LAWS(KER)-2012-8-492

VASUDEVAN NAMBOODIRI Vs. STATE OF KERALA

Decided On August 22, 2012
VASUDEVAN NAMBOODIRI Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) <FRM>JUDGEMENT_492_LAWS(KER)8_2012.htm</FRM>

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