DEVASSIA Vs. KATTAPPANA GRAMA PANCHAYAT

JUDGEMENT

(1.) GIVING liberty to the petitioners to challenge the decision of the Panchayat on the basis of which Ext.P1 judgment was passed by this court (the decision which is referred to as Ext.P1 in W.P.C.No.21209/06), this Writ Petition will stand disposed of. However considering Exts.P2, P3, P4 and P5, there will be a direction to the 1st respondent not to remove the vehicles driven by the petitioners herein from the Panchayat stand for a period of two weeks from today.