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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.