K.A.NARAYANAN Vs. ALAGAPPANAGAR GRAMA PANCHAYAT

JUDGEMENT

(1.) This writ appeal is filed by the petitioner in W.P.(C) No.34707 of 2019 challenging the judgment dated 15.01.2020 of the learned Single Judge dismissing the writ petition holding that since a suit is pending before the Munsiff's Court, Irinjalakuda by and between the appellant and the third respondent i.e., one K.P. Jayasankar, the appellant has not made out any case of arbitrariness or illegality justifying interference of this Court in Ext.P3 order issued by the Secretary of the Grama Panchayat dated 30.11.2019 declining building number to the appellant. The validity of the said judgement is under challenge in this appeal.

(2.) Brief material facts for the disposal of the writ appeal are as follows:

(3.) Admittedly, the suit filed by the third respondent as O.S. No. 228 of 2019 against the appellant, his wife, the Panchayat and the State of Kerala, is pending consideration before the Munsiff's Court, Irinjalakuda. The reliefs sought for in the suit produced as Annexure