MADATHIL HUSSAIN Vs. AREECODE GRAMA PANCHAYATH

JUDGEMENT

(1.) ISSUES raised in these writ petitions are connected and therefore, these cases were heard together and are disposed of by this common judgment.

(2.) PETITIONER in W.P.(C).3098/12 owns a plot of land situated in R.S.No.363/2 of Areacode Village and having an extent of 3.7 cents. The adjacent property situated in Survey No.363/1 is owned by the petitioner in W.P.(C).9346/12. Both these properties are having commercial buildings owned by the respective petitioners. On the northern side of these properties, a bus stand building owned by the Areacode Panchayat is situated and that property is in Survey No.364/14 of the same village.

(3.) ESSENTIALLY therefore, the disputed factual issue that arises to be considered is the correctness of the claim of the petitioner that there is no vacant land available in the Panchayat property to let out as proposed.