FATHIMA Vs. FATHIMAKUTTY

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Munsiff, Tirur, to consider and dispose of SOP No.12/2021 within a reasonable time period.

(2.) Pursuant to the order dtd. 16/2/2023 passed by this Court, the learned Munsiff (Munsiff in Charge), by communication dtd. 20/2/2023, has informed this Court that SOP No.12/2021 is posted for return of notice as against the first respondent. There is no regular sitting in the said Court. The learned Munsiff is holding the additional charge of the said Court. He requires three months' time to dispose of the petition.

(3.) Heard; Sri.Sojan Micheal, the learned counsel appearing for the petitioner Even though notice has been served on the respondents, there is no appearance for them.