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Judgment
7 paragraphs · 278 wordsC.S Dias, J
The original petition is filed to direct the Tribunal for Local Self Government Institutions, Thiruvananthapuram to consider and dispose of I.A No.1506/2022 (Ext.P20) filed in Appeal Petition No.722/2022.
The petitioner’s case is that, he has filed the above appeal before the Tribunal challenging Ext.P18 order passed by the second respondent. It is his grievance that even though the appeal and the stay petition were filed on 05.11.2022, no orders have been passed on Ext.P20 application, which is causing prejudice to the petitioner. Hence, the original petition.
Heard; Sri.M.Unnikrishnan, the learned the counsel appearing for the petitioner, Sri. Arun P. Antony, the learned counsel appearing for the respondents 1 and 2 and Sri. M. Rajendran Nair, the learned counsel appearing for the 3rd respondent.
In the light of the pleadings and materials on record and taking note of the fact that the petitioner has only sought for a limited relief that is to direct the Tribunal to consider and dispose of Ext.P20 stay petition, I am of the view that the petitioner is entitled for an expeditious consideration of the said application, otherwise it may render the appeal itself infructuous.
In the result, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Tribunal for Local Self Government Institutions, Thiruvananthapuram, to consider and dispose of Ext.P20 stay petition, in accordance with law, as expeditiously as possible, at any rate, within a period of four weeks from the date of receipt of a certified copy of the judgment, after affording both sides an opportunity of being heard.
The original petition is ordered accordingly.