STATE OF KERALA Vs. MUHAMMED FAZIL V.

JUDGEMENT

(1.) This Review Petition arises from the judgment of this Court in W.P.(C) No.35572/2024. The writ petition was filed by the petitioners who belong to 2018 MBBS Batch of Government Medical College, Kannur.

(2.) Following the order of the Hon'ble Apex Court in SLP No.9659/2020, W.P.(C) No.35572/2024 was disposed of with the following directions:

(3.) I have heard the learned counsel for the review petitioners and the learned counsel for the writ petitioners.