VARGHESEKUTTY C K Vs. THRIPUNITHURA MUNICIPALITY

JUDGEMENT

(1.) CHALLENGE in this writ petition is against Ext.P11 and Ext.P13.

(2.) EXT.P7 is an order passed by the Secretary of the respondent Municipality exercising his powers under Section 406(3) of the Kerala Municipalities Act. Aggrieved by that order the petitioner filed an appeal before the Tribunal for Local Self Government Institutions. In that appeal the Tribunal passed Ext.P11 order, setting aside Ext.P7 and directing the Secretary to initiate fresh action. Petitioner sought review of Ext.P11 and file Ext.P12 and that was rejected by the Tribunal by Ext.P13. It is in these circumstances, the writ petition is filed challenging the aforesaid orders.

(3.) THEREFORE, in the nature of the order that it has passed, I cannot find fault with the Tribunal for not having finally pronounced the other issues between the parties. Since I have found Ext.P11 to be unassailable, I do not find any merit in the challenge against Ext.P13 as well. Writ Petition is disposed of as above.