Rachel Boban vs State Election Commission
2021 Latest Caselaw 2427 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

 THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                  WP(C).No.15254 OF 2020(F)


PETITIONERS:

     1       RACHEL BOBAN, AGED 51 YEARS
             W/O.BOBAN, MOOLAMANNIL,
             PURAMATTOM P.O., PIN-689 543.

     2       THOMAS JACOB, AGED 66 YEARS
             S/O.LATE P.M.CHACKO, PULIMOOTTIL HOUSE,
             PURAMATTOM P.O., PIN-689 543.

             BY ADVS.
             SRI.JACOB P.ALEX
             SRI.JOSEPH P.ALEX
             SHRI.MANU SANKAR P.

RESPONDENTS:

     1       STATE ELECTION COMMISSION
             KERALA, REPRESENTED BY ITS SECRETARY,
             CORPORATION OFFICE COMPLEX, LMS JUNCTION,
             PALAYAM, THIRUVANANTHAPURAM, PIN-695 033.

     2       ASSISTANT DIRECTOR OF AGRICULTURE, PULLAD,
             (RETURNING OFFICER DESIGNATED BY THE STATE
             ELECTION COMMISSION U/S 162), PULLADU P.O.,
             PATHANAMTHITTA DISTRICT, PIN-689 548.

     3       PURAMATTOM GRAMA PANCHAYAT,
             REPRESENTED BY ITS SECRETARY, PURAMATTOM P.O.,
             PATHANAMTHITTA DISTRICT, PIN-689 543.

     4       JOLLY JOHN, AGED 55 YEARS
             KUNNAMPALLIL HOUSE, KAVUNGUMPRAYAR P.O.,
             PURAMATTOM, PIN-689 543.
 W.P.(C) No.15254 of 2020          2




                 R1 BY SHRI.MURALI PURUSHOTHAMAN, SC,K.S.E.COMM
                 R3 BY ADV. SRI.ASOK M.CHERIAN
                 R3 BY ADV. SRI.N.SATHEESH
                 R4 BY ADV. SRI.VIVEK VARGHESE P.J.
                 R4 BY ADV. SRI.VARUGHESE M EASO
                 SMT. RANJITHA GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.15254 of 2020                 3




                           W.P.(C) No.15254 of 2020
                 -----------------------------------------------


                               JUDGMENT

It is seen that the writ petition has become

infructuous. It is, accordingly dismissed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

ds 21.01.2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 20.07.2020 SUBMITTED BEFORE THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE LETTER DATED 22.07.2020 GIVEN BY THE 2ND RESPONDENT TO THE SECRETARY OF THE 3RD RESPONDENT GRAMA PANCHAYATH INTIMATING THE RESULTS OF THE ELECTION ALONG WITH THE MINUTES.