K C VIJAYAN Vs. SECRETARY MELARKODE GRAMA PANCHAYAT

JUDGEMENT

(1.) CONSIDERING the submissions of Mr.P.R.Venkatesh, counsel for the petitioner and the submissions of Smt.Ramani, learned Government Pleader, this Writ Petition will stand disposed of directing that the direction which I had issued vide Ext.P1 judgment to the 1st respondent in the matter of disbursement of benefits to respondents 2 to 10 on the basis of the beneficiary list will continue to operate till 30th instant.