DHISHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, a Non Governmental Organisation, registered under the Societies Registration Act, 1860, approached this Court seeking for the following reliefs:

(2.) Short facts leading to filing of the writ petition are as under:

(3.) Aggrieved by the inaction on the part of the respondents, instant writ petition is filed, inter alia, on the following grounds: