T T THOMAS Vs. AZHUTHA BLOCK PANCHAYATH

JUDGEMENT

(1.) THE issue relates to the alleged embezzlement of panchayat fund. THE petitioner confines his relief to the disposal of Ext.P8 representation. Ext.P8 representation has been addressed to the fourth respondent and is pending. THE fourth respondent is directed to deal with Ext.P8 in accordance with law within a period of two months from the date of receipt of a copy of this judgment.

(2.) NO further directions are called for under the circumstances. The writ petition is disposed of as above.