SABU.P.C. Vs. STATE INFORMATION COMMISSION KERALA

JUDGEMENT

(1.) When this matter was taken up today, the learned standing counsel for the State Information Commission submitted that they propose to reconsider the whole matter de hors the findings in Ext.P15.

(2.) In the afore circumstances, without entering into the merits of any of the contentions of the rival parties, I close this writ petition setting aside Ext.P15; but leaving full liberty to the State Information Commission to issue fresh proceedings in terms of law after following due procedure.