V VENU Vs. STATE OF KERALA

JUDGEMENT

(1.) The grievance of the petitioners is that sufficient time is not available to the petitioners now to take part adequately in the trial of C.C.Nos. 317 and 318 of 2006, which were pending before the J.F.C.M. - II, Chengannur (now transferred to J.F.C.M. -I, Chengannur and pending as C.C. 844 of 2006 and 53 of 2007). By Ext.P3 order dt. 29.12.2006 there was a direction that the cases must be disposed of within two months. The last case has been transferred only on 22.1.2007 and there is hardly sufficient time to comply with the direction to dispose of the matter before 29.2.07 as directed in Ext.P3.

(2.) The request does appear to me to be absolutely reasonable. There shall hence be a direction to the J.F.C.M.-I, Chengannur to dispose of the cases as expeditiously as possible, at any rate by 13.4.2007.

(3.) The writ petition is allowed as above.