Kerala High Court
Muhammad Shanavas vs Mesha Muhammed Kunju on 25 April, 2025
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
FRIDAY, THE 25TH DAY OF APRIL 2025 / 5TH VAISAKHA, 1947
OP(C) NO. 1126 OF 2025
I.A.NO.2 OF 2022 IN O.S. NO.79 OF 2022 OF ASSISTANT SESSIONS
COURT/PRINCIPAL SUB COURT/COMMERCIAL COURT, ATTINGAL
PETITIONER(S)/PLAINTIFF:
MUHAMMAD SHANAVAS,
AGED 57 YEARS,
S/O.MUHAMMAD SALI RAHIM, MANZIL,
AYROOR P.O, THIRUVANANTHAPURAM, PIN - 695310
BY ADV
SRI.S.NIKHIL SANKAR
RESPONDENT(S)/DEFENDANTS:
1 MESHA MUHAMMED KUNJU,
S/O.MUHAMMED KUNJU, MOOLAYIL VEEDU, AYROOR.P.O,
THIRUVANANTHAPURAM, PIN - 695310
2 STATE OF KERALA,
REPRESENTED BY DISTRICT COLLECTOR,
THIRUVANANTHAPURAM,KUDAPANAKUNNU.P.O,
THIRUVANANTHAPURAM, PIN - 695043
3 DIRECTOR OF LAND RECORDS,
LAND RECORDS OFFICE, VAZHUTHACAUD.P.O,
THIRUVANANTHAPURAM, PIN - 695014
4 THE TAHASILDAR,
VARKALA TALUK OFFICE, THIRUVANANTHAPURAM, PIN - 695141
5 VILLAGE OFFICER
VILLAGE OFFICE, VARKALA TALUK,
THIRUVANANTHAPURAM, PIN - 695141
OP(C) NO. 1126 OF 2025 -2-
2025:KER:33072
BY ADV.:
SRI. RAJEEV .M., GP
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
25.04.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(C) NO. 1126 OF 2025 -3-
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JUDGMENT
This original petition has been preferred by the
petitioner for early disposal of I.A.No.2 of 2022 in
O.S.No.79 of 2022 of the Sub Court, Attingal(Vacation
Court).
2. Notice to respondent Nos.1 to 5 are
dispensed with, considering the nature of the relief
sought in this original petition.
3. The grievance of the petitioner is that he
has filed O.S.No.79 of 2022 before the Sub Court,
Attingal. He has also filed an application I.A.No.2 of
2022, before that Court seeking some urgent and
immediate relief. But, according to the learned counsel
for petitioner, the said application was not considered by
the learned Sub Judge so far. Therefore, the petitioner
seeks relief in the form of time-bound disposal of the
interim application.
4. Upon hearing the submissions of the
2025:KER:33072
learned counsel for the petitioner, I am of the view that
this original petition can be disposed of with the
following directions:
(1) The learned Sub Judge shall consider I.A.No.2
of 2022 in O.S.No.79 of 2022 as expeditiously
as possible, preferably within a period of three
months from the date of receipt of a copy of
this judgment.
(2) Till then, the parties are directed to maintain
status quo.
Sd/-
K. V. JAYAKUMAR
JUDGE
VV
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APPENDIX OF OP(C) 1126/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PLAINT IN O.S
NO:79/2022 ON THE FILE OF THE
HONOURABLE SUB COURT, ATTINGAL
EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT
ALONG WITH COUNTER CLAIM FILED BY THE
1ST DEFENDANT IN O.S NO:79/2022 ON THE
FILE OF THE HONOURABLE SUB COURT,
ATTINGAL
EXHIBIT P3 TRUE COPY OF I.A NO:1/2022 IN O.S
NO:79/2022 ON THE FILE OF THE
HONOURABLE SUB COURT, ATTINGAL
EXHIBIT P4 TRUE COPY OF I.A NO:2/2022 IN O.S
NO:79/2022 ON THE FILE OF THE
HONOURABLE SUB COURT, ATTINGAL
EXHIBIT P5 TRUE COPY OF I.A NO:3/2024 IN O.S
NO:79/2022 ON THE FILE OF THE
HONOURABLE SUB COURT, ATTINGAL
EXHIBIT P6 TRUE COPY OF I.A NO:4/2024 IN O.S
NO:79/2022 ON THE FILE OF THE
HONOURABLE SUB COURT, ATTINGAL
EXHIBIT P7 TRUE COPY OF I.A NO: 5/2024 IN O.S
NO:79/2022 ON THE FILE OF THE
HONOURABLE SUB COURT, ATTINGAL
EXHIBIT P8 TRUE COPY OF I.A NO: 6/2024 IN O.S
NO:79/2022 ON THE FILE OF THE
HONOURABLE SUB COURT, ATTINGAL
EXHIBIT P9 TRUE COPY OF I.A NO:7/2024 IN O.S
NO:79/2022 ON THE FILE OF THE
HONOURABLE SUB COURT, ATTINGAL
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EXHIBIT P10 TRUE COPY OF I.A NO:8/2025 IN O.S
NO:79/2022 ON THE FILE OF THE
HONOURABLE SUB COURT, ATTINGAL
EXHIBIT P11 TRUE COPY OF I.A NO:9/2025 IN O.S
NO:79/2022 ON THE FILE OF THE
HONOURABLE SUB COURT, ATTINGAL
EXHIBIT P12 TRUE COPY OF I.A NO:10/2025 IN O.S
NO:79/2022 ON THE FILE OF THE
HONOURABLE SUB COURT, ATTINGAL
EXHIBIT P13 TRUE COPY OF THE PHOTOGRAPHS PRODUCED
BY THE PETITIONER
