M. Katju and Umeshwar Pandey, JJ. - (1.) -The petitioner has prayed for expeditious disposal of a suit. It is not proper for us to give any such direction in the matter, as that would be interfering with the powers of the District Judge.
(2.) IT may be mentioned that the High Court has laid down a norm that every Judge of the subordinate court should have at one time 300 cases pending against him. But on inquiry, we have come to know that many Judges have got 40 or 50 times or more cases pending before them. Thus, for instance, we are informed that the Chief Metropolitan Magistrate, Kanpur has in his Court alone about 30,000 cases pending, the Chief Judicial Magistrate, Allahabad has alone in his Court about 23,000 cases pending and that is also the position in the Court of the Chief Judicial Magistrate, NOIDA. A large number of Judges have 10,000 or 15,000 cases pending before them. IT is humanly not possible for human being to carry such a huge load. Judges are not supermen, and in every case they have to apply their mind to the facts and law, which takes some time. IT is for the concerned authorities to take action in the matter and provide suitable remedies to ameliorate the situation e.g., by appointing more Judges. We, therefore, dismiss this petition but we recommend to the concerned authorities to take up the matter in all seriousness before the situation goes totally out of control. Let the Registrar General of this Court send copies of this judgment forthwith to the Chief Secretary and Law Secretary, U.P.;