T.K. MUHAMMED Vs. MEERAVU HAJI

JUDGEMENT

(1.) The original petition is filed, to direct the Court of the Munsiff, Kothamangalam, to consider and dispose of E.P No.23/2019 within a time frame.

(2.) Pursuant to the order dtd. 25/8/2022 passed by this Court, the learned Munsiff, Kothamangalam, by communication dtd. 31/8/2022, has informed this Court that the steps in the E.P. are completed. E.P. stands posted to 2/9/2022. The court below would make every endeavour to dispose of E.P. within two months.

(3.) Heard; Sri. Babu Karukapadath, the learned counsel appearing for the petitioners and Sri. M.M. Aliyar, the learned counsel appearing for the respondents.