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Judgment
6 paragraphs · 245 wordsC.S.Dias, J
The original petition is filed to direct the Court of the Principal Munsiff, Kollam, to consider and dispose of O.S.No.733/2016 (Ext P1 ) within a time frame.
Pursuant to the order dated 19.01.2023 passed by this Court, the learned Principal Munsiff, Kollam, by communication dated 23.01.2023, has informed this Court that the suit is filed for decrees of permanent prohibitory injunction and mandatory injunction. The trial in the suit is in progress. The suit stands posted to 09.02.2023, for cross-examination of PW1. The learned Munsiff is the Principal Munsiff and is also holding additional charge of the Court of the Additional Munsiff, Kollam. As she has to attend to the proceedings in the two courts, she requires at least eight months’ time to dispose of the suit.
Heard; Sri. A. Jani (Kollam), the learned counsel appearing for the petitioner and Smt. K.G. Bindu, the learned counsel appearing for the respondents 1 to 3.
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 Principal Munsiff, Kollam, to consider and dispose of O.S.No.733/2016, as expeditiously as possible and in accordance with law, at any rate, within a period of six months from the date of receipt of a certified copy of this judgment.
The original petition is ordered accordingly.