Domina Saji vs Kerala State Election Commission
2021 Latest Caselaw 1091 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                          WP(C).No.774 OF 2021


PETITIONER/S:

      1         DOMINA SAJI
                AGED 43 YEARS
                W/O. SAJI JACOB, EARATHEDATHU HOUSE,KANAYANAKAVAYAL
                (PO), KANAYANAKAVAYAL , IDUKKI, PIN-685 532
      2         NIJINI SHAMSUDEEN
                AGED 29 YEARS
                W/O. SHAMEER OA, OTTAPLACKAL HOUSE, PERUVANTHANAM
                (PO), PERUVANTHANAM , IDUKKI, PIN-685 532
      3         MARYKUTTY
                AGED 40 YEARS
                W/O. BINOY JOSEPH, OLICKAL HOUSE, PALOORKAVU,
                PERUVANTHANAM (PO), PERUVANTHANAM , IDUKKI, PIN-685
                532
                BY ADVS.
                SRI.MATHEW A KUZHALANADAN
                SRI.SUDEEP ARAVIND PANICKER

RESPONDENT/S:

      1         KERALA STATE ELECTION COMMISSION
                REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE
                COMPLEX, LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM,
                PIN-695 033
      2         RETURNING OFFICER,
                G-48,PERUVANTHANAM GRAMA PANCHAYATH, OFFICE OF THE
                DEPUTY LABOUR OFFICER, PEERUMADE, IDUKKI, PIN-685 531
      3         PERUVANTHANAM GRAMA PANCHAYATH,
                REPRESENTED BY ITS SECRETARY, PERUVANTHANAM (PO),
                PERUVANTHANAM , IDUKKI, PIN-685 532

      4         DISTRICT COLLECTOR, IDUKKI,
                ( CHIEF RETURNING OFFICER, COLLECTORATE, KUYILIMALA,
                PAINAVU (PO), IDUKKI, PIN-685 503
                R1 BY SHRI.MURALI PURUSHOTHAMAN, SC,K.S.E.COMM

OTHER PRESENT:
             GP A RAVIKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.774 OF 2021

                                        2



                                   JUDGMENT

The learned counsel for petitioner seeks permission to withdraw the writ

petition without prejudice to the right of the petitioner to move a election

petition after the conduct of the election, if so advised. Permission granted, the

writ petition is dismissed as withdrawn without prejudice to the right of the

petitioner reserved above.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

SJ WP(C).No.774 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LETTER DATED 31.12.2020 BEARING NUMBER 1981/2020 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE SPECIFIC GUIDELINES AND PROCEDURES LAID DOWN BY THE 1ST RESPONDENT FOR THE PURPOSE OF ELECTION FOR THE MEMBERS AND CHAIRMAN, CHAIRPERSON OF THE PANCHAYATH STANDING COMMITTEE

EXHIBIT P3 TRUE COPY OF THE CIRCULAR BEARING NUMBER B1/33870/2020/SEC DATED 06.01.2021

EXHIBIT P4 TRUE COPY OF THE NOTICE DATED 07.01.2021 BEARING NUMBER 1081/2020 ISSUED UNDER RULE 7(5) OF THE KERALA PANCHAYATH RAJ (STANDING COMMITTEE), RULES 2000

EXHIBIT P5 TRUE COPY OF THE COMPLAINT DATED 07.01.2021 ADDRESSED TO THE 4TH RESPONDENT WITH COPY OF THE 2ND RESPONDENT

EXHIBIT P6 TRUE COPY OF THE TRUE COPY OF THE COMPLAINT DATED 08.01.2021 SUBMITTED TO THE 1ST RESPONDENT