SHAJI SANDHA Vs. SOMARAJAN KUNJUKUNJU

JUDGEMENT

(1.) The reports from the Registry and from the court below are perused. The Registry has reported that the records have not been traced so far. The report from the learned Chief Judicial Magistrate shows that reconstruction of the records is possible. The Registry shall continue the efforts to trace the records.

(2.) The Registrar General shall ensure that necessary and proper action is taken in the matter against the persons responsible. In the meanwhile, the learned Chief Judicial Magistrate is directed to reconstruct the records in accordance with law and ensure expeditious disposal of C.C.No.31/99. Such disposal shall be made within a period of four months from this date. Compliance shall be reported to this Court. The Registry shall forthwith communicate this order to the learned Chief Judicial Magistrate.

(3.) This writ petition is accordingly closed. Hand over a copy of this judgment to the learned counsel for the petitioner.