RAJAMMA H. Vs. THIMMAIAH V.

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus to the Metropolitan Magistrate Traffic Court-III, Bangalore to dispose of the interlocutory/main application filed under the Protection of Women from Domestic Violence Act, 2005 ('the Act' for short) in Criminal Miscellaneous No.120 of 2021 in an outer limit of three months.

(2.) Heard Sri K. Raghavendra Gowda, learned counsel for the petitioner.

(3.) The petitioner files application invoking Sec. 12 of the Act on several allegations. The allegation made in the application is not the issue before this Court. Along with the application the petitioner also filed an interlocutory application seeking maintenance in her favour. The said application was filed on 12/11/2021 along with the main application. Notice is issued in the case on 20/12/2021 after which, the order sheet reveals that there has been no consideration of the application filed by the petitioner seeking maintenance.