AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 209 wordsC.S.Dias, J
The original petition is filed to direct the Court of the Subordinate Judge, Muvattupuzha, to consider and dispose of O.P.No.1/2020 within a time frame.
Pursuant to the order dated 28.10.2022 passed by this Court, the learned Subordinate Judge, by communication dated 29.10.2022, has informed this Court that notice has been issued to the additional respondents 13 to 17. The original petition stands posted to 15.11.20211, to carry out the impleadment. The court below would make an endeavour to dispose of the suit within three months, after services of notice is completed on the additional respondents.
Heard; Binoy Vasudevan, the learned counsel appearing for the petitioner and Sri. C.B.Sreekumar, the Chairman of the Adhoc Committee of the respondent temple.
In the light of the pleadings and materials on record, and after perusing the communication of the learned Subordinate Judge, in exercise of the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, I direct the Court of the Subordinate Judge, Muvattupuzha, to consider and dispose of O.P.No.1/2020, in accordance with law, as expeditiously as possible and at any rate, within a period of two months after the steps as against the additional respondents are complete.
The original petition is ordered accordingly.