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Judgment
6 paragraphs · 210 wordsC.S Dias, J
The original petition is filed to direct the Court of the Munsiff, Alathur, to consider and dispose of FDIA No.797/2016 (Ext 2) in OS No.103/2015 within a time frame.
Pursuant to the direction of this Court on 10.6.2022, the learned Munsff, Alathur, by communication dated 24.6.2022, has informed this Court that the learned Munsiff is holding additional charge of the Court of the Munsiff, Alathur. Nevertheless, the learned Munsiff requires six months’ time to dispose of the above application.
Heard; Sri.V.A Johnson, the learned counsel appearing for the petitioner. In view of the submission made before this Court that the respondents were ex parte before the court below and in view of the limited relief that I propose to pass, I dispense with notice to the respondents.
In the light of the pleadings and materials on record, especially taking note of the communication of the learned Munsiff, in exercise of the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Alathur to consider and dispose of FDIA No.797/2016 in OS No.103/2015 , in accordance with law, as expeditiously as possible, at any rate, on or before 31.12.2022.
The original petition is ordered accordingly.