LAWS(KER)-2020-2-125

SUGANDHI K. Vs. STATE OF KERALA

Decided On February 18, 2020
Sugandhi K. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Heard Dr.George Abraham for petitioners and learned Government Pleader Nisha Bose for R1 to R5.

(2.) The petitioners pray for the following reliefs.

(3.) Dr.George Abraham states that, Exts.P6 to P28 given to 4th respondent may be forwarded to 2nd respondent for consideration and disposal in accordance with law.