M M THOMAS Vs. KOLAYAD GRAMA PANCHAYATH

JUDGEMENT

(1.) This writ appeal is filed by the writ petitioner in W.P.(C) No.38238 of 2016 against the judgment dated 14.12.2016 passed therein.

(2.) Brief facts relevant to decide this writ appeal are as follows :-

(3.) During the pendency of the said writ petition, this Court, having felt that there is an element of settlement between the parties, directed the parties to approach before the Mediation Centre for the purpose of getting the dispute mediated. Pursuant thereto, a settlement was arrived at between the appellant and the 4th respondent as per Ext.P3 on 3.3.2016.