V.N.SANTHOSH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Instant writ petition has been filed for the following reliefs:

(2.) When attention of the learned counsel for the petitioner was brought to the fact that the prayers sought for are not maintainable and that the same requires necessary amendments, Mr.Jose Abraham, learned counsel for the petitioner submitted that I.A.No.1 of 2020 has been filed for substitution of the prayers.

(3.) We have gone through the same. Accepting the reasons in the affidavit filed in support of the application, I.A.No.1 of 2020 is ordered. Registry is directed to make necessary amendments wherever required.