Jo Mathew vs Kerala State Road Transport ...
2021 Latest Caselaw 12549 Ker

                     SUNIL THOMAS, J.
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                  W.P.(C)No.9450 of 2021
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           Dated this the 25th day of May, 2021


                                  ORDER

The grievance of the petitioners is that, though this Court by

judgment dated 09.04.2021, disposed of the writ petition directing to

take up Exts.P1 to P15 and pass appropriate orders on it, virtually the

prayer sought was for disposal of the representations which were

produced as Exts.P1 to P27. The direction to dispose of Exts.P1 to P15

only seems to be an inadvertent omission. Accordingly, the judgment

dated 09.04.2021 will stand corrected and the appropriate correction

would be made in paragraph No.2, directing the 2 nd respondent to take up

Exts.P1 to P27 instead of Exts.P1 to P15.

Sd/-

SUNIL THOMAS JUDGE

uu 25.05.2021