HAMZA HYDROSE Vs. KIZHAKKAMBALAM GRAMA PANCHAYATH

JUDGEMENT

(1.) The case set up in this case is as follows:- That the petitioner is conducting a bunk shop within the limits of the respondent Panchayat, which issued Exts.P-2 and P-4 notices to the petitioner stating that his bunk shop is situated in Panchayat land and directed him to remove the bunk shop from there, in respect of which the petitioner was issued with Ext.P-5 revenue recovery notice. Aggrieved by Exts.P-4 and P-5, the petitioner approached the Tribunal for Local Self Government Institutions, Thiruvananthapuram, by filing appeal, which, according to the petitioner, was dismissed without appreciating the correct facts and law, as per Ext.P-6. It is challenging the abovesaid impugned orders that the petitioner has filed the instant Writ Petition (Civil) with the following prayers:

(2.) Heard Sri.K.S.Arunkumar, learned counsel appearing for the petitioner and Sri.Thomas George, learned counsel appearing of the respondent grama Panchayat.

(3.) It is seen that the petitioner has set up an unauthorised bunk shop without due permission from the respondent grama Panchayat or from any other lawful authority. Aggrieved by Ext.P-4 eviction order issued by the respondent Panchayat, the petitioner had challenged the same by approaching the Tribunal for Local Self Government Institutions by filing appeal, which has now been dismissed as per Ext.P-6 order dated 27.11.2019, which is impugned in this Writ Petition proceedings.