AUTHORISED OFFICER Vs. SHEELA FRANCIS PARAKKAL

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The present intra court appeal filed under Sec. 5 of the Kerala High Court Act, 1958, assails the judgment dtd. 8/4/2025 passed in W.P(C)No.11247 of 2024, whereby the learned Single Judge has disposed of the writ petition with the following directions:

(3.) The appellants herein were the respondent Nos.1 and 2 in the writ petition whereas the respondent Nos.1 to 3 were the petitioners and respondent Nos.4 and 5 were the respondent Nos.3 and 4 in the writ petition.