KORAH A.G. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ appeal has been preferred by the petitioner in WP(C).No.27530/2019, challenging the judgment dtd. 27/3/2025 of a learned Single Judge, whereby the writ petition was dismissed.

(2.) The facts necessary for disposal of the writ appeal can be epitomized as follows;

(3.) Heard both sides in detail and perused the available records.