ALUVA MUNICIPALITY MUNICIPAL OFFICE Vs. JIBI THOMAS

JUDGEMENT

(1.) Taking note of the submission of the learned counsel for the appellants, we are of the view that the remedy of the appellants is essentially to seek a review of the judgment of the learned Single Judge on the points urged in the writ appeal. This is more so in view of the specific finding on fact recorded by the learned Single Judge in para 10 of the impugned judgment.

(2.) Accordingly, without going into the merits of the case, this writ appeal is dismissed as withdrawn, without prejudice to the right of the appellants to prefer a review petition against the judgment of the learned Single Judge, if so advised.