YELDHO P.A., Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers :-

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader appearing for respondents 1 to 6 as well as the learned counsel appearing for respondents 7 and 8.

(3.) After having considered the contentions raised in the writ petition at considerable length, I am of the opinion that Ext.P12, which is an order issued by the 4 th respondent directing the petitioner to vacate the premises is not one issued after hearing the petitioner or considering his contentions on merits.