GHYRUNNEESA Vs. STATE OF KERALA

JUDGEMENT

(1.) The main prayer in the above Writ Petition (Civil)is as follows:

(2.) The case set up in this Writ Petition (Civil) broadly is as follows:-

(3.) Heard Sri. G.Sreekumar (Chelur), learned counsel appearing for the petitioner, Sri. Saigi Jacob Palatty, learned Senior Government Pleader appearing for R1 to R4 and 8. Sri. Sampath V. Toms, learned counsel appearing for R5 (Punnayoor Grama Panchayath), Sri. P.C.Sasidharan, learned Advocate appearing for R6 (Thrissur District Panchayath). Though notice has been duly served on R7, there is no appearance for that party.