Mathews Varkey vs Azeez P M
2024 Latest Caselaw 29911 Ker

Kerala High Court

Mathews Varkey vs Azeez P M on 22 October, 2024

O.P.(C).No.2372 of 2024                    1



                                                 2024:KER:78666
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

  TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                          OP(C) NO. 2372 OF 2024

PETITIONER:

             MATHEWS VARKEY,AGED 51 YEARS
             S/O V. M VARKEY, PUNNOPPADY VELIYATH, PUNNOPPADY,
             MUDAVOOR P.O, ERAKULAM DISTRICT, KERALA MEMBER,
             WARD NO.19 (PUNNOPPADY), PAIPRA GRAMA PANCHAYAT,
             PIN - 686669


             BY ADVS.
             SRADHAXNA MUDRIKA
             MATHEW A KUZHALANADAN
             V.SHYAMOHAN
             KURIAKOSE VARGHESE


RESPONDENTS:

     1       AZEEZ P M
             AGED 60 YEARS
             S/O MACKAR, PUTHUSSERYKUDIYIL VEEDU, MULAVOOR P.O,
             ERNAKULAM DISTRICT, KERALA MEMBER, WARD NO.7
             (MULAVOOR SOUTH), PAIPRA GRAMA PANCHAYAT, PIN -
             686673

     2       KERALA STATE ELECTION COMMISSION
             VIKAS BHAVAN, JANAHITHAM TC-27/6(2),VIKAS BHAVAN
             P.O THIRUVANANTHAPURAM REPRESENTED BY ITS
             SECRETARY, PIN - 695033


             BY ADV DEEPU LAL MOHAN


      THIS    OP   (CIVIL)    HAVING   COME    UP    FOR    ADMISSION   ON
22.10.2024,     THE   COURT     ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 O.P.(C).No.2372 of 2024                   2



                                                      2024:KER:78666

                    VIJU ABRAHAM, J.
                  --------------------
                O.P.(C).No.2372 of 2024
            --------------------------------
        Dated this the 22nd day of October, 2024

                              JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the original petition with

liberty to avail other remedies available.

Permission is granted. The Original Petition is

dismissed as withdrawn.

sd/-

VIJU ABRAHAM,JUDGE

pm

2024:KER:78666 APPENDIX OF OP(C) 2372/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE ORIGINAL PETITION BEARING O.P. NO. 12 OF 2024 DATED 14.02.2024 FILED BY THE PETITIONER BEFORE LD. STATE ELECTION COMMISSION OF KERALA, THIRUVANANTHAPURAM

Exhibit P2 TRUE COPY OF THE WRITTEN STATEMENT DATED

BEFORE THE LD. STATE ELECTION COMMISSION OF KERALA, THIRUVANANTHAPURAM

Exhibit P3 TRUE COPY OF THE PROOF AFFIDAVIT DATED 06.06.2024 FILED BY PETITIONER BEFORE THE LD. STATE ELECTION COMMISSION OF KERALA, THIRUVANANTHAPURAM

Exhibit P4 TRUE COPY OF ADDITIONAL LIST OF WITNESS DATED 02.07.2024 FILED BY THE PETITIONER BEFORE LD. STATE ELECTION COMMISSION OF KERALA, THIRUVANANTHAPURAM