P.J.Rajendra Prasad vs State Of Kerala
2021 Latest Caselaw 2503 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.34988 OF 2019(W)


PETITIONER/S:

             P.J.RAJENDRA PRASAD,
             AGED 63 YEARS,
             S/O. P.JINNGOWDER,
             PADIKKARA, 'SREYAS',
             P.O.VARADOOR,
             KANIYAMPATTA VILLAGE,
             VYTHIRI, WAYANAD DISTRICT.

             BY ADV. SRI.K.MOHANAKANNAN

RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY SECRETARY TO
             LOCAL SELF GOVERNMENT DEPARTMENT,
             THIRUVANANTHAPURAM-695 001

     2       PANAMARAM BLOCK PANCHAYAT,
             MEETHALPAAKAM,
             PANMARAM-670 721,
             REPRESENTED BY ITS SECRETARY.

     3       KANIYAMPATTA GRAMA PANCHAYAT,
             KALPETTA-MANANTHAVADI RD,
             WAYANAD-673 121,
             REPRESENTED BY ITS SECRETARY

     4       THE STATE ELECTION COMMISSION,
             CORPORATION OFFICE COMPLEX,
             LMS JUNCTION, PALAYAM,
             THIRUVANANTHAPURAM-695 033
 WP(C).No.34988 OF 2019        2




     5     HAMSA KADAVAN,
           MEMBER, WARD NO.13,
           KANIYAMPATTA GRAMA PANCHAYAT,
           PANAMARAM P.O., WAYANAD DISTRICT.

           R2   BY ADV. SRI.M.A.FAYAZ
           R3   BY ADV. SRI.M.MUHAMMED SHAFI
           R4   BY SRI.MURALI PURUSHOTHAMAN, SC, K.S.E.COMM
           BY   SMT.G.RENJITA, GOVERNMENT PLEADER

     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.34988 of 2019
                                                  3




                                 W.P.(C) No.34988 of 2019
                           -----------------------------------------------


                                        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