C K ACHUTHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal by the petitioner in O. P. 201/58 against the order of Mr. Justice Raman Nayar dismissing the said O. P.

(2.) Our learned brother has dismissed the application on the ground that the orders complained of by the petitioner are not amenable to correction in exercise of the powers under Art.226 of the Constitution and dismissed the application for the issue of a writ.

(3.) After hearing Mr. Manuel T. Paikaday, learned counsel for the appellant and the Government Pleader and Mr. P. Govinda Menon, counsel for the respondents, we are of opinion that the conclusions arrived at by Mr. Justice Raman Nayar are correct and this appeal has to be dismissed.