ABEEB C.S. Vs. CHELLANAM GRAMA PANCHAYATH

JUDGEMENT

(1.) This Original Petition is filed under Article 227 of the Constitution of India seeking for the following reliefs :

(2.) An order was passed by Munsiff Court, Kochi (for short 'the court below') in I.A. No.5/2021 in O.S. No.166 of 2020 and that is sought to be reversed in the Original Petition. I.A. No.5 of 2021 is also sought to be dismissed consequentially. The petitioner herein is the plaintiff in O.S. No.166 of 2020 on the files of Munsiff Court, Kochi. The suit was instituted there for a mandatory injunction "to effect transfer of registry in the digital registers of the Panchayat" with respect to a building owned by the petitioner, which was omitted to be entered in the digital register by the officials of the Panchayat at the time of computerization of the register.

(3.) The Panchayat and its Secretary were the original defendants in the Suit. They filed written statement in the Suit. While the court below was about to proceed with the trial, the 3rd respondent in the Original Petition on hand came with a petition seeking to implead him in the Original Suit. Copy of that petition is produced alongwith the Original Petition on hand as Ext.P3.