LAWS(KER)-2012-7-406

M P THOMAS Vs. STATE OF KERALA

Decided On July 23, 2012
M P THOMAS Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THE issues raised in these writ petitions are connected and therefore these cases were heard together and are disposed of by this common judgment.

(2.) IN WP(C) No. 9974/12, the prayers sought are mainly the following:-

(3.) IN the light of the aforesaid developments, WP(C) No. 9974/12 is only to be closed and I do so.