B SHOBHA LIKHITHA Vs. JUPDI PRASAD

JUDGEMENT

(1.) THIS O.P.(FC) is filed for issue of directions under Art.227 of the Constitution for expeditious disposal of O.P.Nos.1419 & 1420/07 both pending before the Family Court, Ernakulam. THIS judgment must be read in continuation of the order dated 1/12/10. We called for a report of the Family Court. We have now received the report dated 7/12/10 from the learned Judge of the Family Court. The learned Judge submits that both the O.Ps. can be disposed of before 30/12/10. We are satisfied that that undertaking can be accepted and this O.P.(FC) allowed.

(2.) IN the result:

(3.) IF the assertions in the petition are true, the grievance of the petitioner must certainly be reckoned as most legitimate. We want to call for a report from the Family Court. The Family Court shall report to this Court why these two O.Ps. are continuing to be pending even now. Is it true that the evidence was closed even prior to June, 2010? Is it true that the arguments of the petitioner were completed in June, 2010? Why then are these matters pending even now?