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Judgment
A. Badharudeen, J
This Original Petition (Criminal) has been filed under Article 227 of the Constitution of India, and the prayer herein is as follows:
“Direct the Judicial First Class Magistrate Court-III, Neyyattinkara to consider and dispose of Exhibit P1 complaint expeditiously, at any rate within a time limit to be stipulated by this Honourable Court.”
2 Heard.
A report was called for from the Judicial First Class Magistrate Court-III, Neyyattinkara and it is reported that 15251 cases have been pending before the court. Accordingly, the learned Magistrate sought for eight months' time to dispose of the matter.
Acting on the report, the learned Magistrate is directed to try and dispose of S.T.No.709/2021, pending before the Judicial First Class Magistrate Court-III, Neyyattinkara, within a period of eight months, from the date of receipt or production of a copy of this judgment.
This Original Petition (Criminal) stands disposed of as indicated above.
Registry is directed to forward a copy of this judgment to the court below concerned, within seven days, for information and compliance.