SHAHANA V.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Adv. Sri. V.A. Muhammed for the petitioner and Sri. P.M. Manoj, learned Senior Government Pleader for respondents 1 to 4.

(2.) The petitioner prays for the following reliefs:-

(3.) Admittedly, the petitioner has filed Ext.P6 revision before the second respondent substantially for the same reliefs and for the same grounds stated in the writ petition.