N. J. PAPPACHEN Vs. POOTHADI GRAMA PANCHAYATH

JUDGEMENT

(1.) Petitioner is the owner of a Resort situated at Kenichira in Wayanad District. The 1st respondent took over the Resort for accommodating people under Covid observation. According to the petitioner, the take over is without fixing any terms and conditions. The Resort has a lot of maintenance work to be completed, including maintenance of pipeline. The petitioner is depending mainly on agricultural income of the farm wherein the Resort is situated. If the said premises is utilised as place for observation of Covid patients, none of the agricultural activities can be conducted in the premises, contends the petitioner. It is in such circumstances that the petitioner has approached this Court seeking to quash Ext.P5.

(2.) Learned Government Pleader, on instructions, submits that the District Administration has already handed over the keys of the Cottages in the Resort taken over, to the Panchayat and directed the Panchayat to handover the keys to the petitioner. But, the petitioner is insisting that there should be a joint inspection and cleaning of the premises before returning possession of the Cottages to the petitioner.

(3.) Heard learned counsel for the petitioner, learned Government Pleader and learned Standing Counsel for the Panchayat.