INDIRA Vs. RAJANI AND ORS

JUDGEMENT

(1.) The legality and correctness of the order passed by the Learned Single Judge dated, 09.11.2011 passed in Writ Petition No.1496/2009 is called in question in this appeal.

(2.) Heard Sri. Pundikai Eshwara Bhat, learned counsel for the appellant, Shri. T. Abdulla learned counsel for respondent nos.2 and 3 and the learned Government Advocate for respondent nos.4 and 5.

(3.) The facts leading to this appeal are as hereunder: