LAWS(KER)-2023-11-53

MANOGARAN S. Vs. STATE OF KERALA

Decided On November 02, 2023
Manogaran S. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioner has filed the present writ petition under Article 226 of the Constitution of India for the following prayers:

(2.) Vide judgment dtd. 17/10/2023 in W.P.(C) No.34309/2023 similar matter has been considered. The said judgment considered the stand of the Government Pleader and dismissed the writ petition. The relevant portion reads thus: