Kerala High Court
The Assistant Commissioner ... vs Cairs Computer Aided Information And on 26 June, 2007
Author: H.L.Dattu
Bench: H.L.Dattu, K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA No. 1516 of 2007()
1. THE ASSISTANT COMMISSIONER (ASSESSMENT),
... Petitioner
2. GOVERNMENT OF KERALA REPRESENTED BY ITS
Vs
1. CAIRS COMPUTER AIDED INFORMATION AND
... Respondent
For Petitioner :GOVERNMENT PLEADER
For Respondent :SRI.V.K.SHAMUSUDHEEN
The Hon'ble the Chief Justice MR.H.L.DATTU
The Hon'ble MR. Justice K.T.SANKARAN
Dated :26/06/2007
O R D E R
H.L.DATTU, C.J. & K.T.SANKARAN, J.
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W.A.Nos.1516 of 2007
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Dated, this the 26th day of June, 2007
JUDGMENT
H.L.Dattu, C.J.
This writ appeal is filed by the State against the orders passed by the learned Single Judge in W.P.(C) No.8229 of 2007 dated 16th March, 2007.
2. We find no merit in the writ appeal. The order passed by the learned Single judge is in consonance with the Constitution Bench decision of the Hon'ble Supreme Court in Sunrise Associates v. Government of NCT of Delhi & Ors. [(2006) 5 SCC 603]. Accordingly, the writ appeal requires to be rejected and it is rejected. Ordered accordingly.
(H.L.DATTU) CHIEF JUSTICE (K.T.SANKARAN) JUDGE mt/-