Jayaprakash vs Kerala Chetty Maha Sabha District Committee, Palakkad Represented By President, V. Krishnan Chettiyar, Son Of Veerappan, Kalpady House, Kallekkad Post, Palakkad, Pin 678015

C.S.Dias, J

The original petition is filed to direct the Court of the Additional District Judge-V, Palakkad, to consider and dispose of C.M.A.No.75/2022 within a time frame.

Pursuant to the order dated 15.07.2022 passed by this Court, the learned Additional District Judge-V, Palakkad, by communication dated 19.07.2022, has informed this Court that the above C.M.A can be disposed of within one month from the date of receiving the lower court records.

Heard; Sri.Sarath.M.S., the learned counsel appearing for the petitioner and Sri.Jacob Sebastian, the learned counsel appearing for the respondents.

In the light of the pleadings and materials on record and after perusing the communication of the learned District Judge and after hearing the learned counsel appearing for the parties, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Additional District Judge-V, Palakkad, to consider and dispose of C.M.A.No.75/2022 in accordance with law, as expeditiously as possible, at any rate within a period of one month from the date of receipt of the lower court records.

The original petition is ordered accordingly.