XAVIER WILLIAM Vs. MARADU GRAMA PANCHAYATH

JUDGEMENT

(1.) Heard Mr.P.J.Joseph Panikkassery, learned counsel for the petitioners and Sri.S.Chandrasenan, learned counsel for the 1st respondent-Panchayat.

(2.) One of the grievances of the petitioners is that since they were not served with an authenticated copy of Ext.P1 order, the appeal which was preferred by them before the Tribunal was returned by the Tribunal. Mr.Panikkassery has a further grievance that a going concern was closed down by the Panchayat all of a sudden without giving notice.

(3.) Mr.S.Chandrsenan would submit that if the petitioners had approached the Panchayat for an authenticated copy, the same would have been readily issued. As regards the complaint regarding closure of the business, Mr.Senan submitted that the Panchayat was justified in doing so.