LAWS(KER)-2020-10-433

JOHN NUMPELI JUNIOR Vs. STATE OF KERALA

Decided On October 21, 2020
John Numpeli Junior Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioners in W.P.(C)No.14141 of 2020 seek the following reliefs:

(2.) The petitioner in W.P.(C)No.14196 of 2020 seeks the following reliefs:

(3.) The petitioner in W.P.(C)No.14357 of 2020 seeks the following relief: