P.P. JOHNSON Vs. SECRETARY,KALADY GRAMA PANCHAYAT

JUDGEMENT

(1.) The limited prayer made by the learned Senior Counsel for the petitioners, when this matter was taken up, is for a direction to the second respondent to take up Exts.P38 to P42 appeals preferred by the petitioners before the second respondent Panchayat.

(2.) Heard the learned Senior Counsel for the petitioners as also the learned Standing Counsel for the respondents.

(3.) Having regard to the facts and circumstances of the case, especially the fact that Exts.P38 to P42 are statutory appeals, I deem it appropriate to dispose of the writ petition directing the second respondent Panchayat to take a decision on Exts.P38 to P42 appeals within two weeks from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioner. Ordered accordingly.