Chellakkutty vs State Of Kerala
2022 Latest Caselaw 10409 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
        FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                         OP(C) NO. 71 OF 2020
   AGAINST THE ORDER/JUDGMENT IN OS 1275/2014 OF III ADDITIONAL
                   MUNSIFF COURT, THIRUVANATHAPURAM


PETITIONERS :-

    1       CHELLAKKUTTY,
            AGED 61 YEARS
            W/O. KRISHNAN, VATTAVILA VEEDU, SPRA-207,
            NETTAYAM P.O., THIRUVANANTHAPURAM-695013.

    2       KRISHNAN,
            AGED 71 YEARS
            S/O. KUNJAN, VATTAVILA VEEDU, SPRA-207,
            NETTAYAM P.O., THIRUVANANTHAPURAM-695013.

            BY ADV S.JATHIN DAS


RESPONDENTS :-

    1       STATE OF KERALA,
            REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM-695001.

    2       THE DISTRICT COLLECTOR,
            THIRUVANANTHAPURAM, THIRUVANANTHAPURAM COLLECTORATE,
            CIVIL STATION BUILDING, KUDAPPANAKUNNU P.O.,
            THIRUVANANTHAPURAM-695043.

    3       THE TAHSILDAR,
            THIRUVANANTHAPURAM TALUK, TALUK OFFICE, FORT P.O.,
            THIRUVANANTHAPURAM-695023.

    4       THE DIRECTOR,
            DIRECTORATE OF SURVEY AND LAND RECORDS, VAZHUTHACAUD,
            THIRUVANANTHAPURAM-695014.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 07.10.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 71 OF 2020
                             2




                       JUDGMENT

Dated this the 07th day of October, 2022

The Original Petition is filed to direct the Court of the

IIIrd Additional Munsiff, Thiruvanathapuram to consider and

dispose of O.S.No.1275/2014 within a time frame.

2. Pursuant to the order dated 13.01.2020 passed

by this Court, the learned Munsiff, by communication

dated 29.01.2018, has informed this Court that the suit

can be disposed of within six months.

3. Heard; Sri.Jathin Das S, the learned counsel

appearing for the petitioners and the learned Government

Pleader appearing for the respondents.

4. In the light of the pleadings and materials on

record and after perusing the communication of the

learned Munsiff, in exercise of the supervisory powers of

this Court under Article 227 of the Constitution of India, I

direct the Court of the Additional Munsiff-III,

Thiruvananthapuram to consider and dispose of O.S OP(C) NO. 71 OF 2020

No.1275/2014, in accordance with law, as expeditiously as

possible, at any rate on or before 31.03.2023.

The Original Petition is ordered accordingly.

Sd/-

C.S.DIAS, JUDGE SMA OP(C) NO. 71 OF 2020

APPENDIX

PETITIONER EXHIBITS :-

EXHIBIT P1 TRUE COPY OF PLAINT IN OS NO.1275/2014 FILED BY THE PETITIONERS BEFORE THE 3RD ADDITIONAL MUNSIFF'S COURT, THIRUVANANTHAPURAM.

EXHIBIT P2 TRUE COY OF WRITTEN STATEMENT FILED BY THE RESPONDENTS IN OS NO.1275/2014.

RESPONDENT'S EXHIBITS :- NIL

//TRUE COPY//

PA TO JUDGE