LIYAKATH ALI Vs. MANJERI MUNICIPALITY MANJERI

JUDGEMENT

(1.) This appeal is preferred by the Petitioner in W.P.(C) No. 11769 of 2010 aggrieved by an order dated 15.11.2010 by which the interim order granted earlier on 06.04.2010 is vacated.

(2.) The dispute is regarding the right of the Appellant to vend fish in the Municipal area. In the circumstances we are of the opinion that adjudicating the appeal would necessarily require us to examine the rights and obligations of the Appellant under relevant law which, in our opinion, not justified in view of the pending writ petition.