K P RAJAN NAIR Vs. AYROOR GRAMA PANCHAYAT

JUDGEMENT

(1.) THE Sub Inspector of Police, Koipuram Police Station, Pathanamthitta District is impleaded suo motu as additional 4th respondent in the Writ Petition. Registry will carry out necessary corrections in the cause title.

(2.) THE Government Pleader has not been able to get instructions so far. I am of the view that no useful purpose will be served by anybody's point of view by allowing the vehicle and the load to be kept under the precincts of the additional 4th respondent. Under these circumstances, the Writ Petition will stand disposed of in the following terms: