LAWS(KER)-2012-12-221

SREEKALA Vs. STATE OF KERALA

Decided On December 04, 2012
SREEKALA Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Petitioners have approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioners is as follows:

(3.) We heard the learned counsel for the petitioners and the learned counsel appearing on behalf of the party respondents 6 and 7 besides the learned Government Pleader.