BABURAJ Vs. JANEESH P.S

JUDGEMENT

(1.) By way of these appeals filed under Sec. 5 of the Kerala High Court Act, 1958, the appellants have challenged the legality and validity of the common judgment dtd. 10/11/2023 in W. P. (C) Nos. 3668, 5469 and 27414 of 2023.

(2.) Having heard the counsel appearing for the respective parties and considering the specific provision i.e. Sec. 57 of the Kerala Municipality Act, 1994, we dispose of these appeals permitting the aggrieved Councillors to challenge the decision taken by the Council before the State authority within a period of one week. If such proceedings are initiated, the State authority shall decide the same, without being influenced by the observations made by the learned Single Judge, at the earliest, strictly in accordance with law, after providing an opportunity of hearing to all concerned including the person in whose favour the agreement has been executed.