Sabeena.M.P vs Chief Election Commissioner ...
2021 Latest Caselaw 11126 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.8111 OF 2021(L)


PETITIONER:

               SABEENA.M.P
               H S S TEACHER (JR), MAYOOKHAM, FEROKE, KOZHIKODE
               DISTRICT-673631.

               BY ADV. SHRI.B.V.JOY SANKAR

RESPONDENTS:

      1        CHIEF ELECTION COMMISSIONER KERALA
               STATE ELECTION COMMISSION, 'JANAHITHAM', TC-27/6(2),
               VIKAS BHAVAN P.O.,THIRUVANANTHAPURAM-695033.

      2        DISTRICT ELECTION OFFICER AND DISTRICT COLLECTOR,
               CIVIL STATION, UPHILL, MALAPPURAM-676517.

      3        ADDL R3 THE ELECTION COMMISSION OF INDIA
               IS SUO MOTU IMPLEADED AS PER ORDER DATED 30/03/2021
               IN WP(C) 8111/2021

               R1 BY ADV. SRI.KODOTH SREEDHARAN
               R3 BY ADV. SRI.DEEPU LAL MOHAN, SC, ELECTION
               COMMISSION OF INDIA
               STATE ATTORNEY SRI.K.V.SOHAN


               SMT.PRINCY XAVIER, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8111 of 2021(L)


                                          :2:




                                      JUDGMENT

Dated this the 07th day of April 2021

The learned counsel appearing for the

petitioner submits that the Writ Petition has

become infructuous. Accordingly, the Writ Petition

is dismissed as infructuous.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.8111 of 2021(L)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE ISSUED BY THE HEATLH DEPARTMENT, GOVERNMENT OF KERALA DATED 2.6.2013.

EXHIBIT P2 TRUE COPY OF THE RATION CARD ISSUED TO THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE G.O.NO.964/2020/DMD DATED 10.12.2020.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 16.3.2021 BEFORE THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE ORDER DATED 22.3.2021 OF THE 2ND RESPONDENT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE