(1.) The Judgment of this Court was delivered by Gopalan Nambiyar, C. J.-- We think the learned Judge was right, and these appeals preferred by the State and by the Elappara Panchayat respectively against his judgment must fail
(2.) S.91 of the Kerala Panchayats Act. 1963 (Act 32 of 1960) provides:
(3.) It was against the said background that the writ petition which was allowed by the learned Judge was filed to quash Exts. P3 and P4 and for other reliefs.