(1.) The case set up in this writ petition (c) is as follows:-
(2.) Heard Sri. K.Jayesh Mohan Kumar, learned counsel for the petitioner and Sri. K.J.Manu Raj, learned Government Pleader appearing for respondent Nos.1, 3 and 6. Sri. Sudheer Ganesh Kumar, learned Standing Counsel for the KSEB appearing for respondent No.7. In the nature of the orders proposed to be passed in this writ petition notices to contesting respondent Nos.2, 4 and 5 will stand dispensed with.
(3.) Without getting into the merits of the controversy in any manner it is ordered that the 2nd respondent Secretary of the Uduma Grama Panchayath will taken up for consideration the matters raised in the various representations and complaints referred to as Ext.P6 dated 12.12.2018, Ext.P7 dated 11.01.2019, Ext.P11 dated 22.02.2020 and Ext.P17 dated 13.03.2020 and after affording reasonable opportunity of being heard to the petitioner and the contesting respondent No.5 and after following the requisite procedure, may finalise action in the matter, taking note of the matters referred to in Exts. P3, P4, P13, P14, P15, P15, P16, P17, P18 and P19 etc., without much delay preferably within a period of five weeks from the date of receipt of a certified copy of this judgment. 6. The petitioner will produce a certified copy of this judgment along with the copy of the memorandum of this W.P. (C) with all the Exhibits before the 2nd respondent for necessary information and further action. Registry will forward a certified copies of the judgment to respondent No.5, at the cost of the petitioner. 7. With these observations and directions the above Writ Petition (Civil) will stand disposed of.