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Judgment
5 paragraphs · 263 wordsC.S Dias, J
The original petition is filed to direct the Court of the Munsiff, Mavelikkara, to consider and dispose of IA No.1/2022 (Ext P1) and IA No.4/2022 (Ext P2) in OS No.569/2015 of the Court of the Munsiff, Mavelikkara.
Even though this Court had ordered notice to the respondent in the very same address as shown in E.P No.36/2019 filed by him, the same has returned with an endorsement ‘unclaimed’. In view of the limited relief that I propose to grant, that is to the court below to consider and dispose of Exts P1 and P2 applications within a time frame, I dispense with further notice to the respondent.
In the light of the pleadings and materials on record, particularly taking into account the fact that Exts P1 and P2 are pending before the court below since 19.2.2022, in exercise of the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Mavelikkara, to consider and dispose of Exts P1 and P2 applications, in accordance with law, after affording both the petitioners and the respondent an opportunity of being heard, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a certified copy of the judgment. In view of the pendency of Exts P1 and P2, I further direct the learned Munsiff to keep in abeyance all further proceedings in E.P 36/2019 in OS No.569/2015, until orders are passed on Exts P1 and P2.
The original petition is ordered accordingly.