KUNHAPPU Vs. PARUTHUR GRAMA PANCHAYAT AND OTHERS

JUDGEMENT

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

(2.) Additional 5th respondent in the affidavit accompanying the impleading petition, has narrated the facts and circumstances leading to Exts.P2 and P4 and other circumstances are also put forth justifying the action of the Panchayat.

(3.) I have heard learned Counsel for the petitioner, learned Standing Counsel for the Panchayat, learned Government Pleader as well as the learned Counsel appearing for the additional 5th respondent.