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Judgment
6 paragraphs · 216 wordsC.S.Dias, J
The original petition is filed to direct the Court of Munsiff, Chavakkad, to consider and dispose of O.S. No.1509/2017 within a time frame.
Pursuant to the order dated 10.08.2022 passed by this Court, the learned Munsiff, Chavakkad, by communication dated 20.08.2022, has informed this Court that the suit stands posted for framing of issues to 12.10.2022. Since the suit is for recovery of possession, a survey commissioner will have to be deputed. Thereafter, pre-trial steps will have to be ordered. However, the court below would make every endeavour to dispose of the suit within eight months.
Heard; Sri.R.Gopan, the learned the counsel appearing for the petitioners. Even though notice has been served on the counsel appearing for the respondents before the court below, there is no appearance for them.
In the light of the pleadings and materials on record and after perusing the communication of the learned Munsiff, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Chavakkad, to consider and dispose of O.S. No.1509/2017, in accordance with law, as expeditiously as possible, at any rate, within a period of six months after the completion of the pre-trial steps.
The original petition is ordered accordingly.