Sebin Thomas vs Election Commission Of India
2024 Latest Caselaw 11731 Ker

Kerala High Court

Sebin Thomas vs Election Commission Of India on 25 April, 2024

WPC.No.16379/24                         1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
           THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     THURSDAY, THE 25TH DAY OF APRIL 2024 / 5TH VAISAKHA, 1946
                      WP(C) NO. 16379 OF 2024
PETITIONER:

             SEBIN THOMAS, AGED 38 YEARS,
             S/O.T.S.THOMAS, THAIPARAMBIL HOUSE, EDAPPALLY
             NORTH, AIMS PONNEKKARA, ADVOCATE, LAWYERS' FACTORY,
             2ND FLOOR, VATTOLY COMPLEX, KOMBARA JUNCTION,
             KOCHI, PIN - 682 018.

             BY ADV.SEBIN THOMAS(Party-In-Person)


RESPONDENTS:

      1      ELECTION COMMISSION OF INDIA, REPRESENTED BY ITS
             SECRETARY GENERAL, NIRVACHAN SADAN, ASOKA ROAD,
             NEW DELHI, PIN - 110 028.

      2      CHIEF ELECTORAL OFFICER,
             ELECTION DEPARTMENT, KERALA LEGISLATIVE COMPLEX,
             VIKAS BHAVAN.P.O, THIRUVANANTHAPURAM,
             PIN - 695 033.

      3      MODEL CODE OF CONDUCT NODAL OFFICER,
             OFFICE OF THE DISTRICT DEVELOPMENT COMMISSIONER &
             MODEL CODE OF CONDUCT NODAL OFFICER CIVIL STATION,
             KAKKANAD, ERNAKULAM, PIN - 682 030.

             BY ADVS.DEEPU LAL MOHAN

             GP - AJITH VISWANATHAN


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    25.04.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC.No.16379/24                      2

                             JUDGMENT

The petitioner submits that this writ petition has become

infructuous. Submission recorded and this writ petition is

dismissed as infructuous.

Sd/-

ZIYAD RAHMAN A.A. JUDGE DG/25.4.24