Sanitha Saji vs Salimkumar
2024 Latest Caselaw 6108 Ker

Kerala High Court

Sanitha Saji vs Salimkumar on 23 February, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.272/2024                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE THE CHIEF JUSTICE MR.A.J.DESAI
                                             &
                             THE HONOURABLE MR.JUSTICE V.G.ARUN
                 Friday, the 23rd day of February 2024 / 4th Phalguna, 1945
                                     WA NO. 272 OF 2024

         AGAINST JUDGMENT DATED 05/02/2024 IN WP(C) 1141/2024 OF THIS COURT

   APPELLANT(S)/PETITIONER:

          SANITHA SAJI, AGED 25 YEARS, D/O. SAJI, EEZHARATTU VEEDU, WARD NO.
          XIV, MANNAMKALA, ADIMALY P.O., IDUKKI, PIN - 685561.

    BY ADVS. M/S. LIJI J. VADAKEDOM & ATHUL V. VADAKKEDOM

   RESPONDENT(S)/RESPONDENTS:

      1. SALIMKUMAR, S/O. THANKAPPAN, KANIYAMPARAMBIL HOUSE, OLAMATTAM,
         THODUPUZHA P.O., IDUKKI, PIN - 685584.
      2. THE KERALA STATE ELECTION COMMISSION, THIRUVANANTHAPURAM REPRESENTED
         BY ITS SECRETARY OFFICE OF THE KERALA STATE ELECTION COMMISSION,
         VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695033.

    BY ADV. SMT. ASWINI SANKAR FOR R1

    SRI. DEEPU LAL MOHAN FOR R2

        This Writ Appeal coming on for admission on 23/02/2024 upon perusing
   the appeal memorandum, the Court on the same day passed the following:

                                            ORDER

Admit.

Adv. Aswini Sankar takes notice for R1.

Adv. Deepu Lal Mohan takes notice for R2.

Sd/- A.J. DESAI, CHIEF JUSTICE

Sd/- V.G. ARUN, JUDGE

23-02-2024 /True Copy/ Assistant Registrar