Blaisy Dixon vs Telma John
2021 Latest Caselaw 6605 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                        WP(C).No.7668 OF 2014(G)


PETITIONER/S:

      1         BLAISY DIXON,
                AGED 47 YEARS,
                W/O. DIXON,
                ALEENA HOUSE,
                VETTUTHURA,
                CHENNANKARAN P.O.,
                THIRUVANANTHAPURAM-695315.

      2         TAVARATHU REETA DADLY,
                SIMI NIVAS,
                PUTHENTHOPE P.O.,
                PUTHENTHOPE,
                THIRUVANANTHAPURAM-695586.

      3         TELMA NELSON,
                MARYLAND,
                ST. ANDREWS,
                ST.XAVIERS COLLEGE P.O.,
                THIRUVANANTHAPURAM-695586.

      4         LEKSHMI KUMARI M.,
                KRISHNA VILASOM,
                MEENAMKULAM,
                KAZHAKKOOTTAM P.O.,
                THIRUVANANTHAPURAM-695582.

                BY ADVS.
                SRI.P.B.SAHASRANAMAN
                SRI.T.S.HARIKUMAR
                SRI.K.JAGADEESH
                SRI.RAAJESH S.SUBRAHMANIAN
                SRI.M.R.SASITH

RESPONDENT/S:

      1         TELMA JOHN,
                AGED 43 YEARS,
                WIFE OF JOHN FERNANDEZ,
                SUJA BHAVANAM, THUMBA,
                PALLITHURA P.O.,
                PIN-695586.
 W.P.(C)No.7668 of 2014
                                           2



            2            THE STATE ELECTION COMMISSIONER,
                         CORPORATION OFFICE COMPLEX,
                         LMS JUNCTION, PALAYAM,
                         THIRUVANANTHAPURAM-695033.

                         R1 BY ADVS. SRI.K.M.SATHYANATHA MENON
                                     SRI.A.SANTHOSHKUMAR
                         R2 BY SRI.MURALI PURUSHOTHAMAN, SC, K.S.E.COMM
                         R2 BY ADV. SRI.KODOTH SREEDHARAN
                         BY SMT.G.RANJITA, GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.7668 of 2014
                                                3




                                 W.P.(C)No.7668 of 2014
                     ---------------------------------------------------------


                                          JUDGMENT

The learned counsel for the petitioners submits that

the writ petition is not pressed. In the light of the submission

made by the learned counsel for the petitioners, this writ

petition is dismissed as not pressed.

Sd/-

P.B.SURESH KUMAR JUDGE rkj