GOPY Vs. KERALA KSHETHRA SAMRAKSHANA SAMITHY KOZHIKODE

JUDGEMENT

(1.) This Original Petition has been filed by the petitioners in the final decree application pending before the Additional Sub Court, North Paravur as I.A. No. 714 of 2016 in OS No. 533 of 1990, apprehending further delay in disposal of the same.

(2.) Through the Registry of this Court, I have called for a report from the Court concerned. The learned Additional Sub Judge, North Paravur has reported that only three months time is required to dispose of the I.A. pending before that Court right from 2016 onwards.

(3.) The report of the learned Additional Sub Judge, North Paravur is accepted. The learned Additional Sub Judge, North Paravur is directed to dispose of I.A. No. 714 of 2016 within a period of three months from the date of receipt of a copy of this judgment.