LAWS(KER)-2020-7-124

PIOUS KURIAN Vs. STATE OF KERALA

Decided On July 10, 2020
Pious Kurian Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows:

(2.) Heard Sri.Georgekutty Mathew, learned counsel appearing for the petitioners, Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for respondents 1 to 7, Sri.Prakash C.Vadekkan, learned counsel appearing for respondent No.8, Sri.Philip J.Vettickattu, learned counsel appearing for respondent No.9 and Sri.Vinod S.Bhatt, learned counsel appearing for respondent No.10.

(3.) It is submitted by the counsel for the petitioners that the same petition has been subsequently numbered as WP(C).No.13379/2020 by the Registry, which has already been disposed of by this Court as per judgment rendered on 8.7.2020, and therefore no further orders are required.