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Judgment
6 paragraphs · 205 wordsC.S Dias, J
The original petition is filed to direct the Appellate Authority (L.R), Kannur, to consider and dispose of IA No.20/2020 in A.A No.3/2020 within a reasonable time period.
Pursuant to the order dated 7.2.2023 passed by this Court, the Appellate Authority, Kannur, by communication dated 15.2.2023, has informed this Court that IA No.20/2020 is filed in A.A No.3/2020 to condone the delay of 3742 days in filing the appeal. The Appellate Authority requires three months’ time to dispose of the delay petition.
Heard; Sri.P.U Shailajan, the learned counsel appearing for the petitioner and the learned Government Pleader appearing for the fourth respondent. Even though notice has been served on the respondents 1 to 3, there is no appearance for them.
In the light of the pleadings and materials on record and after perusing the communication of the Appellate Authority, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Appellate Authority (LR), Kannur, to consider and dispose of IA No.20/2020 in A.A No.3/2020 in accordance with law and as expeditiously as possible, at any rate within a period of three months from today.
The original petition is ordered accordingly.