MAJESTIC CONSTRUCTIONS Vs. STATE OF KERALA

JUDGEMENT

(1.) These three writ petitions are connected. The petitioners in these writ petitions are challenging G.O.(Rt) No.3815/2021/Fin. dtd. 30/4/2021 of the Government of Kerala.

(2.) When these writ petitions came up for consideration, both sides submitted that the point raised in these writ petitions are covered by common judgment dtd. 11/11/2021 in W.P.(C). No.22964 of 2021 and connected cases. It will be better to extract the relevant portion of the judgment:

(3.) In the light of the above judgment, I think these writ petitions can also be disposed in tune with the above judgment.