Ghnanasundari vs Deepa
2024 Latest Caselaw 13533 Ker

Kerala High Court

Ghnanasundari vs Deepa on 24 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE DR. JUSTICE   KAUSER EDAPPAGATH

         FRIDAY, THE 24TH DAY OF MAY   2024 / 3RD JYAISHTA, 1946

                         OP(C) NO. 870 OF 2024

   IA 1/2022 IN LAR NO.88 OF 2022 OF DISTRICT COURT & SESSIONS
                          COURT,THRISSUR

PETITIONER/PETITIONER:

             GHNANASUNDARI
             AGED 85 YEARS, D/O. RAMANKUTTY, VALIYAPURAKKAL
             THOTTAPURA, NATTIKA DESOM, NATTIKA VILLAGE, CHAVAKKAD
             TALUK, THRISSUR, PIN - 680506
             BY ADVS. G.P.SHINOD GOVIND PADMANAABHAN AJIT G
             ANJARLEKAR ATUL MATHEWS GAYATHRI S.B.

RESPONDENTS/RESPONDENTS:

     1       DEEPA
             AGED 56 YEARS, D/O. CHANDRANGATHAN, VALIYAPURAKKAL
             THOTTAPURA, NATTIKA DESOM, NATTIKA VILLAGE, CHAVAKKAD
             TALUK, THRISSUR, PIN - 680506
     2       NARAYANAN
             VAZHAPPULLI HOUSE, KIZHAKKUMURI, THRISSUR DISTRICT,
             PIN - 680506
     3       DALY
             W/O. ROBINSON, ARIMBOOR, PONALLUR, THRISSUR DISTRICT,
             PIN - 680001
     4       PROJECT DIRECTOR
             NATIONAL HIGHWAY AUTHORITY OF INDIA, KAKKANAD, KOCHI,
             PIN - 682030
     5       THE DISTRICT COLLECTOR
             COLLECTORATE, THIRSSUR DISTRICT, PIN - 680001
     6       SPECIAL TAHSILDAR LA(NH)
             TALUK OFFICE, KODUNGALLOOR, THRISSUR DISTRICT, PIN -
             680664

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 24.05.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) 870/2024
                                 -2-


                            JUDGMENT

This Original Petition has been filed for an expeditious

disposal of I.A No.1/2022 in LAR No. 88/2022 on the file of the

Additional District Court-III, Thrissur.

2. I have called for a report from the learned District

Judge, who reported that I.A could be disposed of within a

period of two months.

Hence, this Original Petition is disposed of, with a

direction to the learned District Judge to dispose of I.A

No.1/2022 in LAR No. 88/2022 within a period of two months

from the date of receipt of a copy of this judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE

JS OP(C) 870/2024

APPENDIX OF OP(C) 870/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF IA. 01/2022 IN LAR. 88/2022 DATED 3.11.2022 ON THE FILE OF THE DISTRICT COURT, THRISSUR