LAWS(KER)-2015-8-39

SOMAN Vs. STATE OF KERALA AND ORS.

Decided On August 07, 2015
SOMAN Appellant
V/S
STATE OF KERALA And ORS. Respondents

JUDGEMENT

(1.) The petitioner, who has styled himself as a public spirited person, has approached this Court seeking the following reliefs:-

(2.) Respondents 1 and 2 have filed a counter affidavit pointing out that the idea in understanding of the petitioner is quite wrong and misconceived.

(3.) Heard both sides.