ANITHA A Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:-

(2.) It is contended by the petitioner as follows:-

(3.) The learned counsel for the petitioner would also contend that the judgment of a learned single Judge of this Court in W.P. (C).No.16957 of 2003 covers the issue and that the appeal preferred by the State against the said judgment was also dismissed. It is, therefore, contended that the impugned order is completely vitiated and the writ petition is liable to be allowed.