MARIAM BEEVI Vs. SECRETARY

JUDGEMENT

(1.) This writ appeal arises out of the judgment of learned Single Judge dated 10.4.2015 in W.P(C). No.6384 of 2015. The appellant filed the said writ petition seeking a writ of certiorari to call for the records leading to the inclusion of the private pathway leading to his property in the Asset Register of the second respondent Grama panchayat and to order the removal of the said private pathway from that register. The appellant has also sought for various other reliefs including the order directing respondents 1 and 2 not to expend or disburse any public money for improvement of the pathway in question.

(2.) The reliefs sought for in the writ petition were opposed by respondents 1 and 2 by filing counter affidavit.

(3.) The appellant has also filed reply affidavit reiterating the contentions raised in the writ petition.