(1.) The original petition is filed to direct the Court of Munsiff-III, Thrissur, to consider and dispose of O.S. No.919/2003 within a time frame.
(2.) Pursuant to the order dtd. 7/10/2022 passed by this Court, the learned III Additional Munsiff, Thrissur, by communication dtd. 13/10/2022, has informed this Court that the suit is filed for fixation of boundary and recovery of possession. The suit was once listed for trial on 11/12/2018. However, thereafter, the suit was adjourned from time to time and stands posted to 26/11/2022 for completion of steps. The court below would make every endeavour to dispose of the suit within one year.
(3.) Heard; Sri.T.M.Abdul Latheef, the learned the counsel appearing for the petitioners and Sri. K.P Sreekumar, the learned counsel appearing for the Respondent.