MARPHY SEBASTIAN Vs. ETTUMANOOR MUNICIPALITY

JUDGEMENT

(1.) The original petition is filed to direct the Tribunal for Local Self Government Institutions, Thiruvananthapuram to consider and dispose of I.A No.1506/2022 (Ext.P20) filed in Appeal Petition No.722/2022.

(2.) The petitioner's case is that, he has filed the above appeal before the Tribunal challenging Ext.P18 order passed by the second respondent. It is his grievance that even though the appeal and the stay petition were filed on 5/11/2022, no orders have been passed on Ext.P20 application, which is causing prejudice to the petitioner. Hence, the original petition.

(3.) Heard; Sri.M.Unnikrishnan, the learned the counsel appearing for the petitioner, Sri. Arun P. Antony, the learned counsel appearing for the respondents 1 and 2 and Sri. M. Rajendran Nair, the learned counsel appearing for the 3rd respondent.