RAJAMANIKKAM Vs. VALLIYAMMAL

JUDGEMENT

(1.) In this Original Petition, the prayer of the petitioner is to issue direction to the Munsiffs court, Mannarkad to dispose of Ext.P1 Application expeditiously.

(2.) The learned counsel for the petitioner has submitted that the petitioner has not so far filed any application before the court below seeking for the expeditious disposal of Ext.P1 application. The learned counsel for the petitioner has further submitted that the petitioner is prepared to file application in this regard before the court concerned. In view of the above submission, it is directed that if the petitioner files any application before the court below for the expeditious disposal of Ext.P1 application, the court below shall consider and dispose of the said application in accordance with law, as expeditiously as possible and at any rate, within 30 days from the date of filing of the application. This O.P.(C) stands disposed of as above.