P V POULOSE Vs. ASSISTANT MANAGER

JUDGEMENT

(1.) THE petitioner is the former President of the Nedumbassery Grama Panchayat and is presently a Ward Member also.

(2.) HE is seeking for implementation of Ext.P4 and for a direction to the third respondent to allot sufficient staff to start the proposed Maveli Store.

(3.) THEREFORE, the fact that the Corporation is taking steps is evident and, they are taking steps in terms of the requisition made by the Panchayat also. The Panchayat is not a party in the writ petition. The writ petition is, therefore, disposed of recording the submission made by the second respondent that steps are being taken in the matter. The same will be expedited. No costs