T.V. VIPIN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE issue canvassed in these revision petitions already stands answered against the petitioner by the order passed by this Court in O.T.Rev.No.13/09 dated 12th of April, 2011. In view of the above, these revision petitions are only to be dismissed and we do so.

(2.) IMMEDIATELY after this order was passed, learned counsel for the petitioner requested for granting certificate of fitness under Article 134 A of the Constitution of India to file appeal to the Supreme Court against the common judgment rendered in the above O.T.Revisions.

(3.) COUNSEL has produced order of the Supreme Court in SLP No.20106/2009 dated 6.4.2009 in OTA No.9/2007 which is an SLP filed against one of the judgments of this Court rendered in a connected case. Since the Hon'ble Supreme Court has granted leave in connected cases and those SLPs are pending, we grant the prayer for leave to file appeal before the Supreme Court.