T.M.ABDUL SALAM Vs. B. MOHAMMED JAMAL

JUDGEMENT

(1.) Challenging the order dtd. 7/7/2021 in W.P.(C) No. 15620 of 2020, instant writ appeal is filed.

(2.) Considering the materials on record, on 22/9/2021, we passed the following order:

(3.) On this day, when the matter came up for hearing, Mr. K.B. Arun Kumar, learned counsel for the appellant, submitted that taking note of the order dtd. 22/9/2021, a petition was filed before the learned Enquiry Commissioner and Special Judge, Thrissur.