Nizar P.B. vs State Election Commission Of ...
2021 Latest Caselaw 1640 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                       WP(C).No.24749 OF 2020(P)


PETITIONER/S:

                NIZAR P.B.,AGED 40 YEARS
                S/O. BEERANKUTTY, PADANATT THENGOD
                EDACHIRA, ERNAKULAM DISTRICT 682 030.

                BY ADVS.
                SRI.C.S.AJITH PRAKASH
                SRI.PAUL C THOMAS
                SHRI.BABU M.
                SMT.ANCY THANKACHAN
                SHRI.NIDHIN RAJ VETTIKKADAN
                SMT.DEVYANI
                SRI.HAARIS MOOSA

RESPONDENT/S:

      1         STATE ELECTION COMMISSION OF KERALA,
                CORPORATION OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
                THIRUVANANTHAPURAM 695 033.

      2         DISTRICT COLLECTOR,
                DISTRICT ELECTION OFFICER, OFFICE OF THE DISTRICT
                COLLECTOR, KAKKANAD P.O. ERNAKULAM DISTRICT 682 030.

      3         ELECTROAL OFFICER, FOR THRIKKAKKARA MUNICIPALITY,
                OFFICE OF THE ELECTORAL OFFICER, THRIKKAKKARA 682
                030.

      4         THE MUNICIPAL SECRETARY,
                THRIKKAKKARA MUNICIPALITY, KAKKANAD, ERNAKULAM 682
                030.

                R1 BY SHRI.MURALI PURUSHOTHAMAN, SC,KERALA STATE
                ELECTION COMMISSION
                R3-4 BY SHRI.G.G.MANOJ, SC, THRIKKAKARA MUNICIPALITY

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.24749 OF 2020(P)                2




                                  JUDGMENT

Taking note of the submission of the learned counsel that the writ petition

is closed as infructuous without prejudice to the right of the petitioner to make a

fresh application before the Electoral Registration Officer for deletion of the

names alleged to have been included in the Electoral Roll of Thrikkakara

Municipality.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

sd

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE REPRESENTATION MADE BEFORE THE 1ST RESPONDENT BY REGISTERED POST FOR REMOVAL OF HE UNAUTHORIZED NAMES TO THE RESPONDENTS DATED 30.10.2020.

EXHIBIT P2 A TRUE COPY OF THE POSTAL RECEIPTS PROVING THE SUBMISSION OF REPRESENTATION.

EXHIBIT P3 A TRUE COPY OF THE RELEVANT PAGE OF THE REVISED AND FINAL VOTERS LIST PUBLISHED ON 10.11.2020 OF WARD NO. 9 OF THRIKKAKKARA MUNICIPALITY.