V.V.Augustin vs The Chief Election Commissioner
2021 Latest Caselaw 11200 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.7376 OF 2021(V)


PETITIONERS:

      1        V.V.AUGUSTIN,
               AGED 78 YEARS,
               STATE PRESIDENT, INDIAN CHRISTIAN SECULAR PARTY,
               HAVING HEAD OFFICE AT 34/63A, VEE VEE TOWER,
               EDAPPALLY P.O, KOCHI, PIN-682 024,
               RESIDING AT VALAMINAL HOUSE, MAROTTICHODU P.O.,
               EDAPPALLY, KOCHI-24.

      2        BABYCHEN MUKKADAN,
               AGED 66 YEARS,
               S/O.LATE MUKKADEN DEVASIA,
               RESIDING AT MUKKADEN HOUSE, KURISUMMOODU P.O,
               CHANGANASSERY, PIN-686 104.

               BY ADV. SRI.M.V.MATHEW

RESPONDENTS:

      1        THE CHIEF ELECTION COMMISSIONER,
               NIRVACHAN SADAN, ASOKA ROAD,
               NEW DELHI, PIN-110 001.

      2        THE STATE ELECTION COMMISSIONER,
               VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN-695 033.

      3        RETURNING OFFICER FOR ELECTION,
               LAC 009 KERALA ASSEMBLY, CHANGANASSERY,
               KOTTAYAM, PIN-686 104.

      4        LALI V. J,
               AGED 58 YEARS,
               D/O.JOSEPH, VALIAPARAMBIL HOUSE, KURISSUMOODU P.O,
               CHANGANASSERY, PIN-686 104.

               BY ADVS. SRI.P.VIJAYAKUMAR, ASG OF INDIA
                        SRI.KODOTH SREEDHARAN, SC,
                        STATE ELECTION COMMISSION, KERALA
                        SMT.VINITHA.B, GOVERNMENT PLEADER

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.7376 OF 2021(V)

                                 2




                           JUDGMENT

The learned counsel for the petitioner

submits that the matter has become

infructuous.

In view of the above submission, this

writ petition is dismissed as infructuous.

Sd/-

P.V.ASHA, JUDGE.

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