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Akshai Asok K vs The Registrar
2024 Latest Caselaw 29827 Ker

Citation : 2024 Latest Caselaw 29827 Ker
Judgement Date : 22 October, 2024

Kerala High Court

Akshai Asok K vs The Registrar on 22 October, 2024

                                              2024:KER:78550
                               1
WP(C) NO. 36172 OF 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
 TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946
                    WP(C) NO. 36172 OF 2024
PETITIONER:
          AKSHAI ASOK K.
          AGED 19 YEARS
          S/O. ASOKAN RESIDING AT KOTTERIPADEETTATHIL,
          PONNEZHA, THEKKEKARA, ALAPPUZHA DISTRICT, KERALA,
          PIN - 690107

          BY ADVS.
          NIDHIN RAJ VETTIKKADAN
          ANJALA NAZRIN SUBAIR
          ANJO FRANCIS
RESPONDENTS:

    1     THE REGISTRAR
          UNIVERSITY OF KERALA, SENATE HOUSE CAMPUS,
          KARIAVATTOM, THIRUVANANTHAPURAM, KERALA -, PIN -
          695034

    2     THE PRINCIPAL
          SREENARAYANA COLLEGE OF LEGAL STUDIES, KARBALA,
          KOLLAM, KERALA, INDIA, PIN - 691001

    3     RETURNING OFFICER
          STUDENT UNION ELECTION, SREENARAYANA COLLEGE OF
          LEGAL STUDIES, , KARBALA, KOLLAM, KERALA, INDIA,
          PIN - 691001

          BY ADV Thomas Abraham

     THIS WRIT PETITION      (CIVIL) HAVING COME UP         FOR
ADMISSION ON 22.10.2024,     THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
                                                              2024:KER:78550
                                      2
WP(C) NO. 36172 OF 2024

                     ZIYAD RAHMAN A.A , J
        -------------------------------------------------------------
                      W.P.(C) No.36172 of 2024
         ------------------------------------------------------------
             Dated this the 22nd day of October, 2024

                            JUDGMENT

The election, which is the subject matter of this writ

petition is already over on 18.10.2024. Therefore, there is no

scope for further orders.

Accordingly, this writ petition is dismissed as

infructuous.

Sd/-

ZIYAD RAHMAN A.A, JUDGE GBG 2024:KER:78550

WP(C) NO. 36172 OF 2024

APPENDIX OF WP(C) 36172/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE REVISED ELECTION SCHEDULE ISSUED BY THE 1ST RESPONDENT IS DATED 26.09.2024

Exhibit P2 THE TRUE COPY OF THE REPLY OF THE 2ND RESPONDENT TO THE APPEAL FILED BY THE PETITIONER DATED 10.10.2024

 
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