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Judgment
6 paragraphs · 233 wordsC.S Dias, J
The original petition is filed to direct the Court of the Subordinate Judge, Chavakkad, to consider and dispose of O.S. No.114/2019 within a reasonable time period.
Pursuant to the order dated 11.03.2022 passed by this Court, the learned Subordinate Judge, Chavakkad, by communication dated 17.03.2022, has informed this Court that the suit is instituted for partition. The defendants have entered appearance other than for the 3rd defendant, and filed their written statements. The suit stands posted for return of summons of the 3rd defendant The court below requires at least three months time to dispose of the suit after the completion of pre-trial steps.
Heard; Sri.P.Ramakrishnan, the learned counsel appearing for the petitioner, the learned Deputy Solicitor General of India for the 4th respondent and the learned Government Pleader appearing for the respondents 5 to 7. Service is complete on the other respondents.
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 powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Subordinate Judge, Chavakkad to consider and dispose of O.S. No.114/2019, in accordance with law, as expeditiously as possible, at any rate, within a period of three months after the completion of the pre-trial steps.
The original petition is ordered accordingly.