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Judgment
6 paragraphs · 210 wordsC.S.Dias, J
The original petition is filed to direct the Court of the Additional Munsiff, Kottayam, to consider and dispose of O.S.No.620/2018 within a time frame.
Pursuant to the order dated 01.11.2022, passed by this Court, the learned Additional Munsiff, Kottayam, by communication dated 03.11.2022, has informed that the suit stands posted to 15.11.2022 for the examination of the Advocate Commissioner and the Surveyor to decide to whether the report and plan are to be remitted. The court below would make an endeavour to dispose of the suits as directed by this Court.
Heard; Sri.Harish Abraham, the learned counsel appearing for the petitioner. Even though notice has been served on the learned counsel appearing for the respondents before the court below, there is no appearance for them.
In the light of the pleadings and materials on record, after perusing the communication of the learned Additional Munsiff, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Additional Munsiff, Kottayam, to consider and dispose of O.S.No.620/2018, 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.