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Kerala High Court

Tharammal Kizhakkayil Vinodan vs Vatakara S.N.D.P Union Development And ... on 2 March, 2020

Author: B.Sudheendra Kumar

Bench: B.Sudheendra Kumar

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

  MONDAY, THE 02ND DAY OF MARCH 2020 / 12TH PHALGUNA, 1941

                      OP(C).No.611 OF 2020

                OS 39/2016 OF SUB COURT, VADAKARA


PETITIONER/S:

              THARAMMAL KIZHAKKAYIL VINODAN
              AGED 66 YEARS
              S/O.PADMANABHAN.T., 'PADMALAYAM',
              NARAYANANAGARAM, VATAKARA-673101, VATAKARA
              AMSOM DESOM, VATAKARA TALUK, KOZHIKODE
              DISTRICT.

              BY ADVS.
              SRI.U.K.DEVIDAS
              SRI.K.K.ANILRAJ

RESPONDENT/S:

      1       VATAKARA S.N.D.P UNION DEVELOPMENT AND WELFARE
              SOCIETY,
              NO.S-565/2001 HAVING ITS REGISTERED OFFICE,
              S.N.D.P. UNION OFFICE, N.H.BY PASS ROAD,
              NARAYANA NAGARAM, VATAKARA, REP. BY ITS
              PRESIDENT, HEAD OF BOARD OF DIRECTOR, SNDP
              UNION OFFICE, VATAKARA-673101.

      2       PRESIDENT,
              VATAKARA S.N.D.P. UNION DEVELOPMENT AND WELFARE
              SOCIETY, S.N.D.P. UNION OFFICE, N.H. BY PASS
              ROAD, NARAYANA NAGARAM, VATAKARA-673101.

      3       SECRETARY,
              S.N.D.P. UNION VATAKARA, S.N.D.P. UNION OFFICE,
              VATAKARA N.H. BY PASS ROAD, NARAYANANAGARAM,
              VATAKARA-673101.
 Case No. OPC 611/2020




                                    -2-

          4         P.M.RAVEENDRAN,
                    S/O.LATE KANARAN, AGED 60 YEARS, PRESIDENT
                    VATAKARA S.N.D.P. UNION DEVELOPMENT AND WELFARE
                    SOCIETY, NO.S-565 HAVING ITS REGISTERED OFFICE,
                    S.N.D.P. UNION OFFICE, N.H. BY PASS ROAD,
                    NARAYANA NAGARAM, VATAKARA-673101.

          5         M.P.RAJAN,
                    S/O.POKKAN, AGED 57 YEARS, 'KEERTHANAM',
                    CHORODE AMSOM RAYARANGOTH DESOM, VATAKARA
                    TALUK-673106.

          6         T.PARTHAN,
                    S/O.GOPALAN, AGED 72 YEARS, THEKKAYIL HOUSE,
                    EDACHERI AMSOM DESOM, VATAKARA TALUK-673502.

          7         P.K.CHEKKOTTIL,
                    S/O.KANARAN, AGED 66 YEARS, POTHUVALKANDIYIL,
                    MARITHOMKARA AMSOM DESOM, VATAKARA TALUK-
                    673513.

          8         KUMARAN KUNNUMMAL,
                    AGED 64 YEARS, S/O.KELAPPAN, SREENARAYANA
                    SCHOOL, MANIYOOR, PURAMERI AMSOM DESOM,
                    KOZHIKODE DISTRICT-673503.

          9         NANU,
                    S/O.KANNAN, ARAYAKKOOL, EDACHERI AMSOM DESOM,
                    VATAKARA TALUK-673502.

          10        V.P.KRISHNAN,
                    S/O.KANNAN, CHITHIRA, VALIYA PARAMBATH,
                    KUNNUMMAL AMSOM DESOM, VATAKARA TALUK-673507.

          11        K.T.K.BALAKRISHNAN,
                    AGED 58 YEARS, S/O.NANU, SHIJINA NIVAS,
                    P.O.ONCHIYAM, VATAKARA TALUK, KOZHIKODE
                    DISTRICT-673308.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
02.03.2020, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Case No. OPC 611/2020




                                     -3-




                                  ORDER

In this Original Petition, the prayer of the petitioner is to issue direction to the court below to dispose of O.S.No.39 of 2016 expeditiously.

2. The learned counsel for the petitioner has submitted that the petitioner has not so far filed any application before the court below seeking for the expeditious disposal of the above suit. The learned counsel for the petitioner has further submitted that the petitioner is prepared to file application in this regard before the court concerned. In view of the above submission and also taking into consideration of the fact that most of the parties herein are senior citizens, it is directed that if the Case No. OPC 611/2020 -4- petitioner files any application before the court below for the expeditious disposal of O.S. No.39 of 2016, the court below shall consider and dispose of the said application, in accordance with law, as expeditiously as possible and at any rate, within a period of 20 days from the date of filing of the application.

This O.P.(C) stands disposed of as above.

B. SUDHEENDRA KUMAR, JUDGE.

dl/ Case No. OPC 611/2020 -5- APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN O.S.NO.39 OF 2016 BEFORE THE SUBORDINATE JUDGES COURT, VATAKARA DATED 5.11.2016.
EXHIBIT P2 TRUE COPY OF THE PETITION IN IA.NO.802/2016 O.S.NO.39 OF 2016 BEFORE THE SUBORDINATE JUDGES COURT, VATAKARA DATED 4.11.2016.
EXHIBIT P3 COPY OF THE COUNTER STATEMENT DELIVERED IN EXT.P2 BY DEFENDANTS 1 TO4 DATED 23.11.2016.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 2.4.2018 IN O.P.NO.696/2018 PASSED BY THIS HON'BLE COURT.
EXHIBIT P5 TRUE COPY OF THE COMMON ORDER DATED 22.7.2019 IN I.A.603/2018 PASSED BY THE TRIAL JUDGE.

EXHIBIT P6 TRUE COPY OF THE PETITION IN O.P.NO.2574/2019 WITHOUT EXHIBITS DATED 1.10.2019.

EXHIBIT P7 TRUE COPY OF THE APPLICATION DATED 4.10.2019.