REJITH R G, Vs. REJITHA N R

JUDGEMENT

(1.) This Original Petition under Article 227 of the Constitution has been filed by the petitioner who is the first respondent in Exts.P1 and P2, and the petitioner in Ext.P3 pending before the Family Court, Kollam seeking a direction to the Family Court, Kollam to dispose of Exts.P1 to P3 early.

(2.) On considering this Original Petition for admission, we directed the Registrar (Judicial) to get in touch with the Presiding Officer of the Family Court, Kollam and find out from him as to when at the earliest these three cases can be disposed of. Accordingly, the Presiding Officer was contacted and the Registrar (Judicial) has now submitted a report which reads as follows:-

(3.) In view of the above report we are inclined to dispose of the OP(FC) at this stage itself without issuing notice to the respondents. Accordingly it is ordered as follows:-