ROSHY PATHROSE Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as State Attorney and also counsel appearing for the 4th respondent.

(2.) THIS writ petition is filed as a Public Interest Litigation seeking the following reliefs:

(3.) EVEN otherwise, the application of the 7th respondent is rejected on 21.06.2012 as can be seen from the record. We also note that the petitioner approached the authorities seeking relevant information in 2009 and also in 2011, but, however, as on the date of filing the writ petition he did not verify the latest position and therefore he approached the Court. The fact remains whatever he sought in the form of directions are all answered in the objection statement. Placing the statement filed by the 1st respondent on record, we close the writ petition.