RAJENDRAN SREEDHARAN Vs. MUNDACKAL GRAMA PANCHAYATH

JUDGEMENT

(1.) Mr.Thomas Abraham, counsel for the petitioner submits that on 17.1.2007 the petitioner was actually served with an order by the Panchayat cancelling the licence. Counsel for the Panchayat takes exception to the above submission. According to the counsel, the order was passed on 3.1.2007 and was served on the petitioner on the same day itself.

(2.) Obviously, the order cancelling the licence is subject to appeal.

(3.) Mr.Blaze K.Jose who appears for the 4th respondent in W.P.C.No.36418/05 submits that this court may not direct continuance of the interim order which is passed on 8.1.2007. According to Mr.Blaze, that interim order is misinterpreted and the writ petitioner is violating Exts.P1 and P5 in W.P.C.No.36418/05.