Jayagovindan vs P.P.Tony
2021 Latest Caselaw 1478 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                        OP(C).No.1950 OF 2020

             OS 1099/2010 OF MUNSIFF COURT,THRISSUR

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PETITIONER/PLAINTIFF:

             JAYAGOVINDAN
             AGED 78 YEARS
             S/O.V.R.KRISHNAN EZHUTHACHAN, VADAKOOTTU
             NELLIPARAMBIL, AVANISSERY DESOM, AVINISSERY
             VILLAGE, THRISSUR DISTRICT-680306.

             BY ADVS.
             SMT.SINDHU SANTHALINGAM
             SRI.A.D.SHAJAN

RESPONDENTS/RESPONDENTS:

      1      P.P.TONY
             AGED 46 YEARS
             S/O.POULOSE, HOUSE NO.10/335,
             THRISSUR DISTRICT-680012.

      2      THE VILLAGE OFFICER,
             AVINISSERY VILLAGE, THRISSUR DISTRICT-680313.

      3      TAHSILDAR,
             THRISSUR TALUK, THRISSUR DISTRICT-680001.

             BY GOVT. PLEADER SRI.C.K.PRASAD

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 14.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         SATHISH NINAN, J.
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                     O. P. (C) No.1950 of 2020
               ==================
              Dated this the 14th day of January, 2021

                                JUDGMENT

The petitioner confines his relief for an

expeditious consideration of transfer application

TOP 194/2020 pending before the District Court,

Thrissur.

2. The report called for through the Registry

indicates that service of notice is not completed

in the proceedings and the OP presently stands

posted to 18.01.2021 for return of notice.

3. Without expressing anything on merits, I

dispose of this original petition directing the

District Court, Thrissur, to consider and pass

final orders on the TOP as expeditiously as

possible and at any rate within a period of 45 days

from the date of completion of service.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge OP(C).No.1950 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED 18.1.2019 IN WP(C) NO.1625/2019 OF THE HON'BLE HIGH COURT OF KERALA.

EXHIBIT P2 A TRUE COPY OF THE STATUSQUO ORDER DATED 13.8.2010 IN I.A.NO.2686/2010 OF THE DISTRICT COURT, THRISSUR.

EXHIBIT P3 A TRUE COPY OF THE ORDER DATED 13.8.2010 IN I.A.NO.2774/2010 IN I.A.2686/2010 IN CMA.92/2010 OF THE DISTRICT COURT, THRISSUR.

EXHIBIT P4 A TRUE COPY OF THE ORDER IN C M A 92/2010 DATED 25.9.2013 OF THE 1ST ADDITIONAL DISTRICT JUDGE, THRISSUR.

EXHIBIT P5 A TRUE COPY OF THE JUDGMENT DATED 17.9.2020 IN R.P.NO.166/2020 OF THE HON'BLE HIGH COURT OF KERALA.

EXHIBIT P6 A TRUE COPY OF THE I.A.NO.4/2020 IN R.P.NO.166/2020 FILED BY THE PETITIONER.

EXHIBIT P7 A TRUE COPY OF THE TOP NO.192/2020 DATED 12.10.2020 FILED BEFORE THE DISTRICT COURT, THRISSUR.

EXHIBIT P8 A TRUE COPY OF THE ORDER DATED 30.11.2020 IN I.A.NO.4/2020 IN R.P.NO.166/2020 OF THE HON'BLE HIGH COURT OF KERALA.

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