B.Hareesh vs State Of Kerala
2021 Latest Caselaw 11574 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.703 OF 2021

IN O.S.NO.771/2015 OF PRINCIPAL MUNSIFF COURT-II ,KOZHIKODE


PETITIONERS/PLAINTIFFS:

      1     B.HAREESH,
            AGED 53 YEARS,
            S/O. LATE BHASKARAN NAIR, KIZHEKEDATH MEETHAL
            HOUSE, P. O. GURUVAYOORAPPAN COLLEGE,
            CALICUT-673 014.

      2     B. ANJALAI,
            AGED 26 YEARS,
            D/O. SREEKALA, KULANGARAKANDI HOUSE, P. O.
            GURUVAYOORAPPAN COLLEGE, CALICUT - 673 014.

            BY ADVS.SRI.K.M.SATHYANATHA MENON
                    SMT.KAVERY S THAMPI

RESPONDENTS/DEFENDANTS:

      1     STATE OF KERALA,
            REPRESENTED BY THE DISTRICT COLLECTOR, P. O.
            CIVIL STATION, CALICUT - 673 020.

      2     MALABAR BOTANICAL GARDEN AND INSTITUTE FOR PLANT
            SCIENCES
            (AN INSTITUTION OF KERALA STATE COUNCIL FOR
            SCIENCE, TECHNOLOGY AND ENVIRONMENT), P. O.
            GURUVAYOORAPPAN COLLEGE, CALICUT - 673 014.,
            REPRESENTED BY ITS DIRECTOR.


     THIS  OP  (CIVIL)    HAVING    BEEN   FINALLY  HEARD ON
08.04.2021, THE COURT     ON THE    SAME   DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.703/2021

                                 :-2-:

             Dated this the 8th day of April, 2021

                           J U D G M E N T

Plaintiffs in O.S.No.771/2015 on the file of

Principal Munsiff Court-II, Kozhikode, have filed

this original petition for issue of urgent

direction to the court below expeditious disposal

of the said suit within a time frame to be fixed by

this Court.

2. A report was called for in this respect

from the court below and it is stated that the suit

is posted in special list to 14.07.2021. The court

below, however, has not suggested any time limit

within which the matter could be finally disposed of.

3. After hearing the petitioners' counsel and

perusing the report of the court below, I am of the

opinion that the court below can be called upon to

finally dispose of the suit within a period of four

months from the date of production of certified

copy of this judgment.

All pending interlocutory applications are O.P.(C)No.703/2021

:-3-:

closed.

Sd/-

                         T.V.ANILKUMAR,JUDGE

DST                                     //True copy/

                                        P.A.To Judge