SEETHA MOHANAN Vs. NARASIMHA SHENOY

JUDGEMENT

(1.) The judgment rendered on 18/5/2022 in the WP(C).No.7271/2022 is the subject matter of challenge in the instant intra court appeal filed under Sec.5(i) of the Kerala High Court Act, 1958.

(2.) The appellant herein is contesting respondent No.4 in the WP(C). R-1 herein is the writ petitioner and official respondents 2 to 4 in the W.A. are official respondents 1 to 3 in the WP(C).

(3.) Heard Sri.Dinesh R.Shenoy, learned counsel appearing for the appellant in the W.A., Sri.Raju Joseph, learned counsel appearing for contesting respondent No.1 in the W.A. (writ petitioner) and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for official respondents 2 to 4 in the W.A.