RAJ P Vs. KERALA STATE HUMAN RIGHTS

JUDGEMENT

(1.) PETITIONER approached this Court aggrieved by Ext.P5 order passed by the Human Rights Commission and Ext.P6 notice issued by the Municipality. On 16.12.2004, this Court passed the following order :-

(2.) ACCORDINGLY, the writ petition is disposed of making it clear that in case the parties have still any grievance left, it will be open to them to pursue the same before respondents 2 and 3.