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Judgment
14 paragraphs · 99 wordsThe petitioner has filed a complaint at Ext.P3
alleging violation of Kerala Panchayat Building Rules,
2011 by the 4th respondent.
The Secretary of the Panchayat appears and
submits that the matter will be considered after hearing
both parties.
In such circumstance, the Secretary shall
consider the complaint at Ext.P3 within a period of two
months from the date of receipt of the certified copy of
this judgment, after issuing notice and affording an
opportunity of hearing to the petitioner and the 4th
respondent.
The writ petition is disposed of, without any
observation on merits. No Costs.