R SAROJINI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) ADMIT. With consent of the learned counsel on either side, the writ petitions are taken up for final disposal at the admission stage itself.

(2.) THE facts that are necessary for the disposal of the above writ petitions are set-out below:-

(3.) THE petitioner is challenging the virus of Section 212 of the Act on the following grounds:-