Sarojini vs State Of Kerala
2022 Latest Caselaw 7555 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
        FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                         OP(C) NO. 1062 OF 2022
              IN OS 148/2022 OF THE MUNSIFF COURT, PALAKKAD
PETITIONER:

           SAROJINI
           AGED 79 YEARS
           W/O R.V. SWAMINATHAN,
           RAMATHUKALAM HOUSE,
           VAVULLIAPURAM POST,
           ALATHUR, PALAKKAD DISTRICT, PIN - 678543

           BY ADVS.
           SARATH M.S.
           B.PREMNATH (E)



RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY DISTRICT COLLECTOR,
           COLLECTORATE, CIVIL STATION,
           PALAKKAD, PIN - 678001

    2      THE PRINCIPAL
           GOVERNMENT POLYTECHNIC COLLEGE,
           KALLINGAL ROAD, KODUMB,
           PALAKKAD, PIN - 678551

           GOVERNMENT PLEADER SMT. SYLAJA S.L.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 24.06.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1062 OF 2022             2



              Dated this the 24th day of June, 2022

                              JUDGMENT

The original petition is filed to direct the Court of the

Munsiff, Palakkad to consider and dispose of

I.A.No.647/2022 in O.S.No.148/2022 (Exhibit P2), within

a time frame.

2. Pursuant to the order dated 20.06.2022 passed by

this Court, the learned Munsiff, Palakkad has by

communication dated 21.06.2022 informed this Court

that I.A.No.647/2022 can be considered and disposed of

within a period of two months.

3. Heard; Sri.Sarath M.S., the learned the counsel

appearing for the petitioner and the learned Government

Pleader appearing for the respondents.

4. In the light of the pleadings and materials on

record and the above communication of the learned

Munsiff, in exercise of the supervisory jurisdiction of this

Court under Article 227 of the Constitution of India, I

direct the Court of the Munsiff, Palakkad, to consider and

dispose of I.A.No.647/2022 in O.S.No.148/2022, in

accordance with law, as expeditiously as possible, at any

rate within a period of two months from the date of

receipt of a certified copy of this judgment.

The original petition is ordered accordingly.

Sd/-

C.S.DIAS, JUDGE

rmm24/06/2022

APPENDIX OF OP(C) 1062/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PLAINT IN O.S.

NO.148/2022 ON THE FILE OF MUNSIFF'S COURT, PALAKKAD DATED 21/3/2022

Exhibit P2 TRUE COPY OF THE INTERIM INJUNCTION APPLICATION I.A. NO.647/2022 IN O.S. NO.148/2022 ON THE FILE OF MUNSIFF'S COURT, PALAKKAD DATED 21.3.2022

Exhibit P3 TRUE COPY OF THE COMMISSION REPORT DATED 4.4.2022 IN O.S. NO.148/2022 ON THE FILE OF MUNSIFF'S COURT, PALAKKAD