BHUVANA HARI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner challenges Exts.P4 and P6. Learned counsel for the petitioner does not dispute that the petitioner can avail of the statutory remedy of appeal under Section 276 of the Kerala Panchayat Raj Act. In such circumstances, I think that the petitioner should be relegated to that remedy by filing an appeal. THE writ petition is disposed of relegating the petitioner to avail of the statutory remedy of appeal available to her. It is open to the petitioner to seek such interim orders, if she is advised to do so, before the appellate authority.