Kerala High Court
Prathibha vs The Kerala State Election ... on 24 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
WP(C) NO. 15978 OF 2015
PETITIONER/S:
PRATHIBHA, AGED 35 YEARS
W/O.NARAYANANKUTTY, THACHAKORA, MEMBER, WARD
NO.17, KOLLENGODE GRAMA PANCHAYAT, KOLLENGODE
PO, PALAKKAD DISTRICT
BY ADVS.
SRI.BINOY VASUDEVAN
SMT.P.G.BABITHA
SRI.R.MANIKANTAN
RESPONDENT/S:
1 THE KERALA STATE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, OFFICE OF THE
KERALA STATE ELECTION COMMISSION,
L.M.S.JUNCTION, PALAYAM, THIRUVANANTHAPURAM
2 T.VISWANATHAN SO.TEETHAN
THEKINCHIRAKALAM, NENMENI PO, KOLLENGODE,
MEMBER, WARD NO.7, KOLLENGODE GRAMA PANCHAYAT,
KOLLENGODE PO, PALAKKAD DISTRICT
BY ADVS.
SRI.C.A.MAJEED,SC,STATE ELECTION COMMIS
SRI.M.SREEKUMAR
M.SREEKUMAR
SUNNY MATHEW
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.06.2022, ALONG WITH WP(C).15980/2015, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2-
W.P.(C) No.15978 & 15980 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
WP(C) NO. 15980 OF 2015
PETITIONER/S:
K C VIJAYKUMARI, AGED 45 YEARS
D/O.KRISHNAN CHETTIYAR, VANIYATHARA,
METTUPALAYAM, MEMBER, WARD NO.03,KOLLENGODE
GRAMA PANCHAYAT, KOLLENGODE.P.O., PALAKKAD
DISTRICT - 678 506.
BY ADVS.
SRI.BINOY VASUDEVAN
SMT.P.G.BABITHA
SRI.R.MANIKANTAN
RESPONDENT/S:
1 THE KERALA STATE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, OFFICE OF THE
KERALA STATE ELECTION COMMISSION,L.M.S.
JUNCTION, PALAYAM, THIRUVANANTHAPURAM - 35.
2 T.VISWANATHAN
S/O.TEETHAN, THEKINCHIRAKALAM, NENMENI.P.O.,
KOLLENGODE, PALAKKAD DISTRICT, MEMBER, WARD
NO.07, KOLLENGODE GRAMA PANCHAYAT,
KOLLENGODE.P.O., PALAKKAD DISTRICT - 678 506.
BY ADVS.
SRI.C.A.MAJEED,SC,STATE ELECTION COMMIS
SRI.M.SREEKUMAR
M.SREEKUMAR
SUNNY MATHEW
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.06.2022, ALONG WITH WP(C).15978/2015, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-3-
W.P.(C) No.15978 & 15980 of 2015
P.V.KUNHIKRISHNAN, J.
======================================================
W.P.(C) No.15978 & 15980 of 2015
=============================================================
Dated this the 24th day of June, 2022
JUDGMENT
The common order challenged in these two writ petitions
is already confirmed by this Court in the judgment dated
19.11.2020 in WP(C) No.15979 of 2015.
In the light of the same, nothing survives in these writ
petitions. Therefore, these two writ petitions are dismissed.
sd/-
P.V.KUNHIKRISHNAN
JUDGE
das
W.P.(C) No.15978 & 15980 of 2015
APPENDIX OF WP(C) 15980/2015
PETITIONER EXHIBITS
EXHIBIT P1. TRUE COPY OF O.P.NO.96/2014 PREFERRED BY
THE 2ND RESPONDENT BEFORE THE 1ST RESPONDENT.
EXHIBIT P2. TRUE COPY OF THE WRITTEN STATEMENT
PREFERRED BY THE PETITIONER.
EXHIBIT P3. TRUE COPY OF THE COMMON ORDER DATED
19.05.2015 IN O.P.NOS.96/2014, 97/2014, 98/2014 AND
99/2014 OF THE 1ST RESPONDENT.
W.P.(C) No.15978 & 15980 of 2015
APPENDIX OF WP(C) 15978/2015
PETITIONER EXHIBITS
P1- TRUE COPY OF OP NO.98/2014 PREFERRED BY THE 2ND
RESPONDENT BEFORE THE 1ST RESPONDENT
P2- TRUE COPY OF THE WRITTEN STATEMENT PREFERRED BY
THE PETITIONER
P3- TRUE COPY OF THE COMMON ORDER DATED 19.5.2015
IN OP NOS. 96/2014, 97/2014, 98/2014 AND 99/2014 OF
THE 1ST RESPONDENT
