JOEMON KURIAKOSE Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioners have approached this Court seeking the following relief:

(2.) EXT.P1 decree passed in favour of the petitioners reads as follows:

(3.) FURTHER it is stated as follows: "It is submitted that the respondents never made any act or will make any illegal acts which requires the interference of this Hon'ble Court. The present writ petition is filed with ulterior motive and without any bona fides. The grounds raised are not sufficient to evoke jurisdiction under Article 226 of the Constitution. There is no merit in the petition".