T P GOPALAKRISHNAN Vs. CHALAVARA GRAMA PANCHAYAT

JUDGEMENT

(1.) ACCORDING to the petitioner, on the basis of a contract awarded to him and agreement entered into between himself and the 1st respondent Panchayat, he constructed a building, the payment of which is not disbursed to him so far. This is apparently for the reason that the 3rd respondent has not granted approval to the work undertaken. It is seen that complaining of the above and seeking expeditious disbursement of the amount due to him, the petitioner has filed Ext.P5 representation before the 3rd respondent. In this writ petition, although several contentions have been raised, learned counsel for the petitioner confines his prayer for a direction for expeditious disposal of Ext.P5.

(2.) IN view of the above, without expressing anything on the merits of the contentions raised, I dispose of the writ petition directing the 3rd respondent to consider and pass orders on Ext.P5 representation. This shall be done as expeditiously as possible, at any rate, within four weeks of production of a copy of this judgment, along with a copy of this writ petition. This writ petition is disposed of as above.