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Judgment
6 paragraphs · 97 words
A. Badharudeen, J
This original petition has been filed under Article 227 of the Constitution of India, seeking expeditious disposal of OP (LA)129 of 2021 pending before
the Additional District Court & Sessions Courtâ€"II, Thalassery.
Having considered the minimum prayer, I am inclined to allow this original petition. Therefore, there shall be a direction to the learned Additional
District Court & Sessions Courtâ€"II, Thalassery to dispose of OP (LA)129 of 2021 pending before that court at the earliest, at any rate, within four
months from the date of production or receipt of a copy of this judgment.