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[Cites 2, Cited by 0]

Madras High Court

C.Angammal vs The Tahsildar on 17 December, 2015

Author: R.Subbiah

Bench: R.Subbiah

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.12.2015
CORAM
THE HONOURABLE MR. JUSTICE R.SUBBIAH
Crl.O.P.No.29938 of 2015  
 
C.Angammal							...   Petitioner

Vs


The Tahsildar,
Kangeyam
Tiruppur District.                                               ...   Respondent


  		Criminal Original Petition filed under Section 482 Cr.P.C. to direct the learned Judicial Magistrate to dispose of CMP.No.897 of 2013 on the file of the learned Judicial Magistrate, Kangeyam within the stipulated period of time as fixed by this Court.

		For Petitioner     : 	Mr.R.Ezhilarasan

		
					        

O R D E R

This petition has been filed to direct the learned Judicial Magistrate to dispose of CMP.No.897 of 2013 on the file of the learned Judicial Magistrate, Kangeyam, within the stipulated period of time as fixed by this Court.

2. The petitioner has filed petition under Section 13(3) of the Tamilnadu Birth and Death Registration act in CMP.No.397 of 2013 before the learned Judicial Magistrate, Kangeyam, to register the death of her husband. The said petition was periodically adjourned for the past 2 = years. Under such circumstances, the petitioner has come with the present petition to give a direction to the learned Judicial Magistrate to dispose of C.M.P.No.397/2013 on his file.

3. When the matter is taken up for consideration, learned counsel for the petitioner submitted that since the matter is pending for more than 2 years, time may be fixed to dispose of the said petition by the learned Judicial Magistrate,Kangeyam.

4. Considering the submissions made by the leanred counsel for the petitioner, without going into the claims made in C.M.P.No.397/2013, this Court directs the learned Judicial Magistrate, Kangeyam, to dispose of C.M.P.No.397/2013 as early as possible preferably within a period of two months on merits and in accordance with law.

5. The criminal original petition is disposed of accordingly.

17.12.2015 vsi Note: Issue order copy on 22.12.2015 To

1. The Judicial Magistrate, Kangeyam.

2.The Tahsildar, Kangeyam Tiruppur District.

3.The Public Prosecutor, High Court, Madras.

R.SUBBIAH, J vsi Crl.O.P.No.29938 of 2015 DATED: 17.12.2015