Kerala High Court
P A Jose vs Valsa George on 17 June, 2022
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OP (C)No 595 of 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
OP(C) NO. 595 OF 2022
OP 284/2021 OF THE ADDITIONAL DISTRICT COURT -III,THRISSUR
PETITIONER/S:
P A JOSE,AGED 65 YEARS,THALORE VILLAGE AND DESOM
THALORE P O THRISSUR DISTRICT, PIN - 680306
BY ADVS.
SAIJO HASSAN
BENOJ C AUGUSTIN
RAFEEK. V.K.
U.M.HASSAN
P.PARVATHY
P.K.ANTONY
AATHIRA SUNNY
NAZRIN HALLAJ
ABHIRAMI DINESH
RENJINI M. RENJITH
LAKSHMINARAYAN.R
AKHILESH S.
K.N.MUHAMMED THANVEER
N.KRISHNA OZHAKKANAT
RESPONDENT/S:
1 VALSA GEORGE,AGED 68 YEARS,ARRAKKAL HOUSE VICTORIA
GARDEN MUNDUR P O THRISSUR, PIN - 680541
2 FLORY JOSE,AGED 61 YEARS,DAUGHTER OF ANTHONY
PALLIKUNNAN HOUSE KAARAMUKKU KANDASSANKADAVU THRISSUR
DISTRICT, PIN - 680613
3 SOPHY FRANCIS,AGED 57 YEARS
DAUGHTER OF ANTHONY THARAKAN HOUSE TIRUR PO THRISSUR
DISTRICT, PIN - 680581
4 ROY,AGED 60 YEARS
SON OF ATTUPURAM POULOSE EDAKKUNNI VILLAGEAND DESOM
THRISSUR TALUK PO OLLUR, PIN - 680306
BY SRI.ASWIN NANDA - R3
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 17.06.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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OP (C)No 595 of 2022
C.S DIAS,J.
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OP (C)No 595 of 2022
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Dated this the 17th day of June, 2022.
JUDGMENT
The original petition is filed to direct the Court of
the IIIrd Additional District Judge, Thrissur, to
consider and dispose of OP No.284/2021(Ext P1), within
a time frame.
2. Pursuant to the order dated 23.3.2022, passed
by this Court, the IVth Additional District Judge,
Thrissur, by communication dated 25.3.2022 has
informed this Court that she is holding the charge of
the IIIrd Additional District Court. In OP 284/21, the
third respondent has not appeared. On a consideration
of all pending matters, OP 284/2021 can be disposed of
within a period of three months after the third
respondent before the Court below enters appearance.
OP (C)No 595 of 2022
3. Heard; Sri.Saijo Hassan, the learned counsel
appearing for the petitioner and Sri.Aswin Nanda, the
learned counsel appearing for the third respondent.
4. The learned counsel appearing for the third
respondent submitted that the respondent has already
entered appearance before the Court below. She would
be filing her objection in the original petition.
In the light of the pleadings and materials on
record, the communication of the learned District Judge
and the submissions made across the bar, in exercise of
the supervisory powers of this Court as enshrined under
Article 227 of the Constitution of India, I direct the
IIIrd Additional District Judge, Thrissur, to consider
and dispose of OP No.284/2021, in accordance with law,
as expeditiously as possible, at any rate on or before
23.12.2022.
The original petition is ordered accordingly.
SD/-
sks/17.06.2022 C.S.DIAS, JUDGE
OP (C)No 595 of 2022
APPENDIX OF OP(C) 595/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORIGINAL PETITION AS
O.P NO. 284 OF 2021 IN THE FILES OF THE
DISTRICT COURT, THRISSUR
Exhibit P2 TRUE COPY OF THE LAWYER NOTICE SENT BY
THE PETITIONER TO THE RESPONDENTS 1 TO 3
Exhibit P3 TRUE COPY OF THE REPLY NOTICE DATED
27.12.2021
