Facts
The petitioner filed a civil revision petition under Article 227 of the Constitution seeking a direction for time-bound disposal of O.S. No. 108 of 2022, pending before the District Munsif Court, Sriperumbudur.
Source reference: pp. 5–6, paras. 1, 3The High Court noted that the trial had not commenced.
Source reference: pp. 5–6, paras. 1, 3Issues
Whether the pending suit should be directed to be disposed of within a fixed period.
Source reference: p. 6, para. 3Law Applied
Article 227 of the Constitution of India provides the basis for the High Court’s supervisory jurisdiction over subordinate courts.
Source reference: p. 5, para. 1The order cites no other statutory provisions, legal tests, or precedents.
Source reference: p. 5, para. 1Reasoning
Having considered the petitioner’s grievance and noted that trial had not yet commenced, the Court issued a time-bound direction for disposal of the suit.
Source reference: p. 6, para. 3The order gives no further reasoning or discussion of applicable legal principles.
Source reference: p. 6, para. 3Holding
The Court disposed of the civil revision petition and directed the District Munsif Court, Sriperumbudur, to dispose of O.S. No. 108 of 2022 within twelve months from receipt of a copy of the order.
No costs were awarded.
Source reference: p. 6, para. 4Original Court PDF
Jayanthi HaranvsG.V. Constructions
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