THOMAS P O Vs. SECRETARY, KORATTY GRAMA PANCHAYATH

JUDGEMENT

(1.) The petitioner, who is stated to be a resident in the 2nd respondent Grama Panchayath, has filed this writ petition under Article 226 of the Constitution of India, seeking the following relief and the interim relief; "For the reasons stated in the writ petition and accompanying affidavit it is most respectfully humbly prayed that this Hon'ble Court may be pleased to stay Exhibit P1 notice pending disposal of this writ petition."

(2.) On 13.02.2019, when this writ petition came up for admission, the learned Government Pleader as well as the learned Standing Counsel for the Grama Panchayath were directed to get instructions.

(3.) From the submissions made by the learned counsel for the petitioner, this Court finds that the petitioner wants to challenge Ext.P1 notice issued by the 1st respondent. However, the petitioner has not sought for a writ of certiorari to quash Ext.P1 notice. In the absence of any challenge against Ext.P1 notice by seeking appropriate reliefs, the petitioner cannot seek stay of operation of Ext.P1 notice, as an interim relief.