Full Judgment Text
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CASE NO.:
Appeal (civil) 4976-4987 of 2002
PETITIONER:
STATE OF KERALA & ORS
RESPONDENT:
K.E. BHASKARAN & ORS
DATE OF JUDGMENT: 19/02/2008
BENCH:
H.K. SEMA & MARKANDEY KATJU
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO. 4976-4987 OF 2002
WITH
Civil Appeal NO. 4988 of 2002; Civil Appeal NO. 7235 of 2003
Civil Appeal NO. 1593 of 2006; Civil Appeal NO. 1935 of 2006
Civil Appeal NO. 3555 of 2006; Civil Appeal NO. 4146 of 2006
Civil Appeal NO. 4910 of 2006; Civil Appeal NO. 147 of 2007
SLP(C) NO. 19586 of 2007
Having heard learned counsel for the appellant at great length, we see no reason to
interfere. The appeals, being devoid of merit, are, accordingly, dismissed. However, the
question of law, if any, is kept open.
SLP(C) No.19586/2007
Heard.
No merit.
The special leave petition is dismissed both on account of delay as also on merit.