Kerala High Court
P.V.Anvar Shafi vs State Of Kerala on 7 November, 2024
WP(C) NO. 38979 OF 2024
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2024:KER:82988
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946
WP(C) NO. 38979 OF 2024
PETITIONERS:
1 P.V.ANVAR SHAFI,
AGED 44 YEARS
S/O BICHAVUTTY, PV HOUSE, KALLITHODE ROAD,
CHUNGHAM, FEROKE, KOZHIKODE, PIN - 673631
2 JAMSHEED BABU E.,
AGED 39 YEARS
NANOOL PARAMBU, NOOR MAHAL HOUSE, PERUMUKHAM,
FEROKE, KOZHIKODE, PIN - 673631
3 MUHAMMED YASIR K P.,
AGED 27 YEARS
S/O ABDUL GAFOOR KP, KIZHAKKEPEEDIYEKKAL,
KARUVANTHIRUTHI, FEROKE, KOZHIKODE, PIN - 673643
BY ADVS.
P.E.SAJAL
AJAS K.S.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY, LOCAL SELF-GOVERNMENT
DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION,
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 DELIMITATION COMMISSION,
REPRESENTED BY IT'S SECRETARY,
OFFICE OF THE STATE ELECTION COMMISSION,
WP(C) NO. 38979 OF 2024
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2024:KER:82988
CORPORATION OFFICE COMPLEX, IMS JUNCTION,
PALAYAM, THIRUVANATHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER,
OFFICE OF DISTRICT COLLECTOR, COLLECTORATE,
KOZHIKODE, PIN - 678001
5 THE SECRETARY,
FEROKE MUNICIPALITY, FEROKE P O,
KOZHIKODE DIST.,, PIN - 673631
BY ADVS.
DEEPU LAL MOHAN
MOHAMMED SHAH
OTHER PRESENT:
SMT.AMMINIKUTTY K., SR.GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
07.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 38979 OF 2024
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2024:KER:82988
MOHAMMED NIAS C.P, J.
=====================================
W.P.(C) No.38979 of 2024
=====================================
Dated this the 7th day of November, 2024
JUDGMENT
The learned Counsel for the petitioners seeks permission to
withdraw the writ petition without prejudice to the right of the petitioners
for approaching this Court again in case a fresh cause of action arises.
Permission is granted.
Therefore, the writ petition is dismissed as withdrawn.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
LU
WP(C) NO. 38979 OF 2024
2024:KER:82988
APPENDIX OF WP(C) 38979/2024
PETITIONER EXHIBITS :
EXHIBIT P1 A TRUE COPY OF THE NOTIFICATION NO. 178/2015
DATED 26.05.2015
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES ISSUED BY THE
3RD RESPONDENT FOR DELIMITATION OF
MUNICIPALITIES DATED 18.04.2015
EXHIBIT P3 A TRUE COPY OF THE ORDER ISSUED BY THE 3RD
RESPONDENT DATED 07.09.2015
EXHIBIT P4 TRUE COPY OF ACT 3 OF 2020 NOTIFIED ON
18.02.2020
EXHIBIT P5 TRUE COPY OF THE NOTIFICATION DATED
26.02.2020 ISSUED BY THE 1ST RESPONDENT UNDER
SECTION 6(2) DETERMINING THE NUMBER OF WARDS
SUBSEQUENT TO THE AMENDMENT
EXHIBIT P6 A TRUE COPY OF THE JUDGMENT DATED 23.06.2020
PASSED IN WP(C) NO. 6514/2020 AND CONNECTED
CASES
EXHIBIT P7 A TRUE COPY OF THE KERALA MUNICIPALITY
(AMENDMENT) ACT, 2024 PASSED ON 09.07.2024
EXHIBIT P8 A TRUE COPY OF THE G.O. (P) 49/2024/LSGD
DATED 10.09.2024
EXHIBIT P9 A TRUE COPY OF THE GUIDELINES DATED
24.09.2024 ISSUED BY THE 3RD RESPONDENT
EXHIBIT P10 TRUE COPY OF THE PRESS RELEASE ISSUED BY THE
3RD RESPONDENT DATED 19.10.2024
EXHIBIT P11 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONERS BEFORE THE 3RD RESPONDENT
// True Copy // PA To Judge
