A.I. POTHEN Vs. MALAYALAPUZHA GRAMA PANCHAYATH

JUDGEMENT

(1.) The challenge is against Exhibit P11 order passed by the Tribunal for Local Self Government Institutions, Trivandrum. As per the impugned order, the Tribunal allowed the appeal filed by the petitioner in part and directed the petitioner to file a proper application before the Panchayath.

(2.) It is submitted by the learned Counsel for the petitioner and the learned Counsel for the Panchayath that thereafter the petitioner filed a fresh application and the same has also been rejected by the Panchayath on 19.07.2010.