Ambalakandy Hafsath vs Noorjahan
2023 Latest Caselaw 439 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
    WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                         OP(C) NO. 2104 OF 2022
 O.P.(ELECTION) 3/2021 OF MUNSIFF-MAGISTRATE COURT, THAMARASSERY
PETITIONER/PETITIONER:

          AMBALAKANDY HAFSATH
          AGED 30 YEARS
          W/O. UBAIDRAHMAN, AMBALAKANDY HOUSE, KALARANTHIRI
          DEWSOM,MANIPURAM P.O KOZHIKODE , PIN - 673572

          BY ADV AASHIQUE AKTHAR HAJJIGOTHI



RESPONDENTS/RESPONDENTS:

    1     NOORJAHAN
          AGED 21 YEARS
          W/O. ABOOBACKER, NAGATHAN KOTAYIL HOUSE , KALARANTHIRI
          DEWSOM,MANIPURAM P.O KOZHIKODE, PIN - 673572

    2     R.NOORJAHAN
          AGED 21 YEARS
          D/O. ABDUL RAZAK, 460 OTHUPOOKAL HOUSE, KALARANTHIRI
          DEWSOM, MANIPURAM P.O., KOZHIKODE -673 572, PIN -
          673572

    3     HAFSATH
          AGED 35 YEARS
          W/O. HABEEBURAHMAN , MELEYIDEDATH HOUSE, KALARANTHIRI
          DEWSOM, MANIPURAM P.O KOZHIKODE -673 572

          BY ADVS.
          P.A.HARISH
          NAJAH EBRAHIM V.P.
          V.V.SURENDRAN(K/000150/1974)
          ASWATHI C.(K/1391/2021)




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 11.01.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2104 OF 2022                          2



                 Dated this the 11th day of January, 2023

                                     JUDGMENT

The original petition is filed to direct the Court of

Munsiff, Thamarassery, to consider and dispose of O.P.

(Election) No.3/2021, within a time frame.

2. Pursuant to the order dated 02.11.2022 passed by

this Court, the learned Munsiff, Thamarassery, by

communication dated 05.11.2022, has reported as

follows:-

"The above O.P.(Election) was filed on 15.01.2021, Kerala Municipality Act Under Section 164, 165,178 (I) (d)

(iii) (iv), 179 (a). Petitioner filed I.A.2/2022 for producing 46 documents. IA. 2/2022 allowed on 05.02.2022. Returning Officer produced only 14 documents on 21.02.2022. Hence the petitioner filed I.A.4/2022 for issue memo to the District Collector to produce the document showing I.A.2/2022. Notice ordered on 07.07.2022 and posted to 03.08.2022. On 03.08.2022 petitioner not remitted witness batta. On 21.10.2022 repeat notice ordered again petitioner not remitted batta. On 21.10.2022 ordered repeat notice last chance and case posted to 17.11.2022.

The petitioner not paid batta for the time being, could not receive documents from the District Collector and not able to start further proceedings in this case.

The report is respectfully submitted."

In the light of the above report, I am of the definite

view that the petitioner is not entitled to any

discretionary relief under Article 227 of the Constitution

of India to direct the court below to dispose of O.P.

(Election) No.3/2021 as prayed for in the original petition.

The original petition is devoid of any merits and is hence

dismissed.

Sd/-

C.S.DIAS, JUDGE

rmm11/01/2023

APPENDIX OF OP(C) 2104/2022

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF ELECTION (OP) 3/2021 FILED BEFORE MUNSIFF-MAGISTRATE COURT THAMARASSERY

Exhibit P2 A TRUE COPY OF COUNTER STATEMENT FILED BY THE 1ST RESPONDENT

Exhibit P3 A TRUE COPY OF THE PROCEEDING PAPER OBTAINED WITH REGARD TO ELECTION (OP) 3/2021 FILED BEFORE MUNSIFF-MAGISTRATE COURT THAMARASSERY.