Okkal Grama Panchayath vs Dinesh
2021 Latest Caselaw 11495 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

    THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                       OP(C).No.779 OF 2021

 (IN THE MATTER OF I.A.NO.2/2021 IN OS 42/2021 OF MUNSIFF COURT,
                           PERUMBAVOOR)


PETITIONER/4TH DEFENDANT:

             OKKAL GRAMA PANCHAYATH
             OKKAL, ERNAKULAM DISRICT,
             PIN-683 550,
             REPRESENTED BY ITS SECRETARY

             BY ADV. SRI.SREEPRAKASH K.NAIR

RESPONDENTS/PLAINTIFF & DEFENDANTS 1 TO 3:

      1      DINESH
             AGED 56 YEARS
             S/O VELAYUDHAN, THATHUPURA HOUSE, OKKAL KARA,
             CHELAMATTOM VILLAGE, KUNNTHUNAADU THALUK,
             PIN-683 542.

      2      THE STATE OF KERALA,
             REPRESENTED BY THE DISTRICT COLLECTOR, COLLECTORATE,
             KAKKANAD, ERNAKULAM, KOCHI-682 022.

      3      THE TAHASILDAR,
             TALUK OFFICE, KUNNATHUNADU TALUK, PERUMBAVUR VILLAGE,
             PIN-683 542.

      4      THE TALUK SURVEYOR,
             TALUK OFFICE, KUNNATHUNADU TALUK, PERUMBAVUR VILLAGE,
             PIN-683 542.



             SRI. M.I. JOHNSON (SR.GOVERNMENT PLEADER)

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 08.04.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.779 OF 2021

                                     2




                                 JUDGMENT

Dated this the 8th day of April 2021

The 4th defendant in O.S 42/2021 on the file of the

Munsiff Court, Perumbavoor has filed this O.P for issue of

direction to the court below for expeditious disposal of

I.A.No.2/2021 in the suit before the court closes for summer

vacation. By order dated 26.03.2021, the court below was called

upon to advance I.A No.2/2021 and dispose it of at an early date.

A compliance report sent by the court below in this respect

discloses that I.A.No.2/2021 was heard in part and was taken for

orders for 08.02.2021. The orders are yet to be pronounced.

2. The learned officer has reported that immediately on

pronouncement of orders, the same will be reported to this Court.

In the result this O.P is allowed, directing the court

below to dispose of I.A.No.2/2021 within a week from today and

report compliance of the direction to this Court.

Sd/-

T.V.ANILKUMAR JUDGE SMF OP(C).No.779 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE PLAINT IN OS NO 42/2021 ALONG WITH IA NOS 2 & 3/2021, BEFORE THE MUNSIFF COURT, PERUMBAVUR

EXHIBIT P2 TRUE COPY OF IA NO 6/2021 FILED BY THE PETITIONER HEREIN ALONG WITH OBJECTIONS AND DOCUMENTS

//TRUE COPY// PA TO JUDGE