K.F.James vs Kerala State Election Commission
2021 Latest Caselaw 23487 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                             WP(C) NO. 13456 OF 2015
PETITIONER:

              K.F.JAMES
              AGED 63 YEARS
              KANDAMULATHI VEEDU,
              IRANIKULAM P O, THRISSUR DIST,
              MEMBER, WARD NO 13,
              KUZHUR GRAMA PANCHAYATH
              (UNDER ORDER OF DISQUALIFICATION)

              BY ADVS.
              SRI.P.C.SASIDHARAN
              SRI.ARAVINDA KUMAR BABU T.K.


RESPONDENTS:

     1        KERALA STATE ELECTION COMMISSION
              OFFICE OF THE KERALA STATE ELECTION COMMISSION,
              THIRUVANANTHAPURAM 695 001

     2        E KESAVANKUTTY
              S/O.LEKSHMIKUTTY AMMA, ELAMTHURUTHIL VEEDU,
              KUZHUR P O, THRISSUR DISTRICT
              (MEMBER WARD NO 14,
              KUZHUR GRAMA PANCHAYATH)680 734

     3        THE KUZHUR GRAMA PANCHAYATH
              KUZHUR, THRISSUR DISTRICT,
              REP BY ITS SECRETARY-680 734

              BY ADVS.
              SRI.C.A.MAJEED,SC,STATE ELECTION COMMIS
              SRI.M.H.HANIL KUMAR
              M.H.HANIL KUMAR
              S.VIDYASAGAR
              SUNNY MATHEW
              SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION COMMISSION, KERALA



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13456 OF 2015
                                    2




                              T.R.RAVI, J.
                     ----------------------------------------
                      WP(C) NO.13456 OF 2015
                   -------------------------------------------
           Dated this the 25th day of November , 2021

                          JUDGMENT

The counsel for the petitioner submits that the

matter has become infructuous.

The writ petition is hence closed as infructuous.

Sd/-

T.R.RAVI

JUDGE sn