RAMAKRISHNA MENON Vs. STATE OF KERALA

JUDGEMENT

(1.) C.M. Appl. No. 1027 of 2010 is filed to condone 23 days' delay in preferring the Writ Appeal. Accepting the reasons given in the affidavit filed in support of the application, the delay of 23 days in filing the appeal is condoned.

(2.) When the matter is taken up it is fairly submitted by the learned Counsel for the Appellants that the issue involved in this appeal is squarely covered by a judgment of this Court in W.A. No. 2003 of 2008 dated 04.11.2008 against the Appellant.