ANTONY MATHEW Vs. ALAPPUZHA MUNICIPALITY

JUDGEMENT

(1.) On hearing learned counsel for the parties on either side, it was felt that an expeditious disposal of Appeal Nos.205 of 2020 and 558 of 2018 pending before the Tribunal for Local Self Government Institutions would substantially redress the grievance voiced by the petitioner in the writ petition.

(2.) On a reference from this court, the Tribunal informed that the appeals could be disposed of finally within two months.

(3.) Having regard to the peculiar facts and circumstances of the case, I deem it appropriate to dispose of the writ petition directing the Tribunal for Local Self Government Institutions to dispose of Appeal Nos.205 of 2020 and 558 of 2018 finally, within six weeks from today. Ordered accordingly.