LAWS(KER)-2012-3-347

LAKSHADWEEP PUBLIC WORKS DEPARTMENT Vs. STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY GOVERNMENT SECRETARIAT TRIVANDRUM

Decided On March 05, 2012
LAKSHADWEEP PUBLIC WORKS DEPARTMENT Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers :

(2.) WHEN the matter came up for consideration on 03.12.2007, the following interim order was passed.