N.V.SANJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is preferred by the petitioner in W.P.(C) No. 28678 of 2019 challenging the judgment of the learned single Judge dated 07.10.2020, whereby the learned single Judge disposed of the writ petition with the following observations and directions:

(2.) The reliefs sought for by the appellant in the writ petition were as follows:

(3.) On going through the judgment of the learned single Judge, it can be seen that virtually the second relief sought for by the appellant in the writ petition was allowed and consequential directions were issued.