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Judgment
ORDER
This civil revision petition has been filed under Article 227 of The Constitution of India seeking for a direction to the Sessions Judge, Special Court for Trial of Cases under SC/ST (PoA) Act, Tirupur to dispose of I.A.No.2 of 2025 in O.S.No.754 of 2025 at the earliest.
Heard the learned counsel for the petitioner, the learned Additional Government Pleader accepting notice for respondents 1, 3 and 4 and the learned Standing Counsel accepting notice for the second respondent.
This Court has carefully considered the submissions of the learned counsel on either side and perused the materials available on record.
The said suit has been filed by the petitioner/plaintiff seeking for the relief of declaration and permanent injunction. The said application has been filed seeking the relief of temporary injunction.
Considering the grievance expressed by the petitioner, the above civil revision petition is disposed of with a direction to the Session Judge, Special Court for Trial of Cases under SC/ST (PoA) Act, Tirupur to dispose of I.A.No.2 of 2025 in O.S.No.754 of 2025 on its own merits and in accordance with law, within a period of four weeks from the date of receipt of a copy of this order. No costs. Consequently, the connected CMP is closed.