LAWS(MAD)-2009-11-611

V ELUMALAI Vs. NAMATHODU VILLAGE PANCHAYAT

Decided On November 05, 2009
V ELUMALAI Appellant
V/S
NAMATHODU VILLAGE PANCHAYAT Respondents

JUDGEMENT

(1.) THIS Writ Petition is filed challenging the order of suspension dated 17. 4. 2002 passed by the first respondent Namathodu village panchayat.

(2.) A counter-affidavit has been filed by the first respondent Namathodu village panchayat. Paragraph 2 of the counter-affidavit reads as follows:-

(3.) THE W. P. M. P. No. 64435 of 2002 filed for stay of the suspension order was dismissed on 27. 2. 2007.