STATE OF KERALA Vs. NANDA MOHAN

JUDGEMENT

(1.) The State and its officials are in appeal against the judgment dated 30.03.2017 passed by a learned single Judge of this Court in W.P.(C) No. 2147 of 2017.

(2.) We have heard the learned Senior Government Pleader appearing for the appellant and the learned counsel for the respondent/writ petitioner, and with their consent, we are disposing of this appeal at this stage itself.

(3.) The facts not being in dispute are noted hereunder: