UNNIKRISHNAN U.P Vs. SHARAFUDHEEN

JUDGEMENT

(1.) By judgment dated 13.09.2018 in W.P.(C).No.24279 of 2017 this Court in paragraph 12 observed as follows and issued the following directions in paragraph 14:

(2.) Petitioner filed this Contempt Petition alleging non compliance by the Panchayath. As per order dated 20.09.2019 an Advocate Commissioner was appointed to conduct the site inspection and to file a report. In the interim report filed by the Advocate Commissioner, Smt.Surya Binoy. It is stated as follows in paragraph 6:

(3.) In view of these factual circumstances, I find that the matter is to be adjudicated after adducing evidence before the appropriate forum. This Contempt Case (Civil) is dismissed.