Maliyekkal Sujatha vs K.V.Khalid
2021 Latest Caselaw 23800 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
    TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                         WP(C) NO. 27695 OF 2014


PETITIONER:

              MALIYEKKAL SUJATHA
              MALIYEKKAL HOUSE, K.PURAM PO,
              THANALUR VIA, MALAPPURAM DISTRICT

              BY ADV SRI.P.C.SASIDHARAN



RESPONDENTS:

     1        K.V.KHALID
              KEEZHATTUVEETIL HOUSE,
              ARIKKADU PO, THALAKADATHUR,
              MALAPPURAM DISTRICT 676 307

     2        THE KERALA STATE ELECTION COMMISSION
              THIRUVANANTHAPURAM 695 001

              BY ADVS.
              SRI.P.A.MOHAMMED SHAH
              SHRI.KODOTH SREEDHARAN, SC, STATE ELECTION COMMISSION,
              KERALA
              SMT.P.M.MAZNA MANSOOR
              SRI.SOORAJ T.ELENJICKAL
              SRI.T.S.SARATH
              SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION COMMISSION,
              KERALA




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27695 OF 2014
                                  2




                           T.R. RAVI, J.
            --------------------------------------------
                   W. P. (C). No. 27695 of 2014
             --------------------------------------------
            Dated this the 30th day of November, 2021

                            JUDGMENT

It is submitted that the period of disqualification is already

over. Hence the writ petition is closed as infructuous.

Sd/-

T.R.RAVI JUDGE

Pn