HASIN P V Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Adv. Dinesh Kumar.K for the petitioner and Sri. P. M Manoj the learned Senior Government Pleader for respondents 1 to 5.

(2.) The petitioner prays for the following reliefs:-

(3.) Admittedly, the petitioner has filed Ext.P22 revision before the first respondent substantially for the same reliefs and for the same grounds stated in the writ petition.