SUNITHA AGRO FOODS Vs. KUNNUKARA GRAMA PANCHAYATH COMMITTE

JUDGEMENT

(1.) EXT.P14 stop memo issued by the second respondent Secretary of the Panchayat is impugned in this writ petition.

(2.) THE petitioner has admittedly preferred Ext.P15 appeal to the first respondent Panchayat Committee. THE first respondent is directed to consider Ext.P15 appeal with due notice within a period of one month from the date of receipt of a copy of this judgment. It is made clear that the interim order passed in this writ petition would continue till final orders are passed in Ext.P15 appeal as directed above. THE writ petition is disposed of as above. No costs.