PALLIKUNNU GRAMA PANCHAYAT Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has approached this Court seeking the following reliefs: (i) To issue a writ of mandamus or any other appropriate writ order or direction commanding the respondents 1 and 2 to take adequate and appropriate steps to implement Ext. P-2 notice forthwith as required in Ext. P-3 and P-4.

(2.) BRIEFLY put, the case of the petitioner is as follows:

(3.) A reply affidavit is filed wherein it is inter alia stated as follows. The 3rd respondent did not honour the undertaking given to this Court through counsel that he will not proceed with the construction and has violated the undertaking. An Advocate was appointed by the Panchayath to conduct a local inspection and Ext. P-6 report was given by the Advocate to the Panchayat. The Panchayat issued Ext. P-7 notice dated 24-11-2010 under Section 235 W of the Kerala Panchayat Raj Act read with Rule 18 of Kerala Municipal Building Rules. The 3rd respondent, if he is aggreived, can seek remedies under the Panchayat Raj Act. Other allegations are also made.