Kerala High Court
Sundaran K vs State Of Kerala on 25 August, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
OP(C) NO. 1542 OF 2022
E.A.NO.808/2022 IN E.P.NO.146/2019 IN LAR 23/2012 OF
PRINCIPAL SUB COURT, KOZHIKODE
PETITIONER/PETITIONER/DECREE HOLDER:
SUNDARAN K.
AGED 54 YEARS
UPAGRAHAM, PUNNATH VEEDU,
VELIPRAM AMSOM, DESOM,
KOZHIKODE, PIN - 673633
BY ADVS. MITHUN P.
MERIN THOMAS
RESPONDENTS/RESPONDENTS/ JUDGMENT DEBTORS:
1 STATE OF KERALA,
REPRESENTED BY THE SPECIAL TAHSILDAR (L.A.),
KOYILANDY, KOZHIKODE, PIN - 673305
2 THE MANAGING DIRECTOR
KINFRA, KINFRA HOUSE, SASTHAMANGALAM,
THIRUVANANTHAPURAM, PIN - 695010
BY ADV S.L. SYLAJA, GOVERNMENT PLEADER
SRI. P.U. SHAILAJAN
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P.(C)No.1542/2022
-:2:-
Dated this the 25th day of August,2022
JUDGMENT
The original petition is filed to direct, the Court of
the Principal Subordinate Judge, Kozhikode, to
consider and dispose of E.A.No.808/2022 in
E.P.No.146/2019 in L.A.R. No.23/2012 within a time
frame.
2. Pursuant to the order passed by this Court on
19.08.2022, the learned Principal Subordinate Judge,
Kozhikode, by communication dated 22.08.2022, has
informed this Court that E.A.No.808/2022 is filed by
the petitioner under Rule 28 of the Civil Rules of
Practice, seeking permission to get the case conducted
by another counsel. After filing of E.A.No.808/2022,
the former counsel of the petitioner has filed two
applications as E.A.Nos.831/2022 & 941/2022. The
three applications are posted to 23.08.2022. The court
below would make every endeavour to dispose of the
O.P.(C)No.1542/2022
applications within 15 days.
3. Heard; Sri. Mithun. P, the learned counsel
appearing for the petitioner, the learned Government
Pleader appearing for the first respondent and Sri. P.U.
Shailajan, the learned Standing Counsel appearing for
the second respondent.
4. Sri. R.Bindu Sasthamangalam appeared and
submitted that the petitioner's former counsel
appearing for him before the court below, desires to
get himself impleaded in this original petition, for the
purpose of submitting that he has filed two
applications in the execution petition, and those
applications may be considered before the
consideration of E.A.No.808/2022, since the petitioner
has not paid the lawyer fees of the counsel. Therefore,
if the cheque application is allowed, the former
counsel may not get his fee. Also, the former counsel
O.P.(C)No.1542/2022
has filed a suit for recovery of his lawyer fees. Hence,
he prayed that the original petition may be disposed of
by directing the court below to first consider and
dispose of E.A.Nos.831/2022 & 941/2022, before
considering E.A.No.808/2022.
In the light of the pleadings and materials on
record, the communication of the learned Principal
Subordinate Judge, Kozhikode, and rival submissions
made across the Bar, I am of the firm view that the
court below is to be directed to consider and dispose
of E.A.Nos.808/2022, 831/2022 & 941/2022,
simultaneously, in accordance with law, as
expeditiously as possible, at any rate, within a period
of one month from the date of receipt of a certified
copy of this judgment. Needless to mention, if the
petitioner's former counsel has any grievance
regarding his legal fees, it is upto him to work out his
O.P.(C)No.1542/2022
remedies in accordance with law.
The original petition is ordered accordingly.
Sd/-
C.S.DIAS,JUDGE
DST/25.08.22 //True copy/
P.A.To Judge
O.P.(C)No.1542/2022
APPENDIX
PETITIONER EXHIBITS
EXHIBIT P1 COPY OF THE AFFIDAVIT WITH PETITION IN
E.A. NO. 808 OF 2022 IN E.P. NO. 146 OF
2019 IN L.A.R. NO. 23 OF 2012 ON THE
FILE OF THE PRINCIPAL SUB COURT,
KOZHIKODE DATED 24.5.2022
RESPONDENTS' EXHIBITS: NIL
