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Judgment
C.S.Dias, J
The original petition is filed, to direct the Court of the Munsiff, Thaliparamba, to consider and dispose of O.S.No.93/2019(Ext.P1) within a time frame.
Pursuant to the order dated 05.07.2022, passed by this Court, the learned Munsiff, Thaliparamba, by communication dated 07.07.2022, has informed this Court that the defendant has filed his written statement. The suit stands posted for framing of issues to 01.10.2022. There are more than 684 suits, which are pending for more than five years. The court below would make every endeavour to dispose of the matter within three months, after the completion of pre-trial steps.
Heard; Smt. K. Seena, the learned counsel appearing for the petitioner and Sri. Zubair Pulikkool, the learned counsel appearing for the respondent.
In the light of the pleadings and materials on record and after perusing the communication of the learned Munsiff, in exercise of the supervisory jurisdiction of this Court as under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Thaliparamba, to consider and dispose of the O.S.No.93/2019, in accordance with law, as expeditiously as possible, at any rate, within a period of three months after the completion of pre-trial steps.
The original petition is ordered accordingly.