HENA RAJ Vs. P S VIJAYAN

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayer :-

(2.) HEARD the learned counsel appearing for the petitioners. In the nature of the view we propose to take, and in the facts and circumstances of the case, we do not think it necessary to issue notice to the respondent since all that the petitioners pray is only for expeditious disposal of the execution proceedings pending before the Family Court. Therefore, there will be a direction to the Family Court, Nedumangad to expedite the proceedings on Exts.P1 and P4, giving priority to the case. The writ petition is disposed of as above.