LAWS(KER)-2012-11-676

LALITHABAI T. Vs. STATE OF KERALA

Decided On November 12, 2012
Lalithabai T. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THIS writ appeal is closed without examining the merits of the grounds in view of the order of stay passed by the Government and intimated to the appellant as per government letter no. H974/C1/2012/Co -op. dated 07.11.2012.