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Judgment
T.R. Ramachandran Nair, J.—The challenge in this Writ Petition is against Exhibit P4 stop memo issued by the Panchayat. The petitioner is conducting a poultry farm. Various reasons have been pointed out in Exhibit P4.
The learned Counsel appearing for the Panchayat submitted that Exhibit P4 is appealable before the Committee of the Panchayat, in the light of Section 276 of the Kerala Panchayat Raj Act.
Therefore, if the petitioner files an appeal within a period of 10 days from today, the same will be considered by the appellate authority and final orders will be passed within a period of one month thereafter. Till then, the interim order passed by this Court will continue.
The Writ Petition is disposed of as above.