LAWS(MAD)-2020-9-445

M.PREMILA Vs. STATE OF TAMILNADU

Decided On September 24, 2020
M.Premila Appellant
V/S
STATE OF TAMILNADU Respondents

JUDGEMENT

(1.) This matter is taken up for hearing through Video Conferencing mode.

(2.) This Writ Petition is filed seeking for the following relief:

(3.) The case of the petitioner is as follows: