Anandan vs State Of Kerala
2021 Latest Caselaw 7322 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

 TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                    OP(C).No.385 OF 2021

           OS 565/2016 OF MUNSIFF'S COURT, KOLLAM


PETITIONER/4TH DEFENDANT IN OS:

            ANANDAN,
            AGED 73 YEARS
            S/O.RAMU, THUNDUVILA VEEDU, ELAMPALLOOR VILLAGE,
            PERUMPUZHA CHERRY, PERUMPUZHA P.O.,
            KOLLAM - 691504.

            BY ADV. SRI.B.MOHANLAL

RESPONDENTS/DEFENDANTS 1 TO 3 AND PLAINTIFF IN OS:

      1     STATE OF KERALA
            REPRESENTED BY THE DISTRICT COLLECTOR,
            COLLECTORATE, CUTCHERY P.O., KOLLAM - 691 013.

      2     THE ADDITIONAL TAHASILDAR
            TALUK OFFICE, KOLLAM - 691 001.

      3     THE VILLAGE OFFICER
            ELAMPALLOOR VILLAGE, ELAMPALLOOR P.O.,
            KOLLAM-691 501.

      4     SASI
            S/O.RAMU, AGED 74 YEARS, THUNDUVILA VEEDU,
            BHARGHAVY NIVAS, PERUMPUZHA CHERRY,
            PERUMPUZHA P.O., ELAMPALLOOR VILLAGE,
            KOLLAM - 691 504.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.385 of 2021

                                   :-2-:

           Dated this the 2nd day of March, 2021


                          J U D G M E N T

Heard the learned counsel representing the

petitioner who is the fourth defendant in

O.S.No.565/2016. I heard the learned Government

Pleader appearing for respondents 1 to 3.

2. This original petition is filed for issue

of direction to Munsiff's Court, Kollam, to dispose

of O.S.No.565/2016 within a time frame stipulated

by this Court.

3. A report was called for from the learned

Munsiff, who in her letter dated 15.02.2021 has

stated that the issues in the suit are yet to be

framed and pre-trial steps have also to be

completed by parties. Considering the fact that

this is an old suit of 2016, it is only fair and

reasonable to call upon the court below to dispose

of the suit as expeditiously as possible. The O.P.(C)No.385 of 2021

:-3-:

parties to the suit shall also co-operate with the

court below and complete pre-trial steps at the

earliest.

In the result, this original petition is

allowed directing the court below to dispose of

O.S.No.565/2016 within a period of six months from

the date of receipt of certified copy of this

judgment.

All pending interlocutory applications are

closed.

Sd/-

T.V.ANILKUMAR JUDGE ami/ O.P.(C)No.385 of 2021

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APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE PLAINT IN O.S.NO.565/2016 OF THE MUNSIFF COURT, KOLLAM FILED BY THE 4TH RESPONDENT.

EXHIBIT P2 THE TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE RESPONDENTS 1 TO 3 IN O.S.NO.565/2016 BEFORE THE MUNSIFF COURT, KOLLAM.

EXHIBIT P3 THE TRUE COPY OF WRITTEN STATEMENT FILED BY THE PETITIONER IN O.S.NO.565/2016 BEFORE THE MUNSIFF COURT, KOLLAM.