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Judgment
6 paragraphs · 228 wordsC.S Dias, J
The original petition is filed to direct the Court of the Munsiff, Thiruvalla, to consider and dispose of OS No.536/2017 expeditiously.
Pursuant to the order dated 21.2.2023 passed by this Court, the learned Munsiff-in-Charge (JFCM-I, Thiruvalla), by communication dated 28.2.2023, has informed this Court that the suit is filed for declaration of title and consequential reliefs. Issues have not been framed. The suit stands posted for objections to the applications on record. The court below requires four months’ time after the completion of pre-trial steps to dispose of the suit.
Heard; Sri.Arun B Varghese, the learned Counsel appearing for the petitioner, the learned Government Pleader appearing for the respondents 1 to 4 and Sri.M.R Venugopal, the learned counsel appearing for the fifth respondent. Even though notice has been served on the sixth respondent, there is no appearance for him.
In the light of the pleadings and materials on record and after perusing the communication of the learned Munsiff-in-Charge, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff-in-Charge (JFCM-I), Thiruvalla, to consider and dispose of OS No.536/2017, in accordance with law and as expeditiously as possible, at any rate within a period of four months after the completion of pre-trial steps.
The original petition is ordered accordingly.