Rajendran vs The Kerala State Election ...
2022 Latest Caselaw 5412 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

          FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944

                         WP(C) NO. 16196 OF 2015

PETITIONER/S:

           RAJENDRAN
           AGED 62 YEARS
           S/O. GANGADHARAN, SIVAMANGALAM, KANDRAMKANI,
           PATTAMTHURUTHU P.O., KOLLAM DISTRICT.
           BY ADV SRI.GEORGE SEBASTIAN


RESPONDENT/S:

     1     THE KERALA STATE ELECTION COMMISSION
           REPRESENTED BY ITS SECRETARY, THIRUVANANTHAPURAM - 695 001.
     2     SUJATHA A.
           MEMBER, WARD NO. 11, MANTHROTHURUTH GRAMA PANCHAYATH,
           KOLLAM DISTRICT, PIN-691502.
           BY ADVS.
           SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION COMMISSION, KERALA
           SUNNY MATHEW



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 20.05.2022,

     ALONG WITH W.P(C) NO. 16197 & 16198 OF 2015, THE COURT ON THE SAME

     DAY DELIVERED THE FOLLOWING:
     W.P.(C). Nos. 16196, 16197 & 16198 of 2015
                                       :2:




                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

          FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944

                           WP(C) NO. 16197 OF 2015

PETITIONER/S:

            RAJENDRAN
            AGED 62 YEARS
            S/O.GANGADHARAN, SIVAMANGALAM, KANDRAMKANI,
            PATTAMTHURUTHU P.O. KOLLAM DISTRICT.
            BY ADV SRI.GEORGE SEBASTIAN


RESPONDENT/S:

     1      THE KERALA STATE ELECTION COMMISSION
            REPRESENTED BY ITS SECRETARY,THIRUVANANTHAPURAM - 695 001.
     2      RADHAKRISHNAN
            MEMBER, WARD NO.08, MANTHROTHURUTHU GRAMA PANCHAYATH,
            KOLLAM DISTRICT, PIN - 691 502.
            BY ADVS.
            SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION COMMISSION, KERALA
            SUNNY MATHEW



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 20.05.2022,

      ALONG WITH W.P.(C) NO. 16196/2015 & BATCH, THE COURT ON THE SAME

      DAY DELIVERED THE FOLLOWING:
     W.P.(C). Nos. 16196, 16197 & 16198 of 2015
                                       :3:




                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

          FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944

                           WP(C) NO. 16198 OF 2015

PETITIONER/S:

            RAJENDRAN
            AGED 62 YEARS
            S/O.GANGADHARAN, SIVAMANGALAM,
            KANDRAMKANI,PATTAMTHURUTHU P.O., KOLLAM DISTRICT.
            BY ADV SRI.GEORGE SEBASTIAN


RESPONDENT/S:

     1      KERALA STATE ELECTION COMMISSION
            REPRESENTED BY ITS SECRETARY,THIRUVANANTHAPURAM - 695 001.
     2      SOBHA
            MEMBER, WARD NO.09, MANTHROTHURUTH GRAMA
            PANCHAYATH,KOLLAM DISTRICT, PIN - 691 502.
            BY ADVS.
            SRI.C.A.MAJEED,SC,STATE ELECTION COMMISSION
            G.SUDHEER
            SUNNY MATHEW
            SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION COMMISSION, KERALA



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 20.05.2022,

      ALONG WITH W.P.(C) NO. 16196/2015 & BATCH, THE COURT ON THE SAME

      DAY DELIVERED THE FOLLOWING:
      W.P.(C). Nos. 16196, 16197 & 16198 of 2015
                                        :4:




                   Dated this the 20th day of May, 2022.

                                 JUDGMENT

In all the three writ petitions, challenge is made against a

common order passed by the Kerala State Election Commission with

respect to a petition filed alleging defection by the respondents.

2. However, the subject matter is of the year 2010 and

thereafter, two successive elections are conducted to the Local Self

Government Institutions. Consequently, the writ petitions have

become infructuous.

Accordingly, these writ petitions are dismissed as infructuous.

sd/­ SHAJI P. CHALY, JUDGE.

Rv