P P SAMEER HAMZA Vs. THALASSERY MUNICIPALITY

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:-

(2.) IT is seen that the inmates had submitted Ext.P4 representation before the 1st respondent. There will be a direction to the 1st respondent to look into Ext.P4 and take appropriate action in accordance with law to see that the inmates are provided atleast the minimum comforts for a reasonable living. The needful in this regard shall be taken within a period of three months from the date of receipt of a copy of this judgment. The writ petition is disposed of as above.