LAWS(KER)-2022-9-131

SAHADEVAN Vs. STATE OF KERALA

Decided On September 01, 2022
SAHADEVAN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The above writ petition is filed with the following prayers:

(2.) The grievance of the petitioner is against the stoppage of the functioning of a Mobile tower. No interim order is passed in this writ petition. This writ petition is pending before this Court from 2012onwards. Probably the prayers in the writ petition might have been infructuous.