AYODHYA SAHAI Vs. DISTRICT JUDGE

JUDGEMENT

(1.) This writ petition has been filed for a mandamus direct-ting the Court concerned to decide the suit No. 652 of 1984 Ayodhya Sahai v. Lalji Sahai and Ors., expeditiously.

(2.) We have heard learned counsel for the petitioner and learned Standing Counsel.

(3.) The facts of this case disclose a shocking state of affairs. The aforesaid suit was filed as far back as in 1984 for an injunction against the defendants to restrain them from interfering with the possession of the petitioner over the property in dispute and for an injunction not to demolish the Hata or make any construction ever the said land. As stated in the petition, the suit' was registered on 13-9-1984 in the trial court, and on 21-2 1985 the Court issue summons to the defendants fixing 23-5-1985 for filing written statement and 30-5-1985 for framing issues Services on the defendants was effected and they put in appearance on 30-9-1986 and took two months time to file a written statement. 17-12-1986 was fixed for written statement and issues, as is evident from the order sheet, copy of which is annexure-2 to the writ petition. It has been stated in Paragraph-7 of the writ petition that as yet issues have not been framed in the suit. On 4-4-1997 the petitioner made a representation in the Court concerned for speedy disposal of the suit and enforcement of the temporary injunction order. True copy of the representation dated 4-4-1997 is annexure-3 to the writ petition. On that application the Court concerned fixed 24-7-1997 for objection and disposal, but on 24-7-1997 it has fixed the application for 8-12-1997.