M MOHAMMED ABDULLA Vs. STATE OF KERALA
LAWS(SC)-2007-9-49
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on September 25,2007

M MOHAMMED ABDULLA Appellant
VERSUS
STATE OF KERALA Respondents

JUDGEMENT

S. B. Sinha, J. - (1.) Leave granted.
(2.) Appellant herein is aggrieved by and dissatisfied with the judgment and order dated 23.11.2005 passed by a Division Bench of the Kerala High Court in Writ Petition (C) No.26149 of 2004.
(3.) The factual matrix involving the dispute is on a narrow compass.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.