SREEKUMAR Vs. SASHIDHARAN NAIR

JUDGEMENT

(1.) We heard learned counsel appearing for the appellant as well as learned counsel appearing for the Panchayat and the party respondents. The entire dispute seems to be regarding the rights over the school which is allegedly sold by one Valsala and others in favour of the 1st respondent, who was the writ petitioner.

(2.) The appellant herein, in his individual capacity claiming to be the Secretary of SNDP Yogam, was a respondent before the learned Single Judge. Since he was creating some obstruction regarding construction of additional buildings in the school, the entire dispute reached the courts. In the above context an interim order as per Ext.P7 was passed in favour of the appellant before the Tribunal for Local Self Government Institutions.

(3.) Aggrieved by the same, the writ petitioner who is the 1st respondent before us approached this Court and the learned Single Judge after hearing all the parties, having regard to the difficulties faced by the writ petitioner on account of monsoons vis-a-vis construction of the buildings, permitted the writ petitioner to proceed with the construction giving following directions indicated at paragraph 8 which reads as under:-