Kerala High Court
Haris Ibrahim vs The Karassery Grama Panchayath on 1 August, 2018
Author: Shaji P.Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 1ST DAY OF AUGUST 2018 / 10TH SRAVANA, 1940
WP(C).No. 39491 of 2017
PETITIONER :
HARIS IBRAHIM,
S/O.K.IBRAHIMKUTTY,
HOUSE NO.2/2575,
MALAPARAMBU P.O.,
KOZHIKKODE DISTRICT.
BY ADV.SRI.BABU S. NAIR
RESPONDENTS :
1. THE KARASSERY GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY,
KARASSERY P.O.,
KOZHIKKODE DISTRICT, PIN-673602.
2. THE SECRETARY,
KARASSERY GRAMA PANCHAYATH,
KARASSERY P.O.,
KOZHIKKODE DISTRICT, PIN-673602.
BY ADV. SRI.P.C.SASIDHARAN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 01-08-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
EL
3.8.2018
SHAJI P.CHALY, J.
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W.P.(C) No.39491 of 2017
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Dated this the 1st day of August 2018
JUDGMENT
This writ petition is filed by the petitioner seeking the following reliefs:
b