SANTHOSH KUMAR Vs. ASHOKAN

JUDGEMENT

(1.) PETITIONERS are the defendants in O.S.No.139 of 2010 of the court of learned Munsiff, Kottarakkara. PETITIONERS, according to them had a licence in their favour for quarrying operation in the suit property and while so, respondent No.1 filed the suit for a decree for prohibitory injunction against quarrying operation. PETITIONERS filed written statement in the suit. In the meantime the period of licence in favour of petitioners expired and since the suit is pending the authorities concerned are not considering petitioners' request for renewal of the licence. Pendency of the suit puts petitioners into much inconvenience and loss. It is submitted that the case is now posted on 16.11.2010 for framing issues. In the circumstances a direction is sought for speedy and early disposal of the suit.

(2.) HAVING regard to the facts and circumstances it is only proper that the suit is to be disposed of as early as possible if pre-trial steps are over. Accordingly, learned Munsiff, Kottarakkara is directed to dispose of O.S.No.139 of 2010 as early as possible if pre-trial steps are over. Original Petition is disposed of with the above direction.