Sunil Kumar M.P vs State Election Commission
2021 Latest Caselaw 3838 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

   TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                     WP(C).No.25123 OF 2020(M)


PETITIONER:

               SUNIL KUMAR M.P.
               AGED 39 YEARS
               S/O.PRABHAKARAN, RESIDING AT MUNADNIL HOUSE,
               THRIKKAIPATTA POST, MEPPADI PANCHAYATH, VYTHIRY
               TALUK, WAYANAD, KERALA, PIN-673 577.

               BY ADVS.
               SMT.K.K.PREETHA
               SRI.R.K.PRASANTH

RESPONDENTS:

      1        STATE ELECTION COMMISSION, KERALA
               REPRESENTED BY ITS SECRETARY, JANAHITHAM, TC-
               27/6(2), VIKAS BHAVAN P.O., THIRUVANANTHAPURAM,
               PIN-695 033.

      2        DISTRICT ELECTION OFFICER AND DISTRICT COLLECTOR,
               COLLECTORATE BUILDING, CIVIL STATION, WAYANAD-673
               122.

      3        ELECTORAL REGISTRATION OFFICER AND SECRETARY
               OF MEPPADI GRAMA PANCHAYATH, PANCHAYAT BUILDING,
               MEPPADI POT, WAYANAD, PIN-673 577.


               BY GOVERNMENT PLEADER SRI.PAUL ABRAHAM VAKKANAL
               BY ADV.SRI.MURALI PURUSHOTHAMAN, SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P(C).No.25123 of 2020                2




                               JUDGMENT

It is submitted by the learned counsel for the petitioner that the

matter has become infructuous inasmuch as the petitioner's name was

included in the electoral roll. Taking note of the said submission, Writ

Petition is closed as infructuous.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/02.02.2021