MANIKANTAN N K S/O VASU Vs. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO LOCAL SELF GOVERNMENT SECRETARIAT

JUDGEMENT

(1.) EXT.P5 stop memo issued by the second respondent Panchayat is impugned in this writ petition. The petitioner has preferred EXT.P6 objection to EXT.P5 stop memo.

(2.) THE second respondent is directed to consider Ext.P6 on merits after due notice to the petitioner. THE same shall be done within a period of two months from the date of receipt of a copy of this judgment. THE interim order in this writ petition would continue till final orders are passed by the second respondent panchayat as directed above. THE writ petition is disposed of as above.