K.I. Susanna vs K.V. Jaison
2022 Latest Caselaw 6158 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE C.S.DIAS
  WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                    OP(C) NO. 2192 OF 2021

 AGAINST THE DIRECTION IN APPLICATION NO.S/2798/2021 OF THE
           REVENUE DIVISIONAL OFFICER, FORT KOCHI
PETITIONER/APPLICANT:

          K.I. SUSANNA,
          AGED 85 YEARS,
          KUTTIKAT HOUSE, K.R.PANKAJAKSHAN ROAD,
          NEAR KUNNAMKULAM CHARITABLE TRUST,
          ERNAKULAM NORTH P.O.,
          PIN-682 018.

          BY ADV ESM.KABEER

RESPONDENTS/OPPOSITE PARTY:

    1     K.V. JAISON,
          KUTTIKAT HOUSE,
          K.R.PANKAJAKSHAN ROAD,
          NEAR KUNNAMKULAM CHARITABLE TRUST,
          ERNAKULAM NORTH P.O.PIN-682 018.

    2     K.V.ROY,
          KUTTIKAT HOUSE,
          GURUVAYOOR MAIN ROAD,
          NEAR GOVERNMENT GIRLS H.S.S.KUNNAMAKULAM,
          PIN-680 503.

    3     THE REVENUE DIVISIONAL OFFICER,
          FORT KOCHI, K.B. JACOB ROAD,
          FORT KOCHI, PIN-682 001.

      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 01.06.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C)No.2192/2021

                                     -:2:-




                      Dated this the 1st day of June,2022

                             JUDGMENT

The original petition is filed to direct the third

respondent to dispose of petition No.

S/2798/2021(Ext.P2) within a time frame.

2. Pursuant to the direction of this Court, the

learned Government Pleader, on instructions, submits

that the third respondent has stated that he is

prepared to dispose of Ext.P2 within a period of one

month from today.

3. On a consideration of the pleadings and

materials on record, particularly taking note of the fact

that the petitioner is a 85 year old lady, and the

instructions submitted by the learned Government

Pleader that the third respondent is prepared to

dispose of Ext.P2 within a time frame, in exercise of O.P.(C)No.2192/2021

the supervisory jurisdiction of this Court as enshrined

under Article 227 of the Constitution of India, I direct

the third respondent to dispose of

S/2798/2021(Ext.P2), as expeditiously as possible and

in accordance with law, after affording all the parties

an opportunity of being heard, within a period of one

month from the date of receipt of a certified copy of

this judgment.

The original petition is ordered accordingly.

Sd/-

                                     C.S.DIAS,JUDGE

DST/01.06.22                                         //True copy/

                                                     P.A.To Judge
 O.P.(C)No.2192/2021






                            APPENDIX


PETITIONER EXHIBITS:

EXHIBIT P1            TRUE COPY OF THE WILL DATED 02.02.2005

EXHIBIT P2            TRUE COPY OF THE PETITION DATED
                      06.04.2021



RESPONDENT'S EXHIBITS: NIL