K.N.DEVADATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition is filed with following reliefs:

(2.) When the matter came up for consideration on 4/5/2010 this Court passed an interim order of stay. Subsequently, the interim order was vacated by this Court on 3/6/2010, which reads thus:

(3.) Thereafter, the matter came up for consideration before this Court on 7/11/2019. On that day, this Court passed the following order: