1. The singular plea of the petitioner is that the learned Family Court, Thiruvananthapuram, be directed to take up and dispose of Ext.P4 application,
namely I.A.No.1028/2018 in OP No.378/1998, within a time frame to be fixed by this Court.
2. Noticing the dates of the application and the Original Petition, we called for a report from the learned Family Court, which is now available.
3. The learned Family Court has reported as under:
“With reference to the above, I may submit that I.A.2872/2018 was filed by the second petitioner in OP.378/1998 to review the order dated 14/09/2017 in that OP.
Along with that petition, the petitioner filed I.A.2873/2018 to condone the delay of 305 days. There are eight respondents in the petition. So far, the service of process
to the respondents is not complete. The notice sent by registered post to the respondents 1 to 5 and 7 returned stating that there is no such addressee. Respondents
6 and 8 received the notice and appeared through counsel on 03/10/2024. Notices issued recently to the other respondents, by registered post, were neither served
nor returned as unserved. The learned counsel submitted that notices were duly served and, therefore, I directed the learned counsel to produce the track report from
the postal department to know the status of the notices. The case stands posted to tomorrow for return of notice issued to respondents 1 to 5 and 7. I may submit
that the said petitions shall be disposed within two months from the date of completing the service of process.â€
We are of the view that the above request of the learned Family Court requires to be acceded to.
In the afore circumstances, this Original Petition is disposed of, recording the report of the learned Family Court that it will dispose of the applications
within a period of two months from the date of completion of service of process.
