CHITHKALA M Vs. SWAMY N.V.

JUDGEMENT

(1.) Sri Jaysham J.Rao, learned counsel for Sri Abhilesh. J, learned counsel for the petitioner Taking into account the order which this Court proposes to pass, it is not necessary to issue notice to the respondent.

(2.) Heard the learned counsel for the petitioner on the question of admission. Perused the records.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner inter alia seeks for the following reliefs:-