Bindhu John P vs Beena
2023 Latest Caselaw 4932 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
    THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                         OP(C) NO. 892 OF 2023
AGAINST THE ORDER/JUDGMENT IN OPGW 522/2022 OF ADDITIONAL DISTRICT
                         COURT - II, THALASSERY
PETITIONER/S:

          BINDHU JOHN P
          AGED 42 YEARS
          W/O.LATE BINUMON M.J, MANALEL HOUSE, PEEDIKAKKUNNU,
          MANIKKADAVU P.O, NUCHIYAD AMSOM, IRITTY TALUK, KANNUR
          DISTRICT, PIN - 670705

          BY ADV BALRAM S.A.



RESPONDENT/S:

          BEENA, AGED 41,SIBI SEBASTIAN, KULATHINAPRAYIL HOUSE,
          KUNNOTH, KILIYANTHARA P.O, IRITTY TALUK, KANNUR
          DISTRICT,, PIN - 670706

          BY ADV DEAGO JOHN K




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 13.04.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 892 OF 2023
                             2

                        JUDGMENT

The original petition is filed, interalia, to direct the

Court of the Additional District Judge-II, Thalassery to

consider and dispose of OP(GW) No.522/2022,

expeditiously.

2. Pursuant to the order dated 05.04.2023 passed by

this Court, the learned Additional District Judge-I (in

charge of Additional District Judge-II), Thalassery, by

communication dated 11.04.2023, has informed this

Court that OP(G&W) No.522/2022 is filed to appoint the

petitioner as guardian of the child. Though notice has

been ordered to the respondent, she has not entered

appearance. There is no Presiding Officer in the said

Court. The original petition stands posted to 04.10.2023.

The Additional District Judge-I (in charge) may be

directed to dispose of the case within three months after

the completion of the pre-trial steps.

3. Heard; Sri.Balram, the learned counsel appearing OP(C) NO. 892 OF 2023

for the petitioner and Sri.Deago John K. the learned

Counsel appearing for the respondent.

In the light of the pleadings and the materials on

record and after perusing the communication of the

learned District Judge, in exercise of the supervisory

powers of this Court under Article 227 of the

Constitution of India, I direct the Court of the Additional

District Judge-II (Judge in charge), Thalassery, to

consider and dispose of OP(G&W) No.522/2022 in

accordance with law, as expeditiously as possible and at

any rate within a period of three months after the

completion of the pre-trial steps.

The original petition is ordered accordingly.

Sd/-

C.S.DIAS, JUDGE rkc/13.04.23 OP(C) NO. 892 OF 2023

APPENDIX OF OP(C) 892/2023

PETITIONER EXHIBITS

Exhibit P 1 TRUE PHOTOSTAT COPY OF THE PETITION FILED IN G.O.P. NO.522 OF 2022, ON THE FILES OF THE ADDITIONAL DISTRICT COURT - II, THALASSERY

Exhibit P 2 TRUE PHOTOSTAT COPY OF THE 'B' DIARY PROCEEDINGS IN G.O.P NO.522 OF 2022, BEFORE THE ADDITIONAL DISTRICT COURT - II, THALASSERY, DATED 14-12-2022

Exhibit P 3 TRUE PHOTOSTAT COPY OF THE 'B' DIARY PROCEEDINGS IN G.O.P NO.522 OF 2022, BEFORE THE ADDITIONAL DISTRICT COURT - II, THALASSERY, DATED 14-12-2022

Exhibit P4 TRUE PHOTOSTAT COPY OF THE 'B' DIARY PROCEEDINGS IN G.O.P NO.522 OF 2022, BEFORE THE ADDITIONAL DISTRICT COURT - II, THALASSERY, DATED 13-01-2023

Exhibit P 5 TRUE PHOTOSTAT COPY OF THE 'B' DIARY PROCEEDINGS IN G.O.P NO.522 OF 2022, BEFORE THE ADDITIONAL DISTRICT COURT - II, THALASSERY, DATED 25-03-2023