Pankaj Mithal, J. - (1.) HEARD learned counsel for the petitioner. Petitioner has filed this petition for a direction upon the court below to decide Original Suit No. 597 of 2009 (Prakash and another Vs. Rampal) within a time bound period.
(2.) THIS court is not aware of the pendency of other cases before the court concerned. For the above purpose, petitioner can make a proper application to the court concern. In case such an application is moved, the court will consider it in the light of general mandamus of a Division Bench of this Court in Ayodhya Sahai Vs. District Judge, Jaunpur and others : (1997) 3 UPLBEC 1677 and do all that is necessary for its early disposal. Petition disposed of accordingly. ;