · 213 wordsSanjay Kumar Dwivedi, J
Heard the learned counsel for the petitioners as well as the learned counsel for the respondent/State.
This petition has been filed under Article 227 of the Constitution of India for direction upon the learned court for speedy disposal of pending Original Suit No.40 of 2023.
It appears that the said suit is of the year 2023 and nothing has been stated to suggest as to how the learned court is not proceeding in the matter properly. It is for the parties to pursue the same diligently for early disposal of the case.
In para 47.3 of the decision of the Constitution Bench in the case of “Bar Association, Allahabad Vs. State of Uttar Pradesh and Others” reported in (2024) 6 SCC 267 it has been held that Constitutional Courts in the ordinary course should refrain from fixing a time bound schedule for the disposal of the cases pending before any other courts and that can be only in exceptional circumstances and it is for the concerned courts to prioritize the cases for early disposal.
In view of above no positive order can be passed. Accordingly, this petition is disposed of with liberty to the petitioner to pursue the said suit diligently for early disposal.