TOMY SEBASTIAN Vs. SECRETARY

JUDGEMENT

(1.) THIS writ petition has been filed mainly challenging Exts.P1 and P2 and for a declaration that Exts.P1 and P2 are unconstitutional and against the Kerala Municipality Act and the Kerala Panchayat Raj Act and therefore, unenforceable. A counter affidavit has been filed on behalf of the third respondent in this writ petition. In paragraph three thereunder it is stated thus:-