M G SETHURAJAN Vs. C PARAMASIVAM

JUDGEMENT

(1.) AS the petitioner has prayed for the early disposal of the Interlocutory Application and by ordering the same, no prejudice would be caused to the respondent, no notice is required to be issued to the respondent for issuing direction to the learned Principal District Munsif, Srivilliputhur.

(2.) THIS Civil Revision Petition is filed under Article 227 of the Constitution of India seeking a direction to the learned Principal District Munsif, Srivilliputtur, to dispose of I.A.No.1853 of 2005 in O.S.No.657 of 2004 at an early date.

(3.) FROM the perusal of the above extracted certified copy of the docket endorsements, it could be seen that without passing orders, the said Interlocutory Application was totally adjourned 56 times by the learned Principal District Munsif, Srivilliputhur and the case was being posted for clarification 35 times. Now also the said Interlocutory Application is posted for clarification.