JACOB C D Vs. DEVADASS

JUDGEMENT

(1.) THIS writ petition is filed for expeditious disposal of O.P.174/2006. THIS Court sought a report from the District Judge, Thrissur that how much time it would require to dispose of the said case. Now a report dated 29.5.2007 is received from the District Judge, Thrissur stating that she was compelled to dismiss the O.P on 29.5.2007. So the subject matter of the O.P is not in existence and therefore the O.P has become infructuous and it is dismissed. It is made clear that if the O.P is restored and there is delay in proceeding the matter the writ petitioner will be at liberty to move this Court for appropriate orders. Writ petition is disposed of accordingly.