Sulaikha vs No Respondent Before The Lower ...
2022 Latest Caselaw 2518 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
         FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                          OP(C) NO. 324 OF 2022
AGAINST THE ORDER/JUDGMENT IN OPGW 217/2020 OF ADDITIONAL DISTRICT COURT
     & SESSIONS COURT -IV, THRISSUR / III ADDITIONAL MACT, THRISSUR
PETITIONERS/PETITIONERS AND MINORS:

     1     MS.SULAIKHA
           AGED 44 YEARS
           WIFE OF LATE BASHEER, BANGLAVUPARAMBIL HOUSE,
           CHELAKKOD POST, CHERUTHURUTHI VILLAGE AND DESOM,
           THALAPPILLY TALUK, THRISSUR DISTRICT, PIN - 680587
     2     MS.SHIFANA
           AGED 18 YEARS
           DAUGHTER OF LATE BASHEER, BANGLAVUPARAMBIL HOUSE,
           CHELAKKOD POST, CHERUTHURUTHI VILLAGE AND DESOM,
           THALAPPILLY TALUK, THRISSUR DISTRICT, PIN - 680587
     3     MS.SHIHANA
           AGED 16 YEARS
           DAUGHTER OF LATE BASHEER, BANGLAVUPARAMBIL HOUSE,
           CHELAKKOD POST, CHERUTHURUTHI VILLAGE AND DESOM,
           THALAPPILLY TALUK, THRISSUR DISTRICT, PIN - 680587
           REPRESENTED BY NEXT FRIEND MS. SULAIKHA
           AGED 44 YEARS
           WIFE OF LATE BASHEER, BANGLAVUPARAMBIL HOUSE,
           CHELAKKOD POST, CHERUTHURUTHI VILLAGE AND DESOM,
           THALAPPILLY TALUK, THRISSUR DISTRICT, PIN - 680587
     4     MS.SHIBILA
           AGED 11 YEARS
           DAUGHTER OF LATE BASHEER, BANGLAVUPARAMBIL HOUSE,
           CHELAKKOD POST, CHERUTHURUTHI VILLAGE AND DESOM,
           THALAPPILLY TALUK, THRISSUR DISTRICT, PIN - 680587
           REPRESENTED BY NEXT FRIEND MS. SULAIKHA
           AGED 44 YEARS
           WIFE OF LATE BASHEER, BANGLAVUPARAMBIL HOUSE,
           CHELAKKOD POST, CHERUTHURUTHI VILLAGE AND DESOM,
           THALAPPILLY TALUK, THRISSUR DISTRICT, PIN - 680587
     5     MS.SUHARA
           AGED 57 YEARS
           DAUGHTER OF ABDULLAH, BANGLAVUPARAMBIL HOUSE,
           CHELAKKOD POST, CHERUTHURUTHI VILLAGE AND DESOM,
           THALAPPILLY TALUK, THRISSUR DISTRICT, PIN - 680587
     6     MR.HAMSA
           AGED 55 YEARS
           SON OF ABDULLAH, BANGLAVUPARAMBIL HOUSE,
           CHELAKKOD POST, CHERUTHURUTHI VILLAGE AND DESOM,
           THALAPPILLY TALUK, THRISSUR DISTRICT, PIN - 680587
     7     MR.SIDHIQUE
           AGED 53 YEARS
 OP(C) NO. 324 OF 2022
                                    2

               SON OF ABDULLAH, BANGLAVUPARAMBIL HOUSE,
               CHELAKKOD POST, CHERUTHURUTHI VILLAGE AND DESOM,
               THALAPPILLY TALUK, THRISSUR DISTRICT,PIN - 680587
    8          MR.SHARAFUDHEEN
               AGED 51 YEARS
               SON OF ABDULLAH, BANGLAVUPARAMBIL HOUSE,
               CHELAKKOD POST, CHERUTHURUTHI VILLAGE AND DESOM,
               THALAPPILLY TALUK, THRISSUR DISTRICT, PIN - 680587
    9          MR.ABDULKAREEM
               AGED 49 YEARS
               SON OF ABDULLAH, BANGLAVUPARAMBIL HOUSE,
               CHELAKKOD POST, CHERUTHURUTHI VILLAGE AND DESOM,
               THALAPPILLY TALUK, THRISSUR DISTRICT, PIN - 680587
               BY ADVS.
               SHIBIN K.F.
               SHOBY K.FRANCIS

RESPONDENT:

               NO RESPONDENT BEFORE THE LOWER COURT


        THIS    OP   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
04.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 324 OF 2022
                                3


                           JUDGMENT

Dated this the 4th day of March, 2022

This Original Petition (Civil) has been filed under Article

227 of the Constitution of India, seeking expeditious disposal of

GOP No.217/2020 pending before the Additional District

Court-IV, Thrissur.

2. A letter dated 02.03.2022 given by the learned

Judge in charge of IV Additional District and Sessions Judge,

Thrissur has been placed in the case records, and thereby the

learned Judge agreed to dispose of the Original petition within

a period of one month.

3. Therefore, there shall be a direction to the learned

Judge in charge of IV Additional District and Sessions Judge,

Thrissur to dispose of GOP No.217/2020 pending before the

Additional District Court-IV, Thrissur, at the earliest, at any

rate, within a period of one month, from the date of production

or receipt of a copy of this judgment.

With the above direction, this Original Petition stands

disposed of.

OP(C) NO. 324 OF 2022

Registry is directed to forward a copy of this judgment to

the court below concerned, within seven days, for compliance

and information.

Sd/-

A. BADHARUDEEN JUDGE

nkr OP(C) NO. 324 OF 2022

APPENDIX OF OP(C) 324/2022

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF GOP NO. 217/2020 DATED 19-

11-2020 FILED BEFORE THE HONOURABLE IV ADDITIONAL DISTRICT COURT, THRISSUR Exhibit P2 A TRUE COPY OF SALE AGREEMENT BETWEEN THE PETITIONERS AND MR. KUNJUNNI DATED 05-11-

Exhibit P3 A TRUE COPY OF THE IA NO. 1/2021 DATED 07-

01-2021 IN GOP NO. 217/2020 Exhibit P4 A TRUE COPY OF THE IA NO. 3/2021 DATED 31-

03-2021 IN GOP NO. 217/2020 Exhibit P5 A TRUE COPY OF THE IA NO. 5/2021 DATED 30-

09-2021 IN GOP NO. 217/2020