S.MAHADEVAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) APPELLANT is the writ petitioner. The writ petition is filed challenging Exts.P2 and P7.

(2.) BRIEFLY put, the case of the appellant is as follows:

(3.) WE heard the learned counsel for the appellant, the learned counsel for respondents 2 and 3 and the learned counsel for the 5th respondent. There is no representation for the Panchayat.