P K PRADEEP KUMAR Vs. THALAYOLAPARAMBU GRAMA PANCHAYAT

JUDGEMENT

(1.) THE petitioner, who was allotted one room in a three room shopping complex belonging to the Thalayolaparambu Panchayat and is conducting a bakery in that room, is aggrieved by Ext.P1 order passed by the Secretary of the Panchayat on the basis of a resolution of the council of the Panchayat to take possession back of the room on the ground that the room is required for the expansion of a Homoeo Dispensary which is being conducted by the Panchayat itself in the other two rooms of the complex. Petitioner would contend that the room having been alloted to him in the quota earmarked for persons belonging to Scheduled Caste or Scheduled Tribes, he cannot be compelled to surrender the same unless it be for a purpose beneficial to the SC or ST community. But then, on the terms of the agreement executed between the petitioner and the Panchayat, it is obligatory that the petitioner shall surrender as and when the Panchayat requested surrender for genuine public purposes. THE petitioner does not have a case that the services of the Homoeo Dispensary are not extended to persons belonging to the SC or STs.

(2.) HOWEVER, I do not propose to examine the merits of the matter in greater detail. I notice that the petitioner has remedy by way of appeal to the Tribunal for Local Self Government Institutions. I relegate the petitioner to that remedy and dispose of the Writ Petition accordingly. If the Tribunal receives an appeal from the petitioner within two weeks of the petitioner receiving a copy of this judgment, the Tribunal will entertain that appeal as filed on time and take a decision on the same in accordance with law. In view of the above directions, the impugned order Ext.P1 and the consequential notice Ext.P3 will be kept in abeyance for a period of six weeks from today.