KUNHIRAMAN K Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS writ petition is filed against an interim order passed by the Government during the course of a revision. The fundamental contention is that writ petitioner and others, who are entitled to be heard, were not heard before issuing that order. Under such circumstances, all that is required is for the petitioner to move the authority which issued the impugned Ext.P9 and show cause why that order may have to be varied. Hence it is ordered that if such request is made, the competent authority in the Government will take up the same and decide on that at the earliest, particularly when it is pointed out that it is the Tahsildar who has been appointed as the chairman for the next three years by the MDB.

(2.) AS of now, the Tahsildar who has been appointed as the Chairman for the next three years by the MDB shall continue to officiate, to run the day-to-day business, other than any election.