JUSTIN XAVIER Vs. DISTRICT COLLECTOR, KANYAKUMARI DISTRICT AT NAGERCOIL, EXECUTIVE OFFICER SPECIAL GRADE TOWN PANCHAYAT

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners, seeking for a direction to allot one shop to the petitioners, constructed in S.No.761 coming under the Kanyakumari Town Panchayat, under the control of the second respondent.

(2.) When the matter came up on 02.11.2011, the counsel originally appearing for the petitioners stated that he is no longer appearing for the petitioners, as the petitioners were taken away the bundle along with the change of vakalat. Since no new counsel has been nominated, this Court directed the name of the petitioner to be printed in the cause list. Accordingly, the name of the first writ petitioner is printed in the cause-list.

(3.) On notice from this Court, the second respondent appears through counsel and on behalf of the first respondent Mr.M.Govindan, learned Special Government Pleader takes notice.