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Judgment
6 paragraphs · 222 wordsC.S Dias,J.
The original petitions are filed to direct the Court of the District Judge, Thrissur, to consider and dispose of AS Nos.7/2019 and 155/2018 within a reasonable time period.
Pursuant to the orders dated 18.1.2023 and 6.3.2023 passed by this Court, the learned District Judge, by communications dated 19.1.2023 and 10.3.2023, has informed this Court that the appeals have been made over to the Additional District Judge-III, Thrissur, and are pending consideration and posted for receipt of lower court records. The court below requires at least three months’ time after the mid-summer vacation to dispose of the appeals.
Heard; Sri.K.R Arun Krishnan, the learned counsel appearing for the petitioners and Smt.Parvathy Menon, the learned counsel appearing for the respondents in both the original petitions.
In the light of the pleadings and materials on record and after perusing the communications of the learned District Judge, 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-III, Thrissur, to consider and dispose of AS Nos 7/2019 and 155/2018, in accordance with law and as expeditiously as possible, at any rate within a period of five months from the date of receipt of a certified copy of the judgment.
The original petitions are ordered accordingly.