LAWS(KER)-2012-8-322

T K SIVADASAN Vs. ALAMKODE GRAMA PANCHAYATH

Decided On August 22, 2012
T K SIVADASAN Appellant
V/S
ALAMKODE GRAMA PANCHAYATH Respondents

JUDGEMENT

(1.) AN application made by the petitioner for numbering a shed constructed by him has been rejected by the respondent Panchayat as per Ext.P2 order dated 30/7/12. It is challenging this order, the writ petition is filed.

(2.) I heard the learned counsel for the petitioner and also the learned standing counsel appearing for the Panchayat.

(3.) IN that view of the matter, Ext.P2 is unsustainable and is quashed. Respondent is directed to physically verify the nature of the land and reconsider the application of the petitioner and pass orders thereon. This shall be done at any rate within 6 weeks of production of a copy of this judgment. It is directed that in the meanwhile, no coercive action shall be taken against the shed constructed by the petitioner.