LAWS(KER)-2011-2-561

ZEENATH KABEER Vs. STATE OF KERALA AND ORS

Decided On February 14, 2011
ZEENATH KABEER Appellant
V/S
State Of Kerala And Ors Respondents

JUDGEMENT

(1.) Prayers of the petitioner are as follows:- "

(2.) The learned counsel for the petitioner submits that the petitioner is constrained to approach this Court because of the coercive steps being taken by the respondents under the impugned proceedings.

(3.) Heard the learned Government Pleader also.