AJAYAKUMAR VAZHAVANNOR Vs. THRIKKADAVOOR GRAMA PANCHAYAT

JUDGEMENT

(1.) Sri.O.V.Maniprasad, counsel appearing for the first respondent Panchayat submitted that the Tribunal in Appeal No.362/06 has passed an order directing the Panchayat to ensure that placing of poles will not cause any hindrance to the ingress and egress to and from the properties abutting roads on the side of which poles are to be erected. Sri.Maniprasad submits that all the directions of the Tribunal in its order in Appeal No.362/06 will be very faithfully complied with.

(2.) Mr.Subash Chandra Bose, counsel for the petitioner and counsel for the 3rd respondent also submit that their parties are aggrieved by the order of the Tribunal and are yet to obtain a copy of the order of the Tribunal. Counsel for the seventh respondent submitted that the intention of the writ petitioner is to delay the drawing of line by the seventh respondent.

(3.) I notice that the order of the Tribunal is not under challenge in this case. Under these circumstances, I am of the view that it will suffice if the submissions of the counsel for the Panchayat are recorded and the directions of the Tribunal are faithfully complied with.