ADDITIONAL TAHSILDAR Vs. URMILA G.

JUDGEMENT

(1.) Leave granted.

(2.) Despite service, no one had appeared for the respondents.

(3.) The appellants have challenged the order,Order dtd. 10/10/2022. passed by the High Court,High Court of Kerala at Ernakulam whereby the Writ Petition,Writ Petition (C) No. 39299 of 2016 filed against the order(Order dtd. 18/10/2016) passed by Upa Lokayukta(Kerala Upa Lokayukta) in the complaint(Complaint No. 866 of 2016) filed by respondent No. 1 was dismissed.