MOHAMMAD NAASEER Vs. ABDUL MAJID

JUDGEMENT

(1.) THE first respondent's complaint before the Executive Officer, Taluk panchayat was that the writ petitioner has put up constructions in violation of the licence granted by the Bellur Grama Panchayat by encroaching into his property. The Executive Officer vide Annexure-C by its endorsement dated 7-4-2001 directed the parties to approach the civil Court for necessary redressal in this behalf. Against the said order the first respondent preferred an appeal before the President, Zilla panchayat, Mandya who has granted an interim order vide Annexure-D, dated 23-4-2001.

(2.) THIS order of the President is challenged by the writ petitioner on the ground that the President lacks total jurisdiction even to entertain the appeal. He has therefore sought for quashing of Annexure-C and also for a writ of prohibition prohibiting the President from hearing the appeal.

(3.) HEARD the learned Counsels for petitioners and respondents.