NIZARUDEEN Vs. LAIALA BEEVI

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Munsiff, Nedumangad, to consider and dispose of OS No.519/2021, within a time frame.

(2.) The petitioner has asserted in the original petition that he has filed the suit, seeking a decree of injunction and declaration of easement. He is a partially disabled person as evidenced by Ext P1. If the respondents succeeded in their attempt, the petitioner would be prevented from using the pathway. Taking into consideration the special circumstances of the case, this Court had called for a report from the court below.

(3.) Pursuant to the order dtd. 25/8/2022 passed by this Court, the learned Principal Munsiff, Nedumangad, by communication dtd. 29/8/2022, has informed this Court that he is holding the full additional charge of the Additional Munsiff's Court-I, Nedumangad. He is taking up only urgent matters. The suit is posted for filing written statement to 12/10/2022. The court below would make every endeavour to dispose of the suit on a priority basis as directed by this Court.