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Judgment
5 paragraphs · 160 wordsA.Badharudeen, J.
This is a petition filed under Article 227 of the Constitution of India and the prayer herein is to direct the Special Court, Ernakulam under the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act to dispose of S.C.No.184 of 2014 pending before that Court within a period of six months from the date of the order.
A report was called for and as per the report dated 04.11.2022, the learned Special Judge, who is the Principal Sessions Judge, sought six months time to dispose of the same.
Acting on the report and taking note of the fact that this is a case comes under the five plus year old category, I direct the learned Special Judge to dispose of the case within a period of six months from the date of receipt or production of a copy of this judgment without fail.
In the result, this original petition is disposed of as indicated above.