A.T.Joseph vs Suneesh Joseph
2021 Latest Caselaw 2506 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.26467 OF 2018(G)


PETITIONERS:

      1        A.T.JOSEPH
               S/O. THOMAS, AGED 65 YEARS,AAKKATTIYIL HOUSE,
               MANADUKKAVU P.O,BANDADUKA, KASARAGOD DISTRICT

      2        JOSEPH PARATHATTEL
               S/O. JOSEPH, AGED 43 YEARS,PARATHATTEL HOUSE,
               KARIVEDAKOM P.O,CHENGALA, KASARAGOD

               BY ADVS.
               SRI.I.V.PRAMOD
               SRI.K.V.SASIDHARAN

RESPONDENTS:

      1        SUNEESH JOSEPH
               MEMBER, WARD NO. 8,KOCHUPURACKAL VEEDU,
               KUTTIKOL GRAMA PANCHAYATH,MANUDUKKAM P.O, CHENKALA,
               KASARAGOD -671 541.

      2        SECRETARY
               KUTTIKOL GRAMA PANCHAYATH,CHENGALA VIA,
               KASARAGOD -671 541.

      3        STATE ELECTION COMMISSION
               THIRUVANANTHAPURAM -695 001.

      4        MURALEEDHARAN V
               HIGHER SECONDARY SCHOOL TEACHER,GHSS, BENDADUKA,
               KASARAGOD 671 541.

               R1 BY ADV. MURALEEDHARAN R.K.
               R1 BY ADV. R.K. MURALEEDHARAN
               R2 BY ADV. M. SASINDRAN

               SRI.MURALI PURUSHOTHAMAN, SC ,
               SRI.K.J. MANURAJ, 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.26467 OF 2018(G)

                                      2




                     W.P. (C) No.26467 of 2018
                -----------------------------------------------

                             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 WP(C).No.26467 OF 2018(G)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE ORDER IN FILE NO.

B3-14047/2018 DATED 18/7/2018