KALYANA SUNDARI THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this Writ Petition (Civil) are as follows:

(2.) Heard Dr.George Abraham, learned counsel for the petitioner and Sri.K.P.Madhu, learned Government Pleader appearing for the respondents.

(3.) Dr.George Abraham, learned counsel for the petitioner, would submit on the basis of instructions of his parties that this Court need not examine the merits of the main controversy in this case and that the petitioners would limit their prayer that this Court may issue directions as in W.P.(C).No.13990/2018 and connected cases as well as the judgment of the Division Bench of this Court dated 4.4.2017 in W.P(C).No.7205 Of 2016