LAWS(KER)-2021-9-110

XXXX Vs. STATE OF KERALA

Decided On September 20, 2021
Xxxx Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This writ petition is filed with the following prayers:-

(2.) When this writ petition came up for consideration on 17.09.2021, this Court passed the following order:-

(3.) Today, the Special Medical Board submitted a report. The report of the Special Medical Board is extracted herein:-