VINOD K Vs. RAJI C T

JUDGEMENT

(1.) The short grievance of the petitioner is that 3 cases pending before the Family Court, Trivandrum, have not been disposed of. This judgment must be read in continuation of our order dated 19.10.2010. We have now received report dated 28.10.2010 from the learned Judge of the Family Court, Trivandrum. The learned Judge in that report has explained the circumstances under which the matter could not be disposed of earlier. However, the learned Judge has, in the report, undertaken that the matter shall be disposed of within a period of six months from 22.11.2010. The learned counsel for the petitioner submits that all steps to be taken by the petitioner shall be taken and completed immediately.

(2.) There may be a direction for expeditious disposal of the 3 O.Ps, it is prayed. It may be insisted, at any rate, that the undertaking of the court that the cases shall be disposed of, at any rate, prior to 22.05.2011, is zealously complied with, prays counsel.

(3.) We are satisfied that in the light of the report submitted by the learned Judge of the Family Court, Trivandrum, and in the light of the submissions of the learned counsel for the petitioner, this petition can be allowed and appropriate directions can be issued.