PADMANABHAN DAMODARAN PANICKER Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE original petitions are filed invoking Article 227 of the Constitution of India challenging common order of the Armed Forces Tribunal, Regional Bench, Kochi.

(2.) WE have heard the learned counsel appearing for the petitioners in these matters.

(3.) FOR the aforesaid reasons, we refrain from entertaining these matters.