HAMZA Vs. SECRETARY ALIPARAMBA GRAMA PANCHAYAT

JUDGEMENT

(1.) Even though there are various allegations and averments in this writ petition, when this matter was taken up today, the learned counsel for the petitioner confined his prayer to the limited extent that Ext.P1 Appeal, preferred by her client before the Tribunal for Local Self Government Institutions, which is numbered as Appeal No.701 of 2016, be directed to be taken up and disposed of at the earliest.

(2.) The petitioner says that this Appeal was filed as early as in the year 2016, but that the Tribunal has not yet disposed of the matter: and therefore, prays that this be directed to be done within a time frame to be fixed by this Court.

(3.) Shri.Shammy Raj - learned counsel appearing for respondents 2 and 3, submits that though he is not against the limited relief now prayed for by the petitioner, it may not be construed that the Tribunal can dispose of the matter without considering the pending applications filed by his clients - including for appointment of an Advocate Commissioner. He says that this Court may, therefore, order this writ petition directing the Tribunal to consider the Appeal, however, adverting to the pending applications made by his clients also.