Pradeep Kumar Singh Baghel, J. - (1.) LEARNED counsel for the petitioner is permitted to delete the District Judge/Additional District Judge, Court No. 8, Azamgarh from the array of the parties, during the course of day. This writ petition has been filed under Article 227 of the Constitution for a direction upon the Additional District Judge, Azamgarh to decide the appeal no. 245 of 2011 and for restraining the opposite party not to alienate the property in dispute.
(2.) IN view of the proposed order, there is no need to issue notice to the respondents. The petition is being disposed of in terms of the Rules of the Court. Briefly stated, the facts of the case are that the petitioner/plaintiff has filed a suit for partition and possession before the trial court. The said case was registered as Original Suit No. 191 of 2006 and was decreed on 17.5.2011. The copy of the said order has been placed by the petitioner on record as annexure -1 to the writ petition.
(3.) AGGRIEVED by the judgment and decree of the trial court dated 17.5.2011, the defendants/respondents herein preferred an appeal no. 245 of 2011 before the learned District Judge which is still pending.;