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Judgment
Sathish Ninan, J
Petitioner claims to be the owner and occupier of a shop room bearing No. 13/106 situated in Karimattam Purambokku. According to the petitioner,
he has been doing business in the said shop room for the past 62 years. The adjoining shop owners, who were also occupying the road purambokku,
were rehabilitated by the Panchayath. The petitioner claims that he is also similarly placed and the same treatment is to be given to him also. He
contends that when the adjoining shop owners had approached this Court seeking rehabilitation, due to financial constraints he was unable to join them.
He seeks for the same benefit that was granted to them.
Voicing the grievance as above, the petitioner has submitted Ext P14 representation before the Panchayath. It is for the Panchayath to look into the
same and pass appropriate orders.
Accordingly, without expressing anything on merits, the Writ Petition is disposed of directing the 4th respondent to consider Ext P14 representation
and pass appropriate orders, after affording an opportunity of hearing to the petitioner. Let a decision be taken within a period of two months from the
date of receipt of a copy of this judgment.