USHAKUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) The operative portion of the reference orders passed by the learned single Judge are as follows:

(2.) A Full Bench of this Court in Marykutty Joseph v. State of Kerala 2006 (4) KLT 447 (F.B.) has considered the circumstances under which a case can be referred to a larger bench by the single Judge. A reference is warranted only when:

(3.) None of the contingencies aforesaid arise in the instant cases warranting a reference to the Division Bench and it is for the learned single Judge to decide the impact of the judgments relied on by the parties.