JIBIN RAJ Vs. JOMON MATHAI

JUDGEMENT

(1.) The prayers in this Original Petition filed under Article 227 of the Constitution of India are as follows:-

(2.) On 28/2/2024, this Court directed the Registry to obtain a report from the Court concerned on the time required for the disposal of the matter.

(3.) A report has been obtained from the Judicial First Class Magistrate Court-III, Muvattupuzha, stating that the matter could be disposed of within a period of six months. Therefore, Judicial First Class Magistrate Court-III, Muvattupuzha is directed to dispose of C.C.No.196 of 2023 within a period of six months from the date of production of a certified copy of this judgment. The Original Petition is disposed of as above.