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Devasia Devasia vs Sibi Kuzhikattu
2024 Latest Caselaw 11616 Ker

Citation : 2024 Latest Caselaw 11616 Ker
Judgement Date : 23 April, 2024

Kerala High Court

Devasia Devasia vs Sibi Kuzhikattu on 23 April, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.602/2024                                1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
                                         &
                         THE HONOURABLE MR. JUSTICE S.MANU
             Tuesday, the 23rd day of April 2024 / 3rd Vaisakha, 1946
                                WA NO. 602 OF 2024
        AGAINST JUDGMENT DATED 22.2.2024 IN WP(C) 6870/2023 OF THIS COURT
   APPELLANT(S)/PETITIONER :

          DEVASIA DEVASIA AGED 67 YEARS S/O DEVASIA, PARAMNILATHU VEEDU,
          KARIMANNOOR P.O. IDUKKI DISTRICT , PIN - 685581

    BY ADVS. M/S.T.A.UNNIKRISHNAN & K.K.AKHIL

   RESPONDENT(S)/RESPONDENTS:

      1. SIBI KUZHIKATTU S/O MATHEW, KUZHIKATTU, KARIMANNOOR P.O, IDUKKI ,
         PIN - 685581
      2. THE KERALA STATE ELECTION COMMISSION, REPRESENTED BY ITS SECRETARY,
         THIRUVANANTHAPURAM, PIN - 695033

    BY ADV.K.C.VINCENT - R1

    STANDING COUNSEL, SRI.DEEPU LAL MOHAN- R2

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the operation of the order dated 17/1/2023 in OP No.76/2018 issued
   by the 2nd respondent, pending disposal of the writ appeal.
        This writ appeal coming on for orders on 23.4.2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

Admit. Adv. Deepu Lal Mohan takes notice for the 2nd respondent. Adv.K.C.Vincent takes notice for the 1st respondent.

The Learned standing counsel for the Election Commission submits that, as of now, there is no proposal to conduct by-election to the seat that will fall vacant consequent to the petitioner's disqualification. THis is recorded.

Post on 23-05-2024

Sd/- V.G.ARUN JUDGE

Sd/- S.MANU JUDGE

23-04-2024 /True Copy/ Assistant Registrar

 
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