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Judgment
6 paragraphs · 189 wordsBechu Kurian Thomas, J
Petitioner seeks for an expeditious disposal of S.T.No.5035/2019 on the files of the Judicial First Class Magistrate’s Court-III, Thiruvananthapuram, in a time bound manner.
The Supreme Court has time and again observed that the Constitutional Courts must in the ordinary course restrain itself from issuing directions for a time bound disposal of cases pending before the trial courts. [Reference to the decision in High Court Bar Association, Allahabad v. State of UP & Others [2024 INSC 150] is appropriate]. If a direction is issued by this Court, it will be overlooking the priority of other cases. Therefore, the relief sought for is only to be declined.
Since the case is posted for evidence, I am of the view that a direction to dispose of the case expeditiously is not required to be issued.
However, if any request for an out of turn priority is sought for by petitioner, the learned Magistrate will be at liberty to consider the request, notwithstanding the disinclination of this Court to issue any directions in that regard.
With the above observations, this original petition is disposed of.