PHILIPOSE ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) In the Writ Appeal filed, the appellant has arrayed Mr. Mathew T. Thomas, Honourable Minister for Transport, Secretariat, Thiruvananthapuram, Mr. Kodiyeri Balakrishnan, Honourable Minister for Home, Secretariat, Thiruvananthapuram and the State Public Information Officer, Police Headquarters, Thiruvananthapuram as respondents 6,7 and 8.

(2.) At the time of hearing of this appeal, appellant has filed an application, I.A. No. 805 of 2007. In the affidavit filed in support of the application, at paragraphs 2 and 3 it is stated as under;

(3.) In view of the request made by the appellant/applicant in the said application, respondents 6, 7 and 8 are deleted from the array of respondents.