P K KUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) Dismissed. The petition brought by the appellant which despite other unnecessary though perhaps not improper prayers, is for quashing the notification, Ext. P6, is still pending before the learned single judge and his rejection of some of the grounds urged in support of the prayer is at best a finding regarding those grounds and not a judgment or order within the meaning of S.5 of the Kerala High Court Act so as to attract the appeal conferred by that section. Therefore this appeal does not lie.