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Sreejith T. vs The State Of Kerala
2021 Latest Caselaw 2430 Ker

Citation : 2021 Latest Caselaw 2430 Ker
Judgement Date : 21 January, 2021

Kerala High Court
Sreejith T. vs The State Of Kerala on 21 January, 2021
          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.10971 OF 2020(V)


PETITIONER:

              SREEJITH T., AGED 36 YEARS
              S/O. APPUNNI, THAMARASSERY HOUSE, MARANCHERY
              P. O., MALAPPURAM DISTRICT, PIN - 679 581.

              BY ADV. SRI.ARUN SAMUEL

RESPONDENTS:

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

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

     3        THE MARANCHERY GRAMA PANCHAYAT
              REPRESENTED BY ITS SECRETARY, MARANCHERY P.
              O., MALAPPURAM DISTRICT, PIN - 679581.

              R3 BY ADV. SRI.C.V.MANUVILSAN

OTHER PRESENT:

              SRI.MURALI PURUSHOTHAMAN, SC ,GP KJ. MANURAJ

     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.10971 of 2020                 2




                           W.P.(C) No.10971 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 A TRUE COPY OF THE LEAVE APPLICATION DATED 27.12.2019 ADDRESSED TO THE 3RD RESPONDENT BY THE PETITIONER.

EXHIBIT P2 A TRUE COPY OF THE LETTER DATED 04.02.2020 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT P3 A TRUE COPY OF THE LETTER DATED 07.02.2020 ADDRESSED TO THE 3RD RESPONDENT BY THE PETITIONER.

EXHIBIT P4 A TRUE COPY OF THE LETTER DATED 04.01.2020 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P5 A TRUE COPY OF THE LETTER DATED 09.01.2020 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT P6 A TRUE COPY OF THE LETTER DATED 17.02.2020 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT P7 A TRUE COPY OF THE COMPLAINT DATED 20.02.2020 SUBMITTED BY THE PETITIONER BEFORE THE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS.

EXHIBIT P8 A TRUE COPY OF THE LETTER DATED 04.03.2020 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

 
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