C.A.GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The appeal is filed by the petitioner in WP(C) No. 38041/2017 challenging judgment dated 9/2/2018 of the learned Single Judge by which the writ petition was dismissed.

(2.) The petitioner/appellant had filed the writ petition inter alia seeking for a writ of certiorari to quash Ext.P14 to the extent of rearranging the work done by the petitioner at his risk and cost and also for a writ of mandamus directing the respondents to release the Earnest Money Deposit (EMD) amount of Rs.22,60,000/-.

(3.) The short facts of the case are as under: