WILSON JACOB Vs. KATTAPPANA GRAMA PANCHAYAT AND ORS.

JUDGEMENT

(1.) THE petitioner in W.P. (C) No. 19775/2014, who is the second respondent in W.P. (C) No. 23696/2013, complains of non -consideration of his application by the respondent Grama Panchayat for regularization of a building. He has also assailed Exhibits P8 and P9 orders on the ground of vagueness.

(2.) THE third respondent in W.P. (C) No. 19775/2014, who uses the pathway along with the petitioner, filed W.P. (C) No. 23696/2013, complaining of in -action on the part of the first respondent Grama Panchayat in proceeding against the petitioner for what are said to be illegal constructions made by him in violation of the regnant building regulations.

(3.) NOTWITHSTANDING elaborate submissions made by the learned counsel on either side, this Court intends to dispose of the writ petition holding that the compromise decree in Exhibit P6 in W.P. (C) No. 19775/2014 binds both the parties.