VENUS FERTILIZERS Vs. NEDUMBASSERY GRAMA PANCHAYATH

JUDGEMENT

(1.) SRI.Wilson Urmese the learned counsel for the respondent Panchayat submits that the appeal preferred by the petitioner (Ext.P6) before the Committee of the Panchayat has been finally disposed of by the Committee and the learned counsel has today handed over a copy of the resolution of the Panchayat taken on the appeal to the learned counsel for the petitioner. Under these circumstances, this writ petition will stand disposed of directing the petitioner to seek his remedies, if any, against the resolution of the Panchayat, if so advised. However, the status quo obtaining as on today regarding the conduct of the unit will be maintained for a period of one more month from today. If the petitioner's unit is even now working as he claims, the Panchayat will not interfere with the petitioner unit.