TAPAN MANDAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Adv.Peeyus A Kottam for petitioners and Adv.Mathew George Vadakkel, Senior Government Pleader for respondents.

(2.) Petitioners pray for the following reliefs:

(3.) Sri.Peeyus A. Kottam, submits that keeping in view the peculiar circumstances of the case, a direction may be issued to the 2nd respondent to consider and dispose of Exts.P1 to P8 applications filed by the petitioners.