GEORGE Vs. PAZHAVANGADIKARA PANCHAYAT

JUDGEMENT

(1.) THIS petition challenges the validity of an auction conducted by the Pazhavangadikara Panchayat on 22 -3 -1956 in respect of the public market at Ittiyapara within the area of the said Panchayat.

(2.) There was a similar auction in March 1955 and the petitioner himself was the successful bidder at that auction. Paragraph 3 of the affidavit filed by the Executive Officer of the Panchayat (1st respondent) makes it clear that what was sold at the auction in March 1955 was "the right to vend beef for the period of one year from 1 -4 -1955", and paragraph 6 of the affidavit says:

(3.) RULE 6 of the Travancore -Cochin Panchayat Market Rules, 1954, reads as follows: