PRASANNARAGHUNATH RAGHUNATH Vs. DEPUTY DIRECTOR OF PANCHAYATHS

JUDGEMENT

(1.) IN the matter of numbering of buildings constructed by the petitioner, there is already an interim order dated 15.12.03, which reads as follows:

(2.) IN case the petitioner has still any grievance left, she may approach the Tribunal for local self Government institutions. The writ petition is disposed of as above.