AI Structured Summary
Not yet generated for this judgment
Judgment
The petitioner herein is the 3rd plaintiff in O.S.No.71/2004 on the file of Sub Court, Attingal. This original petition is filed seeking issue of direction to the Sub Court, Attingal for an early disposal of Ext.P1 application (i.e., I.A.No.7/2021 in O.S.No.71/2004) within a time frame to be fixed by this Court.
The learned counsel appearing for the petitioner submits that a copy of this original petition was served on the counsel appearing for the contensting respondents. It is further submitted that the annual poojas of the temple have to be performed within a period which commences on 07.04.2021 and ends on 13.04.2021. Though, Ext.P1 application was filed before the court below for grant of permission to conduct annunal poojas for the aforesaid period, it was not yet taken up for urgent consideration and disposal despite of the fact that the petitioner requested for an early hearing.
Considering the urgency expressed by the petitioner, it is only just and proper to call upon the court below to take up Ext.P1 application for urgent consideration and dispose it of finally as early as possible, in accordance with law and after hearing parties.
In the result, this original petition is allowed calling upon the court below to take up Ext.P1 application (i.e., I.A.No.7/2021 in O.S.No.71/2004) for urgent consideration and pass final orders thereon at any rate before commencement of annual poojas scheduled to take place 07.04.2021. It is directed that the parties on either side shall co-operate with the court below.
The court below shall send a report of compliance of this judgment forthwith.
Original petition is disposed of accordingly.