Thursday, 14, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Anoop Pinheiro vs The Election Commission Of India
2024 Latest Caselaw 13665 Ker

Citation : 2024 Latest Caselaw 13665 Ker
Judgement Date : 27 May, 2024

Kerala High Court

Anoop Pinheiro vs The Election Commission Of India on 27 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                       WP(C) NO. 16477 OF 2024
PETITIONER:

           ANOOP PINHEIRO
           AGED 37 YEARS
           S/O SERAPHIN PINHEIRO, ,CHEENIKKAPARAMBIL HOUSE,
           PADIYOOR P.O, THRISSUR, KERALA, PIN - 680 688

           BY ADVS.
           DELLA ABRAHAM
           DHANYA S NAIR
           NIMA MERIYAM KOSHY
RESPONDENTS:

    1      THE ELECTION COMMISSION OF INDIA
           REPRESENTED BY SECRETARY GENERAL, NIRVACHAN SADAN,
           ASHOKA ROAD, NEW DELHI, PIN - 110 001

    2      CHIEF ELECTORAL OFFICER KERALA
           VIKAS BHAVAN, LEGISLATURE COMPLEX,
           THIRUVANANTHAPURAM, KERALA, PIN - 695 033

    3      THE DISTRICT COLLECTOR, KOZHIKODE
           KOZHIKODE COLLECTORATE, CIVIL STATION P.O,
           KOZHIKODE, PIN - 673 020

           BY ADV DEEPU LAL MOHAN

           SMT. VIDYA KURIAKOSE. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16477 OF 2024
                                      2

                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.16477 of 2024
           --------------------------------------------------------
                Dated this the 27th day of May, 2024


                               JUDGMENT

The prayer in the writ petition is for exemption

from election duty. Since the elections are already over,

the matter has become infructuous.

The writ petition is hence closed.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 16477 OF 2024

APPENDIX OF WP(C) 16477/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE ORDER DATED 31-03-2024 Exhibit P2 A TRUE COPY OF THE ORDER DATED 01-04-2024 Exhibit P3 A TRUE COPY OF THE CIRCULAR DATED 27-03-2024 OF THE DEPARTMENT OF GENERAL ELECTIONS , GOVT OF KERALA Exhibit P4 THE TRUE COPY OF DETAILS OF MEDICAL TREATMENT Exhibit P5 A TRUE COPY OF THE APPLICATION DATED 01-04-

Exhibit P6 A TRUE COPY OF THE CANCELLATION LISTS DATED 02-04-2024, 03-04-2024, 04-04-2024, 05-04- 2024, 06-04-2024 Exhibit P7 A TRUE COPY OF THE ORDER DATED 07-04-2024 Exhibit P8 A TRUE COPY OF THE ORDER DATED 08-04-2024 Exhibit P9 A TRUE COPY OF THE SCREENSHOT OF THE EMAIL DATED 08-04-2024

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter