Sajimon Varghese vs The Thalayolaparambu Grama Panchayat
2024 Latest Caselaw 16409 Ker

Kerala High Court

Sajimon Varghese vs The Thalayolaparambu Grama Panchayat on 11 June, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                        WP(C) NO. 20274 OF 2024
PETITIONER:

          SAJIMON VARGHESE,
          AGED 49 YEARS
          S/O. VARGHESE, NADUVILEKURICHIYIL HOUSE,
          THALAYOLAPARAMBU P.O., KOTTAYAM, PIN - 686605
          BY ADV K.C.VINCENT


RESPONDENTS:

    1     THE THALAYOLAPARAMBU GRAMA PANCHAYAT,
          THALAYOLAPARAMBU P.O., KOTTAYAM,
          REPRESENTED BY ITS SECRETARY, PIN - 686605
    2     THE SECRETARY,
          THE THALAYOLAPARAMBU GRAMA PANCHAYAT,
          THALAYOLAPARAMBU P.O., KOTTAYAM, PIN - 686605
    3     THE PANCHAYAT COMMITTEE,
          THE THALAYOLAPARAMBU GRAMA PANCHAYAT,
          THALAYOLAPARAMBU P.O., KOTTAYAM,
          REPRESENTED BY ITS PRESIDENT, PIN - 686605
    4     THE KERALA STATE ELECTION COMMISSION,
          VIKAS BHAVAN P.O., THIRUVANANTHAPURAM,
          REPRESENTED BY ITS SECRETARY, PIN - 695033

          BY ADVS.
          SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION COMMISSION,
          KERALA
          No Advocate


OTHER PRESENT:

          SRI.ATHUL SHAJI, SC, SRI. DEEPU LAL MOHAN, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20274 OF 2024
                                   2



                     MOHAMMED NIAS C.P., J.
               =========================

                  W.P.(C) NO. 20274 OF 2024
               =========================
               Dated this the 11th day of June, 2024



                          JUDGMENT

The writ petition is filed challenging Exts.P1 and P6 notices. The

petitioner had already moved the State Election Commission by filing

Ext.P4 original petition and obtained an interim order in I.A. No.45 of

2024 in the said original petition on 06.06.2024. In view of the above

and since the Kerala State Election Commission is seized of the matter,

It is not necessary to proceed further with this writ petition.

Accordingly, the same is closed without prejudice to the contentions of

the parties.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE LU WP(C) NO. 20274 OF 2024

APPENDIX OF WP(C) 20274/2024

PETITIONER EXHIBITS :

EXHIBIT P1 A TRUE COPY OF THE NOTICE DATED 20.05.2024 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER EXHIBIT P2 A TRUE COPY OF THE RELEVANT PAGES OF THE NOTICE BOOK AND NOTICE DATED 14.05.2024 EXHIBIT P2(A) A TRUE COPY OF THE ATTENDANCE AND MINUTES OF THE WELFARE STANDING COMMITTEE OF THE 1ST RESPONDENT PANCHAYAT DATED 15.05.2024 EXHIBIT P3 A TRUE COPY OF THE NOTICE DATED 06.03.2024 INTIMATING URGENT MEETING SCHEDULED ON 07.03.2024 EXHIBIT P4 A TRUE COPY OF THE PETITION DATED 27.05.2024 FILED BEFORE THE 4TH RESPONDENT ON 28.05.2024 AND NUMBERED AS O.P. NO. 27 OF 2024 WITHOUT ANNEXURE EXHIBIT P5 A TRUE COPY OF THE AFFIDAVIT AND I.A. DATED 27.05.2024 IN O.P.NO. 27 OF 2024 BEFORE 4TH RESPONDENT EXHIBIT P6 A TRUE COPY OF THE COMMUNICATION DATED 03.06.2024 EXHIBIT P7 A TRUE COPY OF THE NOTICE DATED 03.06.2024 INTIMATING THE MEETING SCHEDULED TO 07.06.2024

// True Copy // PA To Judge