SURESH SUBRAMANIAN Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions are filed seeking directions to the respondents to take steps to see that the petitioners are accommodated in the repatriation flights from the United Kingdom to Kerala.

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader as well as the learned ASGI.

(3.) In W.P(C) No.11251/2020, it is submitted that the petitioner's daughter has been accommodated in the repatriation flight of Air India on 18.06.2020 and that the tickets stand confirmed.