Kerala High Court
Anilkumar M.R vs The Returning Officer (063)* on 4 April, 2024
Author: Mary Joseph
Bench: Mary Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE MARY JOSEPH
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
EL.PET. NO. 7 OF 2021
PETITIONER:
ANILKUMAR M.R.,
AGED 36 YEARS
S/O. SRI. RAGHAVAN, MANCHARAMBATH HOUSE,
GURUVAYOOR P.O., CHAVAKKAD, THRISSUR-680050,
PRESIDENT, BHARATIYA JANATHA PARTY (BJP),
GURUVAYUR CONSTITUENCY COMMIITTEE (063), GURUVAYUR.
BY SRI.ANILKUMAR M.R.,(Party-In-Person)
RESPONDENTS:
*1 THE RETURNING OFFICER (063),
GURUVAYUR ASSEMBLY CONSTITUENCY, GURUVAYUR, (RATION
OFFICER) THRISSUR DISTRICT-680 505.
[*DELETED FROM THE PARTY ARRAY AS PER THE ORDER DATED
24.02.2022 IN IA NO.1 OF 2021.]
2 N.K. AKBAR,
NALAKATH KUTTIKKATT HOUSE, CHAVAKKAD P.O.,
THRISSUR-680 506.
3 K.N.A. KHADER @ ABDUL KHADER,
KANNANAVIL HOUSE, OTTATHARA P.O.,
KODUR, TRICHUR DISTRICT-676 504.
4 DILEEP C.P. @ DILEEP NAIR,
SBI, GOKULAM AMRIT RETREAT, VIVEK NAGAR ROAD,
KADAVANTHRA, KOCHI-682 020.
5 ASHARAF VADAKKOOT,
3/284, KAMBATHAYIL HOUSE, VADAKKEKAD P.O.,
THRISSUR DISTRICT-679 562.
6 ANTONY,
THOLAKOTHUR HOUSE, NHAMANANGHAT P.O.,
CHAVAKKAD, THRISSUR-680 506.
7 KUMARAN,
MELEDATH HOUSE, MATTUMMAL P.O., MADU,
VIA ORUMANAYUR, THRISSUR-680512.
8 HARIS BABU,
MANATHUPARAMBIL HOUSE, KUNDALIYUR P.O.,
THRISSUR DITRICT-680 616.
El.Pet.No.07 of 2021
2
9 NIVEDIDA SUBRAMANIAN,
W/O. LATE PADIKKAL SUBRAMANIAN,
NAVANEETHAM, KARAKKAD ROAD, GURUVAYOOR,
THRISSUR DISTRICT-680101.
BY ADVS.
R1 BY SRI.DEEPU LAL MOHAN, SC, ELECTION
COMMISSION OF INDIA
R2 BY SRI.T.KRISHNANUNNI (SR.)
SMT.MEENA.A.
SRI.K.C.KIRAN
SRI.VINOD RAVINDRANATH
SMT.M.R.MINI
SRI.ASHWIN SATHYANATH
SRI.M.DEVESH
SRI.THAREEQ ANVER K.
SRI.ANISH ANTONY ANATHAZHATH
SRI.BINOY VASUDEVAN
R3 BY SRI.K.T.SIDHIQ
SRI.N.J.JOHSNSON
R9 BY SRI.KRISHNADAS P. NAIR
SMT.K.L.SREEKALA
SRI.HARIDAS P.NAIR
SRI.M.A.VINOD
SRI.M.RAJESH KUMAR
R6 BY SRI.V.V.JOY
SRI.RAMAKRISHNAN M.N.(K/1147/2016)
THIS ELECTION PETITION HAVING COME UP FOR
ADMISSION ON 04.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
El.Pet.No.07 of 2021
3
JUDGMENT
Dated this the 04th day of April, 2024
The learned counsel, Mrs.K.Nandini, appeared for the
Election Petitioner originally and thereafter she relinquished
the vakalath. Mr.Arun Mathew Vadakkan, the learned counsel
had also laid vakalath for the election petitioner but, lateron
relinquished the same. Thereafter, Sri.Arjun, the learned
counsel proposed to lay vakalath. But till date, no vakalath is
seen filed.
2. In fact, this Court had already sent a letter by
registered post to the Election Petitioner. The election
petitioner has neither turned up nor engaged any counsel to
contest his case. There was no representation for the election
petitioner when the Election Petition is called today.
In the above circumstances, Election Petition is dismissed
for non prosecution.
Sd/-
MARY JOSEPH
JUDGE
NAB
PETITIONER ANNEXURES
ANNEXURE I TRUE COPY OF THE ORDER NO.J2-2048/2020
OF THE 1ST RESPONDENT, DATED
20/03/2021.
ANNEXURE II TRUE COPY OF THE JUDGMENT (COMMON
ORDER) IN W.P.(C) NO.7359/2021, DATED
22/03/2021 ON THE FILE OF THIS HON'BLE
COURT.
ANNEXURE III TRUE COPY OF THE ORIGINAL RECEIPT
EVIDENCING DEPOSIT OF SECURITY AMOUNT.
