T.M. USMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) When original Petition 7931/1991 came up for admission on 6-8-1991, a copy of the same was served on the learned Government Pleader and was posted to today for final hearing. Learned Government pleader got instructions from the respondent. A copy of written instruction received by him has been made available to Court. That has been incorporated in the judges papers.

(2.) When O. P. 8127/1991 came up for admission on 9-8-1991, it was posted to today for being heard along with the earlier petition.

(3.) Learned counsel appearing on either side wanted these Original Petitions to be heard and finally disposed of. Accordingly I heard them at length. I am disposing of the Original Petitions. Common issue wises for consideration in these petitions. Therefore, I consider it advantageous to dispose of them by a common judgment.