SARATH Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition is filed with the following prayers;

(2.) The main grievance of the petitioner is that, the 1st respondent has no jurisdiction to entertain Ext.P3 complaint and even then Ext.P5 order is passed. The learned counsel for the petitioner submitted that, the 1st respondent is proceeding with the case without deciding the question of jurisdiction.

(3.) Heard the learned counsel for the petitioner and the learned Government Pleader.