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Kerala High Court
Sudha Murukan vs State Of Kerala on 27 January, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(C) No.2618 of 2026
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 27TH DAY OF JANUARY 2026 / 7TH MAGHA, 1947
WP(C) NO. 2618 OF 2026
PETITIONER(S):
SUDHA MURUKAN
AGED 52 YEARS, W/O. MURUKAN ACHARY,
KUNNUMPURATHUVEEDU, OZHUKUPARAKKAL P.O, AYOOR,
KOLLAM DISTRICT., PIN - 691533
BY ADVS.
SRI.ARUN CHANDRAN
SHRI.HARIMOHAN
SMT.AMRITA ARUN
SMT.HANA KARNOLIA MADONA CYRIL
SMT.AL HENA SAFEER
SHRI.JYOTHIKUMAR R.
SMT.AARABHI GOPAN
RESPONDENT(S):
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM.,
PIN - 695001
2 DISTRICT COLLECTOR, KOLLAM
CIVIL STATION, COLLECTORATE, ANANDAVALLEESHWARAM,
KOLLAM, PIN - 691001
3 KUDUMBASHREE DISTRICT ELECTION OFFICER & ASSISTANT
DIRECTOR-2,
LOCAL SELF GOVERNMENT DEPARTMENT, KOLLAM.,
PIN - 691001
4 DISTRICT MISSION CO-ORDINATOR, KUDUMBASREE MISSION
KUDUMBASREE MISSION, KUDUMBASHREE DISTRICT MISSION
OFFICE, CIVIL STATION, COLLECTORATE,
ANANDAVALLEESHWARAM, KOLLAM, PIN - 691001
W.P.(C) No.2618 of 2026
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5 DEPUTY DIRECTOR OF PANCHAYATS (DDP)
CIVIL STATION, COLLECTORATE, ANANDAVALLEESHWARAM,
KOLLAM, PIN - 691001
6 ASSISTANT SECRETARY (MEMBER SECRETARY-KUDUMBASHREE
MISSION),
EDAMULAKKAL GRAMA PANCHAYAT, EDAMULAKKAL, KOLLAM,
PIN - 691321
7 RETURNING OFFICER (GENERAL EXTENSION OFFICER),
ANCHAL BLOCK, EDAMULAKKAL GRAMA PANCHAYAT, KOLLAM
DISTRICT., PIN - 691321
BY ADV.:
SPL GP, SMT DEEPA K R
SRI. MANOJ RAMASWAMY, SC - R6
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.2618 of 2026
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P.V.KUNHIKRISHNAN, J.
---------------------------------------------
W.P.(C) No.2618 of 2026
------------------------------------------------------
Dated this the 27th day of January, 2026
JUDGMENT
The above writ petition is filed seeking the following
reliefs:
"i. To issue a Writ in the nature of Certiorari or any other
appropriate Writ, order or direction calling for the records leading
to the issuance of Ext.P4 voters list and quash the same to the
extend it is in violation of the terms in Ext.P2.
ii. To issue a Writ in the nature of a declaration or any other
appropriate Writ, order or direction declaring that publication of
Ext.P4 voters list in violation of Ext.P2 circular is illegal, arbitrary,
discriminatory, against the procedure established by law and
therefore, liable to be interfered with.
iii. Issue a writ in the nature of Mandamus, direction or order
directing the respondents to take immediate action to correct the
irregularities deliberately made in Ext.P4 voters list in violation of
the terms of Ext.P2 forthwith for the smooth and timely completion
of the election process of the Kudumbashree three-tier system
iv. Issue a Writ in the nature of declaration that the
inaction/omission on the part of the Respondents 4 , 6 and 7 to
promptly respondent to Ext.P5 complaint is illegal, arbitrary and
unreasonable.
v. Dispense the petitioner from filing the English translation of the
documents in vernacular language produced along with this writ
petition.
vi. Pass such other orders as the petitioner may pray for and this
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Honourable court deems fit to grant in the circumstances of the
case." [SIC]
2. When this writ petition came up for
consideration, the learned Special Government Pleader,
after getting instructions, submitted that the grievances
raised by the petitioner and others were redressed and the
Special Government Pleader made available a proceedings
of the member Secretary, Kudumbasree to the District
Mission Co-ordinator dated 24.01.2026. If that be the case,
no further direction is necessary in this case. The
petitioner is free to approach the Panchayat for getting the
voters list and the Panchayat will issue the same, in
accordance with law.
With the above direction, this Writ Petition is closed.
Sd/-
P.V.KUNHIKRISHNAN,
JUDGE
nvj
Judgment reserved NA
Date of Judgment 27.01.2026
Judgment dictated 27.01.2026
Draft Judgment placed 27.01.2026
Final Judgment uploaded 29 .01.2026
2026:KER:6413
APPENDIX OF WP(C) NO. 2618 OF 2026
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER BEARING NO. G.O.
(P) NO. 61/2025/LSGD DATED 06.11.2025
ISSUED BY THE LOCAL SELF (I.A)
DEPARTMENT
Exhibit P2 TRUE COPY OF THE CIRCULAR DATED
06.11.2025 ISSUED BY THE KOLLAM
DISTRICT KUDUMBASHREE MISSION CO-
ORDINATOR TO THE MEMBER SECRETARY OF
ALL KUSUMBASHREE AND CSD
Exhibit P3 TRUE COPY OF THE ORDER BEARING NO. G.O.
(P) NO. 68/2025/LSGD DATED 25.11.2025
ISSUED BY THE LOCAL SELF (I.A)
DEPARTMENT
Exhibit P4 TRUE COPY OF THE VOTERS LIST PUBLISHED
BY THE 7TH RESPONDENT FOR THE
EDAMULAKKAL WARD GRAMA PANCHAYAT
Exhibit P5 TRUE COPY OF THE COMPLAINT DATED
16.01.2026 SUBMITTED BY THE PETITIONER
TO THE 6TH RESPONDENT WITH COPY TO
RESPONDENTS 4 AND 7
Exhibit P6 TRUE COPY OF THE POSTAL RECEIPT OF
EXT.P5 COMMUNICATION TO THE 6TH
RESPONDENT
Exhibit P7 TRUE COPY OF THE ELECTION NOTIFICATION
PUBLISHED ON 15.01.2026 FOR THREE TIER
ORGANIZATION ELECTION OF THE
EDAMULAKKAL WARD IN KOLLAM DISTRICT
