LAWS(KER)-2020-2-106

DHANYAMOL Vs. STATE OF KERALA

Decided On February 11, 2020
Dhanyamol Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Heard Adv. Sri. T.T. Muhamood for petitioners and Smt. Nisha Bose, learned Senior Government Pleader for respondents 1 to 3.

(2.) Petitioners pray for the following reliefs:-

(3.) Petitioners now limit the prayer to direct the first respondent to consider and dispose of Ext.P16 representation dated 18.01.2020 expeditiously.