M K RAGHAVAN Vs. STATE

JUDGEMENT

(1.) The petitioner is the Chairman of the Mattancherry Municipal Council. He challenges the validity of Ext. P-2, a notification of the Government dated 15-12-1957 and Ext. P1, an order of the Government dated 17-12-1957. The notification reads as follows:

(2.) The petitioner apart from being a member and the Chairman of the Mattancherry Municipal Council also seems to have obtained the specific approval of the Municipal Council to his action in filing this petition under Art.226 of the Constitution (Ext. P-4). In view of this it is not possible to say that he has not sufficient interest to maintain the petition and I must hold that he has.

(3.) S.67 of the Cochin Municipal Act, XVIII of 1113, under which the notification was issued reads as follows: