LAWS(KER)-2018-12-213

BABY UTHUP Vs. STATE OF KERALA

Decided On December 10, 2018
Baby Uthup Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows.

(2.) Heard Sri.V.J.Joseph, learned counsel appearing for the petitioners and

(3.) In the nature of the orders proposed to be passed in this Writ Petition, notice to contesting respondents 3 and 4 will stand dispensed with.