Pankaj Mithal, J. - (1.) HEARD learned counsel for the petitioners. The petitioners have filed this petition for a direction to the court below/Motor Accident Claim Tribunal, Allahabad to decide Motor Accident Claim Case No. 128 of 2012 (Chitna Gupta and others Vs. Akhlaq Ahmad and others) within a time bound period.
(2.) THE aforesaid case is recent one and this Court is not aware of the pendency of other matters before the court concerned. The petitioner for the above purpose can make an application to the court concerned and, in case such an application is filed, the court concerned will consider the same in view of the general mandamus of the Division Bench of this court in Ayodhya Sahai Vs. District Judge, Jaunpur and others : (1997) 3 UPLBEC 1677 and do all necessary for expeditious disposal of the case. The writ petition is disposed of. ;