M.Muhammed Shaffi @ M.M.Shaffi vs State Of Kerala
2021 Latest Caselaw 6449 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

  TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                          WP(C).No.1505 OF 2021(K)

PETITIONER:

               M.MUHAMMED SHAFFI @ M.M.SHAFFI
               AGED 52 YEARS
               S/O. MUHAMMED ABDUL KHADAR, MEMBER, TOWN WARD 3,
               PANGODE GRAMA PANCHAYATH,
               THIRUVANANTHAPURAM 695 609, RESIDING AT
               CHAVETTYKUZHIYIL ANNEXE, PANGODE, PANGODE P.O,
               THIRUVANANTHAPURAM 695 609.

               BY ADV. SRI.B.MOHANLAL

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE PRINCIPAL SECRETARY TO
               GOVERNMENT,
               LOCAL SELF GOVERNMENT DEPARTMENT SECRETARIAT
               THIRUVANANTHAPURAM 695 001

      2        THE STATE ELECTION COMMISSION,
               REPRESENTED BY ITS SECRETARY CORPORATION OFFICE
               COMPLEX, LMS JUNCTION, PALAYAM THIRUVANANTHAPURAM
               695 033

      3        THE RETURNING OFFICER/THE DAIRY EXTENTION OFFICER
               DIARY DEVELOPMENT DEPARTMENT, NEDUMANGAD,
               THE RETURNING OFFICER, ELECTION TO THE PANGODE
               GRAMA PANCHAYATH PANGODE P.O,
               THIRUVANANTHAPURAM 695 609

      4        THE PANGODE GRAMA APNCHAYATH,
               REPRESENTED BY ITS SECRETARY PANGODE P.O,
               THIRUVANANTHAPURAM 695 609

                    BY   GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL
               R2   BY   SHRI.MURALI PURUSHOTHAMAN, SC,K.S.E.COMM
               R4   BY   ADV. SMT.BINI.K
               R4   BY   ADV. SMT.GAYATHRI V NAIR
               R4   BY   ADV. SRI.C.R.SIVAKUMAR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      SATHISH NINAN, J.
           ==================
                 W. P. (C) No.1505 of 2021
           ==================
          Dated this the 23rd day of February, 2021

                           JUDGMENT

Election to the office of the President and

Vice President of the Pangode Grama Panchayath is not being held, is the grievance voiced in the writ

petition.

2. It is admitted by all the parties that,

pending the writ petition, election to the post of

President has been conducted and that election to

the post of Vice President is notified to be held

on 08.03.2021.

In view of the above, no directions are called

for in the writ petition. Writ petition is

accordingly, closed.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C).No.1505 OF 2021(K)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE RESIGNATION DATED 30-12-2020 SUBMITTED BY THE PRESIDENT SRI DILEEP KUMAR S. TO THE 4TH RESPONDENT

EXHIBIT P2 THE TRUE COPY OF THE ORDER NO. A3--500/20 DATED 30-12-2020 ISSUED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT

EXHIBIT P3 THE TRUE COPY OF THE RESIGNATION DATED 30-12-2020 SUBMITTED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT

EXHIBIT P4 THE TRUE COPY OF THE RESIGNATION LETTER OF THE VICE PRESIDENT OF THE PANCHAYATH SMT. S. REENA SUBMITTED TO THE 4TH RESPONDENT DATED 30-12-2020

EXHIBIT P5 THE TRUE COPY OF THE ORDER NO. A3-500/2020 DATED 30-12-2020 ISSUED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT

EXHIBIT P6 THE TRUE COPY OF THE CIRCULAR NO.

B1/33870/2020/STATE ELECTION COMMISSION DATED 30-12-2020 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P7 THE TRUE COPY OF THE NOTICE NO. A3-500/20 DATED 16-01-2021 ISSUED BY THE 3RD RESPONDENT/RETURNING OFFICER TO THE MEMBERS OF GRAMA PANCHAYATH

EXHIBIT P8 THE TRUE COPY OF THE APPLICATION DATED 16-01-2021 FILED BY THE PETITIONER BEFORE THE RESPONDENTS 2 AND ITS ACKNOWLEDGMENT

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