ANILKUMAR Vs. WEST KALLADA GRAMA PANCHAYATH

JUDGEMENT

(1.) The above Writ Petition is filed with the following prayers:

(2.) The writ petition is filed challenging Ext.P1 order passed by the Tribunal for Local Self Government Institutions, Thiruvananthapuram. As per Ext.P1, the Tribunal declared that the appellant in that appeal who is the 4th respondent in this writ petition, obtained a deemed licence and the Panchayath was directed to issue licence to the 4th respondent in the prescribed form. There is no interim order passed in this writ petition. This writ petition is pending before this Court from 2012 onwards. When this writ petition came up for consideration on 14/12/2022, there was no representation for the petitioner and hence the case was listed today. Today also there is no representation for the petitioner. Probably the petitioner may not be interested in this writ petition.