E.S. Indiresh, J
1. The prayer made in the writ petition reads as under:
Direct the Hon'ble Prl. Senior Civil Judge and JMFC., Anekal, Bangalore Rural District to frame the Issues and to dispose off the suit in
O.S. No.317/2017 in accordance with law within a time bound manner.
2. Heard Sri. Gagandeep E., learned counsel appearing for the petitioner
3. Having heard the learned counsel appearing for the petitioner and taking into account the factual aspects on record, as the Original Suit No.317 of
2017 is pending consideration before the competent Civil Court for adjudication, I am of the view that the prayer made in the writ petition cannot be
accepted at this stage by exercising jurisdiction under Article 227 of the Constitution of India. However, it is open for the petitioner to expedite the
hearing before the Trial Court. With this observation, writ petition stands disposed of.
