LAWS(KER)-2007-2-602

S SURESH BABU Vs. STATE OF KERALA

Decided On February 09, 2007
S.SURESH BABU Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) IF Ext.P2 is received and pending, the same shall be taken up, considered and disposed of in accordance with law within a period of two months from the date of receipt of a copy of this judgment. The petitioner will also produce the copy of this writ petition before the 2nd respondent. Writ petition is disposed of as above.