PALLIKKATHODI VENNEKOTTIL PRAKASH Vs. THRIKKALANGODE GRAMA PANCHAYATH

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) A detailed counter affidavit is filed by the 1 st respondent justifying the stand adopted in Exts.P6 and P7. A reply affidavit is also filed by the petitioner reiterating the stand adopted in the writ petition.

(3.) I have heard respective Counsel across the Bar and perused the pleadings and documents on record.