V.K.Mohanan vs The Kerala State Election ...
2021 Latest Caselaw 23047 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                      WP(C) NO. 30494 OF 2012


PETITIONER/S:

             V.K.MOHANAN
             AGED 54 YEARS
             S/O.KRISHNANKUTTY NAIR(COUNCILOR ,
             WARD NO 36, OTTAPALAM MUNICIPALITY
             OTTAPALAM, VADAKKEKELATH,
             VAROD P.O,PALAKKAD DIST

             BY ADVS.
             SRI.P.B.KRISHNAN
             SRI.N.AJITH
             SMT.GEETHA P.MENON
             SRI.P.M.NEELAKANDAN
             SRI.P.B.SUBRAMANYAN



RESPONDENT/S:

     1       THE KERALA STATE ELECTION COMMISSION
             L M S JUNCTION,
             THIRUVANANTHAPURAM-695033,
             REP.BY ITS SECRETARY

     2       A K PRABALA
             COUNCILOR, WARD NO 32,
             OTTAPALAM MUNICIPALITY,
             PALAKKAD DIST, PIN-679101

             BY ADVS.
             SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
             COMMISSION, KERALA
             SHRI. SUNNY MATHEW


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.11.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 30494 OF 2012
                                2



                          JUDGMENT

It is submitted that the period of disqualification is

already over.

The writ petition is hence closed as infructuous.

Sd/-

T.R.RAVI JUDGE

avs