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Judgment
7 paragraphs · 210 wordsC.S Dias, J
The original petition is filed to direct the Court of the Additional Subordinate Judge-II, Thiruvananthapuram to consider and dispose of EP No.702/2012 (Ext P3), within a time frame.
Pursuant to the order dated 9.6.2022 passed by this Court, the learned Additional Subordinate Judge-II, Thiruvananthapuram, by communication dated 23.6.2022, has informed this Court that the above execution petition can be disposed of preferably within a period of five months.
Heard; Sri.Rinu S. Aswan, the learned counsel appearing for the petitioner and the learned Government Pleader appearing for the respondents 1 and 2.
In the light of the pleadings and materials on record, especially taking note of the fact that the marriage of the petitioner’s daughter is fixed in September 2022 and the execution petition is pending for the last ten years, I am of the view that the execution petition requires an out of turn consideration.
In the result, in exercise of the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, I direct the Court of the Additional Subordinate Judge-II, Thiruvananthapuram, to consider and dispose of E.P No.702/2012, in accordance with law, as expeditiously as possible, at any rate, on or before 31.8.2022.
The original petition is ordered accordingly.