Manoj Kumaran vs Kerala State Election Commission
2021 Latest Caselaw 22752 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                             WP(C) NO. 10591 OF 2013
PETITIONER:

              MANOJ KUMARAN
              AGED 39 YEARS
              NELLIYANIKUNNEL HOUSE,
              CHENNAD P.O., KOTTAYAM DISTRICT.

              BY ADVS.
              SRI.SHAJI THOMAS
              SRI.BINU PAUL
              SRI.N.NAGARESH
              SRI.T.V.VINU


RESPONDENTS:

     1        KERALA STATE ELECTION COMMISSION
              THIRUVANANTHAPURAM-695 023.

     2        BINUKUTTAN.T.S.
              THANNIPPARAYIL HOUSE, POONJAR P.O.,
              KOTTAYAM-686 581.

              BY ADVS.
              SRI.C.A.MAJEED,SC,STATE ELECTION COMMIS
              SMT.P.R.REENA
              P.R.REENA
              RENJITH THAMPAN (SR.)
              SUNNY MATHEW
              SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION COMMISSION, KERALA


              SRI.B.S. SYAMANTHAK , GP.



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
19.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.10591/2013
                                      2



                                T.R.RAVI, J.
                       ----------------------------------------
                        WP(C) NO.10591 OF 2013
                     -------------------------------------------
             Dated this the 19th day of November , 2021

                            JUDGMENT

When the case is taken up today, the counsel for the

State Election Commission submits that the term of

disqualification is already over. The above submission is

recorded.

In the above circumstances, the writ petition is closed

as infructuous.

Sd/-

T.R.RAVI

JUDGE sn