Kerala High Court
Union Of India vs Ex-Const Pradeep T.P.No.89009335 on 24 February, 2009
Author: Koshy
Bench: J.B.Koshy, V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA.No. 223 of 2009()
1. UNION OF INDIA, REP. BY THE SECRETARY,
... Petitioner
2. THE DIRECTOR GENERAL OF BOARDER
3. THE INSPECTOR GENERAL OF BORDER
4. THE COMMANDANT 15 BN BSF,COOCH BEHAR,
Vs
1. EX-CONST PRADEEP T.P.NO.89009335,
... Respondent
For Petitioner :SRI.K.SANIL KUMAR, ADDL.CGSC
For Respondent : No Appearance
The Hon'ble the Acting Chief Justice MR.J.B.KOSHY
The Hon'ble MR. Justice V.GIRI
Dated :24/02/2009
O R D E R
J.B.KOSHY, Ag.C.J & V.GIRI, J.
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W.A.NO.223 OF 2009 ()
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Dated this the 24th day of February, 2009
J U D G M E N T
KOSHY,Ag.CJ.
In the impugned judgment, writ petitioner's prayer for releasing him was declined. But authorities was directed to reconsider the matter after affording an opportunity to the petitioner to be heard either through person or through a counsel and pass a final decision. It is for the appellant to decide the matter as per the impugned judgment. We do not understand why appellant filed an appeal wasting Government money. Hence this appeal is dismissed.
J.B.KOSHY ACTING CHIEF JUSTICE V.GIRI JUDGE prp J.B.KOSHY & THOMAS P. JOSEPH, JJ.
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M.F.A.NO. OF 2006 ()
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J U D G M E N T
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6th November, 2008