JAYAPRAKASH Vs. KERALA CHETTY MAHA SABHA DISTRICT COMMITTEE

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Additional District Judge-V, Palakkad, to consider and dispose of C.M.A.No.75/2022 within a time frame.

(2.) Pursuant to the order dtd. 15/7/2022 passed by this Court, the learned Additional District Judge-V, Palakkad, by communication dtd. 19/7/2022, has informed this Court that the above C.M.A can be disposed of within one month from the date of receiving the lower court records.

(3.) Heard; Sri.Sarath.M.S., the learned counsel appearing for the petitioner and Sri.Jacob Sebastian, the learned counsel appearing for the respondents.