K AALIKUTTY Vs. MANANTHAWADY BLOCK PANCHAYATH

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers :

(2.) THE learned counsel for the petitioner submits, that the actual grievance has already been projected in Ext.P5 series & P6 series representations, which are pending consideration before the first respondent. Grievance is more in respect of the RR proceedings being pursued in the meanwhile, without any regard to the pendency of the above proceedings, which hence is sought to be intercepted.

(3.) CONSIDERING the limited nature of the relief proposed to be given, this Court doesn't find it necessary to issue any notice to the first respondent for the time being. The first respondent shall consider Ext.P5 series and Ext.P6 series representations and to pass appropriate orders therein, if still pending, in accordance with law, as expeditiously as possible, at any rate within 'six' weeks from the date of receipt of a copy of this judgment.