SUBRAHMANYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this Writ Petition filed under Article 226 of the Constitution of India are as follows:-

(2.) Heard both sides.

(3.) The learned Special Government Pleader submitted that as early as on 27/3/2019, VACB had addressed the additional Respondent No.5 seeking approval under Sec. 17A of the Prevention of Corruption Act, 1988.