Sree Narayana Dharma Paripalana Yogam (Sndp) Othra Sakha No.350 West Othara, Thiruvalla vs Sree Narayana Dharma Paripalana Yogam (Sndp) Thiruvalla Union

V.G.Arun, J

The petitioner is the plaintiff in O.S.No.397/2019 pending before the Munsiff Court, Thiruvalla. The suit is filed seeking to restrain the defendants

from removing the office bearers of Sree Narayana Dharma Paripalana Yogam (SNDP), Othara Sakha No.350, without adhering to the procedure

for election process. Along with the plaint, the petitioner has filed I.A.No.2590/2019 praying for an interim order of injunction. The grievance of the

petitioner is that the interlocutory application for injunction is not being taken up for consideration. The petitioner alleges that in the meanwhile, the

respondents are taking hasty steps to remove the President and Secretary.

Sri.A.N.Rajan Babu, learned counsel appearing for the respondents, submitted that on 21.6.2021 decision to terminate the office bearers was taken

and an administrative committee appointed and that the decision has been implemented. Sri.Sunil Jacob Jose, learned counsel for the petitioner, refuted

the submission and asserted that even as on today the President and Secretary are in office.

In the nature of the contentions urged, it is only appropriate that a decision on the application for injunction is taken at the earliest.

In the result, the original petition is disposed of directing the learned Munsiff, Thiruvalla to advance the hearing on I.A.No.2590/2019 in O.S.No.

397/2019 to 16.7.2021 and to take earnest efforts to pass orders on the interlocutory application on the same day. Both parties undertake to be ready

for hearing on 16.7.2021. The petitioner shall produce a copy of this judgment before the learned Munsiff and submit an application for advancing the

hearing.