Suneera vs Kappekkadan Bushara

C.S Dias,J.

The original petition is filed,  inter alia, to direct the Court of the Munsiff, Manjeri, to dispose of I.A.Nos.3 & 5/2022 in 0.S.No.284/2018(Exts.P5 & P6) within a time frame.

Pursuant to the orders passed by this Court on  06.06.2022,  the  learned  Munsiff,  Manjeri,  has by communication dated 10.06.2022, informed this Court that the above suit is filed to pass a decree of perpetual injunction. An  order of temporary injunction has already  been  passed on 29.06.2018. Now, the petitioner has filed I.A.Nos.3 & 5/2022 for an order of  mandatory  injunction and  for  prosecution. The applications are posted to 07.07.2022 for counter statements.  An  Advocate  Commissioner  has  already been appointed to report the matters sought for by the petitioner.  The  learned  Munsiff needs  two  months' time to consider and dispose of the above applications.

Heard; Sri. C.M.Mohammed  Iquabal,  the learned counsel appearing for the petitioner and Sri. K.M. Feroz, the learned counsel appearing for the first respondent. In view of the limited relief that I propose to pass, I dispense with notice to the fourth respondent.  Service  is  declared  complete  on respondents 2 and 3.

In the light of the pleadings and materials on record, and  the  above-mentioned  communication  of the  learned  Munsiff, in  exercise  of  the  supervisory jurisdiction  of this  Court  as  enshrined under Article 227 of the Constitution of India, I direct the Court of the Munsiff,  Manjeri, to consider and dispose of I.A.Nos.3 & 5/2022 in 0.S.No.284/2018, in accordance with  law, as  expeditiously  as  possible, at  any  rate, within a period of  two months from the date of production of the certified copy of this judgment.

The original petition is ordered accordingly.