THRISSUR EXPRESSWAY LIMITED Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals are disposed of on the basis of this common judgment as they arise out of the same impugned judgment dtd. 27/5/2022 rendered by the learned Single Judge in the instant Writ Petition (Civil), WP(C) No.15991/2022. For the sake of convenience, WA No.741/2022 filed by the petitioners in WP(C) No.15991/2022 is taken as the leading case. WA No.741/2022

(2.) The appellants herein are the petitioners in the writ petition and the respondents herein are the respondents in the writ petition.

(3.) The prayers in the instant writ petition, WP(C) No.15991/2022, are as follows;