BALASUBRAMANIAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) C .R.P.(NPD)(MD)No.2656 of 2012 has been filed seeking a direction to dispose of E.P.No.133 of 2006 in L.A.O.P.No.1 of 2001, pending on the file of the learned Principal Sub Judge, Dindigul.

(2.) HEARD the learned Counsel for the revision petitioners.

(3.) I could see considerable force in the submission of the learned Counsel for the revision petitioners and accordingly, the following direction is issued: The Principal Subordinate Court, Dindigul shall do well to see that E.P.No.133 of 2006 in L.A.O.P.No.1 of 2001, E.P.No.135 of 2006 in L.A.O.P.No.3 of 2001 and E.P.No.137 of 2006 in L.A.O.P.No.6 of 2001 are disposed of as early as possible, preferably within a period of two months from the date of receipt of a copy of this order.