P.Abdul Rahiman vs State Election Commission
2021 Latest Caselaw 2431 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.4730 OF 2020(M)


PETITIONER:

               P.ABDUL RAHIMAN
               AGED 51 YEARS
               S/O.MUHAMMED, PARAPURAM HOUSE, MELANGADI P.O.,
               KONDOTY, MALAPPURAM DISTRICT.

               BY ADVS.
               SRI.A.A.ZIYAD RAHMAN
               SRI.LAL K.JOSEPH
               SRI.V.S.SHIRAZ BAVA
               SHRI.KOYA ARAFA MIRAGE

RESPONDENTS:

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

      2        THE KONDOTTY MUNICIPALITY,
               KONDOTTY, MALAPPURAM DISTRICT, REPRESENTED BY ITS
               SECRETARY, PIN-673 638.

      3        THE RETURNING OFFICER,
               M.88, KONDOTTY MUNICIPALITY AND DISTRICT REGISTRAR
               (GENERAL), OFFICE OF DISTRICT REGISTRAR(GENERAL),
               MALAPPURAM-673 638.

      4        SHAREENA,
               (COUNCILLOR 2ND DIVISION, MANJERI MUNICIPALITY),
               W/O.ASIF, CHOLAKARAT HOUSE, NEDIYIRIPU POST, KONDOTTY
               VIA, MALAPPURAM DISTRICT, PIN-673 638.

               R1, R3 BY SRI.MURALI PURUSHOTHAMAN, SC,K.S.E.COMM
               R2 BY ADV. MR.K.A.JALEEL, SC, KONDOTTY MUNICIPALITY
               BY ADV.SMT.G. RANJITA, GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4730 OF 2020(M)

                                       2




                           W.P.(C) No.4730 of 2020
                 -----------------------------------------------


                               JUDGMENT

It is seen that the writ petition has become infructuous. It

is, accordingly dismissed.

P.B.SURESH KUMAR, JUDGE.

ds 21.01.2021 WP(C).No.4730 OF 2020(M)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMMUNICATION BEARING NO.G-2 5435/2015 DATED 16.12.2019.

EXHIBIT P2 TRUE COPY OF THE COMMUNICATION DATED 09.01.2020 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE COMPLAINT DATED 09.01.2020.

EXHIBIT P4 TRUE COPY OF THE COMMUNICATION BEARING NO.SEC/693/219-A5 DATED 28.01.2020. //TRUE COPY// PA TO JUDGE