V R SUKUMARAN NAIR Vs. SECRETARY

JUDGEMENT

(1.) The Vazhoor Grama Panchayat (Ist respondent herein) by Ext.P2 resolution unanimously had decided certain arrangements in the matter of stopping place of stage carriages and parking of vehicles, including light motor vehicles. Altogether there were nine such decisions which are proposed to be implemented forthwith. It is indicated that persons including the first petitioner had been invited for discussion in the matter and Ext.R1(a), made available by the Panchayat, indicated that the representatives from the general public and organizations, like Development Society, Merchants Association, Citizen Forum, Autorikshaw Union (CITU), Representatives of INTUC, BJP, CPI, CPM, Kerala Congress (J), Kerala Congress (M), Autorikshaw Union (BMS), Poura Samithi etc, had participated.

(2.) After about a month it appears that the petitioners had made an objection in the matter on 26.03.2003 by Ext.P4 and thereafter filed this Original Petition on 7.4.2003. In view of the interim orders passed by this Court, the implementation of the decision has been stayed.

(3.) The Panchayat had filed a counter affidavit and a petition for vacating the order of stay (I.A.No.1077 of 2003). When the CMPs were listed for hearing, the parties were agreed that the Original Petition could be disposed of.