B THIMMAPPA Vs. MOHINI

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Principal Munsiff, Kasaragod, to consider and dispose of O.S. No.297/2017 within a time frame.

(2.) Pursuant to the order dtd. 19/8/2022 passed by this Court, the learned Principal Munsiff, Kasaragod, by communication dtd. 22/8/2022, has informed this Court that the suit stands posted to 24/9/2022 for the report and plan of the Advocate Commissioner and Taluk surveyor. The court below would make every endeavour to dispose of the suit within six months.

(3.) Heard; Sri.K.G. Bal Subramanian, the learned the counsel appearing for the petitioner and Smt. Uthara Asokan, the learned counsel appearing for the respondents.