CHANDRAN V Vs. ELEVANCHERY GRAMA PANCHAYAT

JUDGEMENT

(1.) PETITIONERS 1 and 2 are elected Members of Elevanchery Grama Panchayat in Palakkad District and their complaint is that there has been corruption in the matter of preparing the list of beneficiaries under various schemes under the

(2.) I do not propose to examine the merits of the grounds raised. The 9th respondent in the Writ Petition is the Ombudsman for Local Self Government Institutions and I relegate the petitioners to their remedies before the 9th respondent. The learned counsel for the petitioners Mr.K.Sajan Varghese submits that he has been specifically instructed by petitioners 1 and 2 who are Members of the Panchayat to say that the benefits have not been released to anybody and much less to respondents 3 to 8. In view of the above submission of the learned counsel, there will be a direction that in pursuance to Ext.P6, respondents 1 and 2 will not release payments to anybody for a period of three weeks from today. The Writ Petition is disposed of as above.