RAVI KEEZHEDATH Vs. STATE OF KERALA

JUDGEMENT

(1.) These two writ petitions are connected and therefore, I am disposing these two writ petitions by a common judgment. It will be better to extract the prayers in these two writ petitions for convenience.

(2.) The prayers in W.P.(C.) No. 11257/2021 are extracted hereunder:

(3.) The prayers in W.P.(C.) No. 27140/2021 are extracted hereunder: