Siddharth,J.
1. Heard learned counsel for the petitioners.
2. This petition has been filed under Article 227 of the constitution of India praying for direction to the Civil Judge (Junior Division), Auraiya, to decide the Original Suit No.224/2002 (Kamal Narayan and another Vs. Amar Singh) within a fixed time frame.
3. In view of the material brought on record and pleadings in the petition, this petition is disposed of with the direction that the aforesaid suit shall be decided by the court below within a period of one year from the date of normal functioning of the court is restored after hearing the parties.
