SAJIMON PARAYIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Permission to file SLP is granted in SLP(C) D.No.55412 of 2024.

(2.) These are petitions assailing the correctness of the orders dtd.10/9/2024 and 14/10/2024 passed by Division Bench of the High Court of Kerala in Writ Appeal No.1248 of 2024 and other connected matters. The petitioners are basically aggrieved by some of the directions/observations contained in the order dtd. 14/10/2024.

(3.) Before proceeding further to consider the submissions made, brief background of the facts giving rise to the present petitions is as follows: -