Mathews Varkey vs Azeez P M
2024 Latest Caselaw 30261 Ker

Kerala High Court

Mathews Varkey vs Azeez P M on 24 October, 2024

                                                      2024:KER:79602
WP(C).NO.37420/2024

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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                       WP(C) NO. 37420 OF 2024

PETITIONER/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. M/S.SRADHAXNA MUDRIKA, MATHEW A KUZHALANADAN,
            V.SHYAMOHAN & KURIAKOSE VARGHESE


RESPONDENTS/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, KERALA, REPRESENTED BY ITS
            SECRETARY, PIN - 695033.

            SRI.DEEPU LAL MOHAN, SC, STATE ELECTION COMMISSION,
            KERALA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                   2024:KER:79602
WP(C).NO.37420/2024

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                             MOHAMMED NIAS C. P. , J.
                    ===========================================
                             W. P. (C) No. 37420 of 2024
                    ===========================================
                       Dated this the 24th day of October, 2024

                                  JUDGMENT

This Writ Petition is filed for a direction to the Kerala State Election

Commission to dispose of O.P.No.12/2024 filed by the petitioner before the Kerala

State Election Commission, Thiruvananthapuram. The learned Standing Counsel

for the Kerala State Election Commission, on instruction, submits that the

Original Petition can be disposed of within three months from today.

This is recorded.

Accordingly, there will be a direction to the 2 nd respondent to pass final

orders on O.P.No.12/2024 within three months from today.

The Writ Petition is disposed of.

Sd/-

MOHAMMED NIAS C. P., JUDGE MMG 2024:KER:79602

APPENDIX OF WP(C).NO.37420/2024

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 05.06.2024 FILED BY RESPONDENT NO. 1 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