ISSAC V PAUL Vs. VELIYANNOOR GRAMA PANCHAYAT

JUDGEMENT

(1.) THIS dispute relates to construction of a pond/well by the 1st respondent - Panchayat. The petitioner complains that the Panchayat is constructing the well encroaching into the petitioner's property. The petitioner has filed Ext.P6 representation before the Panchayat. He inter alia seeks disposal of Ext.P6. In the facts and circumstances of the case the 1st respondent is directed to consider Ext.P6 and pass appropriate orders thereon after affording an opportunity of being heard to the petitioner within one month from the date of receipt of a copy of this judgment. Parties shall maintain status quo as on today regarding the construction of the well till final orders are passed on Ext.P6.

(2.) THE learned counsel for the 3rd respondent points out that Ext.P5 is not the full text of the order dated 28.3.07. I make it clear that the status quo ordered as above would be as appearing in the full text of Ext.P5 order dated 28.3.07. THE writ petition is disposed of as above.