K P CHANDRAKALA Vs. KODAGU ZILLA PANCHAYAT MADIKEBI

JUDGEMENT

(1.) THIS is the second round of litigation by the petitioner before this court,

(2.) ON an earlier occasion, petitioner was before this Court in W. P. No. 47273 of 2001. She had questioned in the said writ petition the correctness or otherwise of the resolution passed by the Kodagu Zilla panchayat, Madikeri, dated 10-12-2001.

(3.) LEARNED Counsel appearing for the petitioner had sought leave of the Court to withdraw the writ petition. Permission so requested had been granted by this Court and this Court by its order dated 3-1-2002 was pleased to dispose off the writ petition as withdrawn. However, this court had not granted permission to the petitioner to re-agitate the matter on the same cause of action.