Shaji K.K vs The Kerala State Election ...
2021 Latest Caselaw 22754 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. 25078 OF 2013

PETITIONERS:

     1         K.K SHAJI
               VICE PRESIDENT, CHERPU GRAMA PANCHAYAT,
               CHERPU P.O., THRISSUR DISTRICT.

     2         SHEELA BHARATHAN
               FORMER PRESIDENT, CHERPU GRAMA PANCHAYAT,
               CHERPU P.O., THRISSUR DISTRICT.

     3         A.J.JOSHI
               MEMBER, CHERPU GRAMA PANCHAYAT,
               CHERPU P.O., THRISSUR DISTRICT.

               BY ADVS.
               SRI.K.RAMAKUMAR (SR.)
               SMT.ASHA BABU
               SMT.G.ASHWINI
               SRI.M.MANOJKUMAR CHELAKKADAN
               SRI.S.M.PRASANTH
               SRI.K.T.SIDHIQ


RESPONDENTS:

     1         THE KERALA STATE ELECTION COMMISSION
               CORPORATION OFFICE COMPLEX,
               L M S JUNCTION, PALAYAM, THIRUVANANTHAPURAM-695 033
               .
     2         THE CHERPU GRAMA PANCHAYAT
               REPRESENTED BY ITS SECRETARY, THRISSUR-680 561.

     3         JENSON GEORGE
               THATTILKADU HOUSE, CHERPU P.O., THRISSUR-680 561.

               BY ADVS.
               SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION COMMISSION, KERALA
               SRI.V.V.ASOKAN
               V.V.ASOKAN (SR.)
               C.A.CHACKO
               P.G.DEVADAS
               SUNNY MATHEW

               SRI.VIPIN NARAYAN, 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.25078/2013
                                      2



                                T.R.RAVI, J.
                       ----------------------------------------
                        WP(C) NO.25078 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