C KUMARAN Vs. AKATHETHARA GRAMA PANCHAYATH

JUDGEMENT

(1.) I do not propose to go into the merits of the matter. Ext.R2(f) notice was issued by the Panchayat to the petitioner and also to the 2nd respondent. The allegation in Ext.R2(f) is that both the writ petitioner and the 2nd respondent have constructed ramps on the Panchayat road illegally. To Ext.R2(f) the 2nd respondent has submitted Ext.R2(g) objections. The petitioner's allegation in Ext.P1 which he submitted before the Panchayat is that it is not a ramp which was constructed but a pucca compound wall. Mr.Mohanakannan would submit on the basis of the documents placed by the 2nd respondent that the allegations in Ext.P1 are totally incorrect. Whatever that be, since Ext.P1 and Ext.R2(g) are even now pending before the Panchayat, it is only proper that the Panchayat takes a decision on Ext.P1 and Ext.R2(g). Accordingly, this Writ Petition will stand disposed of with the following directions: The Panchayat will take up Ext.P1 and Ext.R2(g) together, issue notice to the petitioner and the 2nd respondent, hear both of them and take a decision on Ext.P1 and Ext.R2(g) at the earliest and at any rate within six weeks of receiving a copy of this judgment. Once decision is taken, the same will be communicated to the petitioner and the 2nd respondent.