ABDUL RASHEED A Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Adv.K.Sasikumar for petitioner and Sri.P.M Manoj, learned Senior Government Pleader for respondents 1 to 5.

(2.) The petitioner prays for the following reliefs:-

(3.) The petitioner now limits the prayer to direct 1st respondent to consider and dispose of Ext.P13 representation expeditiously.