P.Sajid vs State Of Kerala
2022 Latest Caselaw 5715 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
  FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                    OP(C) NO. 520 OF 2022
SEEKING DIRECTION TO THE ADDITIONAL DISTRICT COURT/MOTOR
ACCIDENTS CLAIMS TRIBUNAL, TIRUR FOR AN EARLY DISPOSAL OF
                            EXHIBIT-P4
PETITIONER/APPELLANT    :

         P.SAJID
         AGED 48 YEARS
         S/O. ALAVI HAJI,
         PAKKADA HOUSE, VENGARA-676 304,
         MALAPPURAM DISTRICT.
         BY ADV K.K.MOHAMED RAVUF


RESPONDENT/RESPONDENT       :

         STATE OF KERALA
         REPRESENTED BY THE DISTRICT COLLECTOR,
         COLLECTORATE, CIVIL STATION, MALAPPURAM-676 505
         (THROUGH THE PUBLIC PROSECUTOR, ADDL. DISTRICT
         COURT/MOTOR ACCIDENTS CLAIMS TRIBUNAL, TIRUR).



         SRI.K.DENNY DEVASSY -SR.GP



     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2022,   THE   COURT       ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P.(C)No.520 of 2022
                                     ..2..




                          A.BADHARUDEEN, J.

   ------------------------------------------------------------
                        O.P.(C)No.520 of 2022
    ------------------------------------------------------------
             Dated this the 27th day of May, 2022


                           JUDGMENT

In this original petition filed under Article 227 of

the Constitution of India, the petitioner, who is the

appellant in C.M.A.No.26 of 2021 seeks early disposal of

the same, which is pending before the Additional District

Court/Motor Accidents Claims Tribunal, Tirur.

2. The learned Government Pleader not

opposed the prayer.

Therefore, this original petition stands allowed

directing the Additional District Court/Motor Accidents

Claims Tribunal, Tirur to hear and dispose of C.M.A.No.26 O.P.(C)No.520 of 2022 ..3..

of 2021 within a period of three weeks from the date of

receipt of a copy of this judgment.

Registry is directed to forward a copy of this

judgment to the Additional District Court/Motor Accidents

Claims Tribunal, Tirur within a period of seven days for

information and compliance.

Sd/-

A.BADHARUDEEN, JUDGE rkj O.P.(C)No.520 of 2022 ..4..

APPENDIX OF OP(C) 520/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 26-07-

2021 IN WP(C) NO 14016/2021 OF THIS HON'BLE COURT.

Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 2-12-

2021 IN CONT.CASE (C) NO. 1823/2021 OF THIS HON'BLE COURT.

Exhibit P3 TRUE COPY OF ORDER NO. 1/107022/2021 DATED 19-11-2021 OF DISTRICT COLLECTOR, MALAPPURAM Exhibit P4 TRUE COPY OF THE APPEAL MEMORANDUM IN CMA NO. 26/2021 FILED BY THE PETITIONER BEFORE THE DISTRICT COURT, MANJERI Exhibit P4(a) TRUE COPY OF ID NO.1/2022 IN CMA NO.26/2021 FILED BY THE PETITIONER BEFORE THE DISTRICT COURT, MANJERI Exhibit P4(b) TRUE COPY OF LIST OF DOCUMENTS IN CMA NO. 26/2021 FILED BY THE PETITIONER BEFORE THE DISTRICT COURT, MANJERI. Exhibit P5 TRUE COPY OF THE REPORT OF THE VILLAGE OFFICER, OZHUR DATED 16-10-2021 Exhibit P6 TRUE COPY OF THE REPORT OF THE R.D.O., TIRUR DATED 21-10-2021 Exhibit P7 TRUE COPY OF THE PROCEEDINGS DATED 18-

1-2022 IN CMA NO 26/2021 OF ADDITIONAL DISTRICT COURT/MOTOR ACCIDENTS CLAIMS TRIBUNAL, TIRUR Exhibit P7(a) COPY OF THE PROCEEDINGS DATED 24-1-2022 IN CMA NO. 26/2021 OF ADDITIONAL DISTRICT COURT/MOTOR ACCIDENTS CLAIMS TRIBUNAL, TIRUR O.P.(C)No.520 of 2022 ..5..

Exhibit P7(b) COPY OF THE PROCEEDINGS DATED 8-2-2022 IN CMA NO. 26/2021 OF ADDITIONAL DISTRICT COURT/MOTOR ACCIDENTS CLAIMS TRIBUNAL, TIRUR Exhibit P7(c) COPY OF THE PROCEEDINGS DATED 16-2-

2022 IN CMA NO. 26/2021 OF ADDITIONAL DISTRICT COURT/MOTOR. ACCIDENTS CLAIMS TRIBUNAL, TIRUR Exhibit P8 COPY OF THE PROCEEDINGS IN I.A NOS 1/2022 AND 2/2022 IN CMA NO.26/2021 OF ADDITIONAL DISTRICT COURT/MOTOR ACCIDENTS CLAIMS TRIBUNAL, TIRUR