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Judgment
6 paragraphs · 182 wordsC.S Dias, J
The original petition is filed to direct the Court of the Munsiff, Chittur, to consider and dispose of OS No.306/2021 expeditiously.
Pursuant to the order dated 20.3.2023 passed by this Court, the learned Munsiff, by communication dated 24.3.2023, has informed this Court that the suit is filed for a decree of mandatory injunction. The court below requires six months’ time to dispose of the suit.
Heard; Sri.Sajan Vargheese.K, the learned Counsel appearing for the petitioners and Sri.Rajesh Sivaramankutty, the learned counsel appearing for the respondents 1,2,4 and 7. Service is complete on the others.
In the light of the pleadings and materials on record and after perusing the communication of the learned Munsiff, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Chittur, to consider and dispose of OS No.306/2021, in accordance with law and as expeditiously as possible, at any rate within a period of four months after the completion of pre-trial steps.
The original petition is ordered accordingly.