- (1.) Petitioners, by way of filing the present writ petition, under Article 227 of the Constitution of India, have prayed for issuance of an appropriate writ/ order/ direction for quashing and setting aside the order dated 22.5.2012, passed by the learned Sub-Judge IV, Giridih in Title Suit No. 155 of 1991, whereby the learned court-below allowed the plaintiffs to lead evidence and examine their witnesses. It is further prayed that the learned court-below may be directed to dispose of the Title Suit No. 155 of 1991 expeditiously within a time frame.
(2.) Heard the learned counsel for the petitioners and perused the impugned order as well as other materials placed on record.
(3.) At the outset, learned counsel for the petitioners submitted that he is not pressing the first part of the prayer and confined his request to the second part of the prayer, wherein appropriate direction has been sought for expeditious disposal of the suit.;