THANDAKUTTY Vs. SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) THE petitioner is aggrieved by Ext.P1 notice issued to her by the 2nd respondent-Panchayat. Responding to Ext.P1 the petitioner submitted Ext.P2 objections. In spite of Ext.P2 objections, the Panchayat proceeded further and thereupon the petitioner submitted Ext.P3 before the 1st respondent. THE Government Pleader is yet to get instructions from the 1st respondent. Learned counsel for the Panchayat submitted that the Panchayat will be prepared to hear the petitioner and take a decision on Ext.P2. Under these circumstances, this Writ Petition will stand disposed of in the following terms: THE 2nd respondent-Panchayat will hear the petitioner on Ext.P2 objections submitted by her to Ext.P1 notice and take a decision at the earliest and at any rate within one month of receiving a copy of this judgment. Till such time as a decision is taken on Ext.P2 as directed above, no coercive steps will be taken for implementing Ext.P1. Once decision is taken, the petitioner shall be informed of the same.