- (1.) The petitioner has sought the following relief in this writ petition: "(i) Issue writ order or direction to decide the complaint/application dated 30.10.2019 pending for consideration before this Hon'ble High Court and an inquiry at administrative level may be conducted and appropriate action as per law may be taken against Nahid Sultana Civil Judge (Sr. Div./F.T.C.) Moradabad."
(2.) On 07.12.2019 the following order was passed: "Sri H.K. Yadav, learned counsel holding brief of Sri Anil Babu, learned Special Counsel appearing for High Court and the District Courts may study the matter and inform the Court as to whether the respondent no.3 had the jurisdiction to decide the execution application or not. Learned counsel for the petitioner may may implead the plaintiffs as respondents in this petition during the course of the day. Place this petition on 9.12.2019 as fresh."
(3.) Sri Anil Babu, learned counsel for the High Court submits that the Fast Track Court had the jurisdiction to decide the execution application.;