T U CHACKO Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a Contractor engaged in supply of earth for various infrastructure projects in the public sector in Ernakulam District including the Vallarpadam Container Terminal Road. The challenge herein is against the communication issued by the Panchayat as per Ext.P5.

(2.) HEARD the learned Senior Counsel for the petitioner, lthe earned counsel appearing for the Panchayat and the learned Government Pleader.

(3.) EXTS.P4 and P5 are the stop memos issued by the Panchayat to respondent Nos.10 and 11. On receipt of the same, they sent a lawyer notice as per Ext.P6.