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Judgment
6 paragraphs · 216 wordsC.S Dias, J
The original petition is filed to direct the Court of the Munsiff, Tirur, to consider and dispose of SOP No.12/2021 within a reasonable time period.
Pursuant to the order dated 16.2.2023 passed by this Court, the learned Munsiff (Munsiff in Charge), by communication dated 20.2.2023, has informed this Court that SOP No.12/2021 is posted for return of notice as against the first respondent. There is no regular sitting in the said Court. The learned Munsiff is holding the additional charge of the said Court. He requires three months’ time to dispose of the petition.
Heard; Sri.Sojan Micheal, the learned counsel appearing for the petitioner Even though notice has been served on the respondents, 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 (Munsiff in Charge), Tirur, to consider and dispose of SOP No.12/2021, in accordance with law and as expeditiously as possible, at any rate within a period of five months from the date of receipt of a certified copy of the judgment.
The original petition is ordered accordingly.