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Judgment
6 paragraphs · 257 wordsKurian Joseph, C.J.
The Writ Petition is filed with the following prayers:
i). That a writ of certiorari may very kindly be issued thereby quashing Annexure P-5 and Annexure-P-6.
ii) That a writ of mandamus may very kindly be issued to the Respondents No. 2 & 3 to register a case against Respondent No. 4 for the financial irregularities while working as Pradhan of Gram Panchayat Jukhala.
In the nature of the order we propose to pass in this case, we do not think it necessary at this stage to go into the merits of the case. We find that the matter is pending before the first respondent in appeal. It is unfortunate that the petitioner and two others who are the persons who initiated the action against the 4th respondent are not made parties either before the second respondent or the first respondent. Be that as it may. There will be a direction to the first respondent to take a final decision in Case No. 224 of 2010, within a period of 3 weeks from the date of production of the copy of this judgment by the petitioner or the 4th respondent. The petitioner and the 4th respondent shall appear before the first respondent on 18.10.2010 and the first respondent shall hear the petitioner and the 4th respondent. In case the two other complainants also requests for an opportunity of hearing, the same shall also be granted by the first respondent.
The Writ Petition is disposed of, so also the pending application(s), if any.