A.P.M. Sharfudheen vs Rafeeque A.C
2024 Latest Caselaw 26750 Ker

Kerala High Court

A.P.M. Sharfudheen vs Rafeeque A.C on 5 September, 2024

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
         Thursday, the 5th day of September 2024 / 14th Bhadra, 1946
                             OP(C) NO. 81 OF 2024
 EA 160/2021 IN OS 9/2015 OF ASSISTANT SESSIONS COURT/ADDITIONAL SUB COURT,
                              THALASSERY, KANNUR
PETITIONER(S)/PETITIONER/PLAINTIFF:

     A.P.M. SHARFUDHEEN, AGED 67 YEARS S/O. PAKKU, A.P.M. HOUSE,
     CHETTANCOON, THALASSERY, NOW RESIDING AT FAZAL-E-AHAD, NEAR KRISHNA
     JEWELS, THAVAKKARA, KANNUR DISTRICT, PIN - 670 001

    BY ADV -JOE KALLIATH
RESPONDENT(S)/RESPONDENTS/DFENDANTS:

  1. RAFEEQUE A.C, S/O. KUHAMMED, MEHEK, JT ROAD, THALASSERY, PIN -
     670102
  2. THALASSERY MUNICIPALITY REPRESENTED BY ITS SECRETARY, MUNICIPAL
     OFFICE, THALASSERY, PIN - 670101


     This OP (Civil) having come up for orders on 05-09-2024, and upon
perusing the letter dated 21-08-2024 of the District Judge, Thalassery,
forwarding the letter dated 19-08-2024 of the Sub Judge, Thalassery, and this
Courts Judgment dated 22-01-2024, the court on the same day passed the
following.:
                                       -1-




                          C.JAYACHANDRAN, J
          ==========================================
                        O.P.(C)No.81 of 2024
          ==========================================
          Dated this the 5th day of September, 2024


                              O R D E R

This Court, by judgment dated 22.01.2024, in

O.P.(C)No.81 of 2024, directed the Principal Sub

Judge, Thalassery, to dispose of E.P.No.11 of 2017

within a period of three months. As per letter dated

19.08.2024, the learned Judge (in Charge), Principal

Sub Court, Thalassery, is seeking six more months'

time to dispose of the matter.

2. It is disquieting to note that when the

original time fixed was only three months, the officer

is seeking an extension of time to the extent of six

months. However, taking note of the fact that there is

no Judge officiating in the Principal Sub Court,

Thalassery, and that the applicant is only in charge

of the said Court, three months' time is allowed to

comply with the judgment in the above referred

O.P.(C).

The Registry will communicate the same to the

officer concerned forthwith.

Sd/-

C. JAYACHANDRAN, JUDGE

RPR/-

05-09-2024 /True Copy/ Assistant Registrar