D. JAYAKUMAR Vs. INDIA EVANGELICAL LUTHERAN CHURCH

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Additional Munsiff-I, Neyyattinkara, to consider and dispose of IA No.1/2022 in OS No.700/2022 (Ext P2) on or before 3/9/2022.

(2.) The petitioner is the plaintiff in the above suit filed, inter alia, to declare the election to the office bearers of the IELC Ponvila Circle held on 9/8/2022 is void, as it was conducted in violation of the constitutional bye-laws of the first respondent. Along with the suit, the petitioner had filed Ext P2 application, for an order of temporary injunction, to restrain the respondents from inducting the office bearers of the Ponvila Circle. Even though Ext P2 application was moved, the court below only issued Ext P3 notice to the respondents, informing them that the application stands posted to 2/9/2022. The election to the third tier of the first respondent is slated on 10/9/2022. If Ext P2 application is not considered on or before 10/9/2022, it would render the suit infructuous. Hence, the court below may be directed to dispose of Ext P2 on or before 3/9/2022. Hence, the original petition.

(3.) Heard; Sri.R.T Pradeep, the learned counsel appearing for the petitioner and Sri.E.K Nandakumar, the learned Senior Counsel appearing for the respondents.