KAYAMKULAM MUSLIM JAMA ATH Vs. MUHAMMED SAFARULLA O.

JUDGEMENT

(1.) The original petition is filed, interalia, to direct the Court of the Munsiff, Kayamkulam, to consider and dispose of O.S No.262/2018 within a reasonable time period.

(2.) Pursuant to the order dtd. 24/2/2023 passed by this Court, the learned Munsiff, by communication dtd. 27/2/2023, has informed this Court that the suit is filed for recovery of possession. The defendants 1 to 3 have filed their written statement, and the defendants 4 and 5 have been set ex parte. The suit stands posted for pre-trial to 8/3/2023. The court below requires four months time to dispose of the suit.

(3.) Heard; Sri.A.Shafeek, the learned counsel appearing for the petitioner. Even though notice has been served on the learned counsel appearing for the first respondent before the court below, there is no appearance for him. In view of the fact that the respondents 2 to 5 are sailing with the petitioner, I dispense with notice to them.