LAWS(KER)-2021-9-157

DILEEPAN K.R Vs. STATE OF KERALA

Decided On September 08, 2021
Dileepan K.R Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Instant writ petition has been filed for the following reliefs:-

(2.) Short facts leading to the filing of the writ petition are as hereunder:-

(3.) Respondent Nos. 1 to 3 have filed a counter affidavit in the writ petition. Relevant paragraphs of the same are reproduced:-