V S VILASINI AMMAL Vs. KALANJOOR GRAMA PANCHAYAT

JUDGEMENT

(1.) THE grievance of the petitioner is that though detailed reply (Ext.P5) was submitted to Ext.P3 shaw cause notice, the respondent Panchayat has not considered Ext.P5 through the proper perspective. After receiving Ext.P5, what the Panchayat did was to direct somebody to come over to the premises of the petitioner and orally direct the petitioner to close down the premises. In view of the above allegation and the grounds raised in the writ petition, the writ petition itself will stand disposed of, without issuing notice to the respondent, in the following terms:-