ANTU JOSE Vs. THURAVOOR GRAMAM PANCHAYAT

JUDGEMENT

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

(2.) The direction sought for in the writ petition is for, implementation of Ext.P4 proceedings dated 7.6.2016 issued by the Secretary of the Grama Panchayat directing party respondents to cut and remove certain trees standing in dangerous condition to the life and liberty of the petitioner.

(3.) Today when the matter is taken up, learned counsel for petitioner submitted that, counsel has already relinquished the vakalath. When this writ petition was admitted to the files, an interim order was passed on 28.10.2016 against the implementation of Ext.P4. In my considered view, either way a decision will have to be taken by the Secretary of the Grama Panchayat.