SUBHASH Vs. STATE OF KERALA

JUDGEMENT

(1.) The case set up in the W.P.(C.) is as follows :

(2.) It is in the light of these averments and contentions that the petitioner has filed the instant W.P.(C.) with the following prayers :

(3.) Heard Sri.Sreekumar (Chelur), learned counsel appearing for the petitioner and Sri.K.J.Manuraj, learned Government Pleader appearing for the 1st respondent (State). In the nature of the orders proposed to be passed in this petition, notice to R2 (Manalur Grama Panchayat) will stand dispensed with.