GOPALAPPA Vs. STATE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE revision petitioners/petitioners/plaintiffs have filed these present civil revision petitions praying for a direction to be issued to the learned District Munsif, Hosur to dispose of I.A.No.825 of 2007 in O.S.No.346 of 2007 and I.A.No.824 of 2007 in O.S.No.346 of 2007 respectively pending on his file at an early date.

(2.) THE only grievance of the revision petitioners/petitioners/ plaintiffs is that these two I.A.Nos.825 of 2007 and 824 of 2007 respectively are adjourned to different dates from time to time by the trial Court and when the matter has come up for enquiry on 14.7.2008, the matter has since been adjourned to 17.12.2008 and therefore prays for an early disposal of the said two interlocutory applications viz., I.A.Nos.825 of 2007 and 824 of 2007.