Elizabeth Peter vs State Of Kerala
2022 Latest Caselaw 8774 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
        THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                        OP(C) NO. 1044 OF 2022
         LAR 11/2019 OF II ADDITIONAL DISTRICT COURT, KOLLAM
PETITIONER:

            ELIZABETH PETER
            AGED 73 YEARS, W/O PETER DAMIEN,
            NO.19, VRIDAVAN, SUBHASH CHANDRA BOSE ROAD,
            CHETTICHIRA, VYTILLA P.O, KOCHI, PIN - 682019

            BY ADVS.
            NITA.N.S.
            S.SUJIN
            B.BILWIN


RESPONDENTS:
     1     STATE OF KERALA
           REPRESENTED BY DISTRICT COLLECTOR, CIVIL STATION ROAD,
           KAANKATHU MUKKU, KOLLAM, PIN - 691013

    2       JANE AUSTIN
            KURISSADI BHAVAN, PUNNATHALA CHERRY,
            KOLLAM WEST VILLAGE, KOLLAM
            PIN - 691001

    3       JOSEPH AUSTIN
            KURISSADI BHAVAN, PUNNATHALA CHERRY,
            KOLLAM WEST VILLAGE, KOLLAM
            PIN - 691001

    4       REGINALD AUSTIN, S/O ANDREW AUSTIN
            KURISSADI BHAVAN, PUNNATHALA CHERRY,
            KOLLAM WEST VILLAGE, KOLLAM TALUK
            PIN - 691001

            GOVERNMENT PLEADER SMT. SHYLAJA S.L.


    THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 07.07.2022,THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1044 OF 2022              2



               Dated this the 7th day of July, 2022

                            JUDGMENT

The original petition is filed to direct the Court of II

Additional District Judge, Kollam, to consider and dispose

of LAR No.11/2019, within a time frame.

2. Pursuant to the order dated 17.06.2022 passed by

this Court, the learned Additional District Judge-II,

Kollam, by communication dated 22.06.2022, has

informed this Court that the above LAR can be disposed

of within three months.

3. Heard; Smt. S.Sujin, the learned the counsel

appearing for the petitioner and the learned Government

Pleader appearing for the first respondent.

4. Even though a memo has been filed serving copy

on the counsel appearing for the respondents 2 to 4

before the court below, there is no appearance for them.

5. In the light of the pleadings and materials on

record and the above mentioned communication of the

learned Additional District Judge-II, Kollam, in exercise of

the supervisory jurisdiction of this Court under Article

227 of the Constitution of India, I direct the Court of the

Additional District Judge-II, Kollam to consider and

dispose of LAR No.11/2019, in accordance with law, as

expeditiously as possible, at any rate, on or before

31.10.2022.

The original petition is ordered accordingly.

Sd/-

C.S.DIAS, JUDGE

rmm07/07/2022

APPENDIX OF OP(C) 1044/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CLAIM STATEMENT DATED 18.11.2020 FILED BY THE PETITIONER IN LAR NO. 11 OF 2019 BEFORE THE ADDITIONAL DISTRICT COURT, KOLLAM