L. BIJU Vs. ABUBACKER

JUDGEMENT

(1.) The original petition is filed, interalia, to direct the Court of the Munsiff, Attingal to consider and dispose of OS No.56/2013 within a reasonable time period.

(2.) Pursuant to the order dtd. 22/3/2023 passed by this Court, the learned Munsiff, by communication dtd. 27/3/2023, has informed this Court that the suit is filed for declaration of easement and other consequential reliefs. The suit stands posted for pre-trial steps. An application for amendment is pending consideration. The court below requires three months time to dispose of the suit after the completion of pre-trial steps.

(3.) Heard; Sri.M.Dinesh, the learned counsel appearing for the petitioner. Even though notice has been served on the respondents, there is no appearance for them. In the light of the pleadings and the materials on record and after perusing the communication of the learned Munsiff, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Attingal to consider and dispose of OS No.56/2013 in accordance with law, as expeditiously as possible at any rate within a period of three months after the completion of the pre-trial steps. The original petition is ordered accordingly.