Kerala High Court
Babychan Varghese vs Kerala State Election Commission on 8 August, 2011
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
MONDAY, THE 6TH DAY OF AUGUST 2012/15TH SRAVANA 1934
WP(C).No. 18030 of 2012 (C)
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PETITIONER:
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BABYCHAN VARGHESE, AGED 48 YEARS
S/O.MATHAI VARKEY, MULANGASSERIYIL VEETIL
KARIKKATTOOR CENTRE P.O., MANIMALA
KANJIRAPPALLY TALUK, KOTTAYAM DISTRICT.
BY ADVS.SRI.R.T.PRADEEP
SRI.P.BIJIMON
RESPONDENTS:
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1. KERALA STATE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE
LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM-695033.
2. K.N.JOSEPH
MEMBER, MANIMALA GRAMA PANCHAYATH, MANIMALA
KOTTAYAM DISTRICT, PIN 686001.
3. VALSALA.K.
MEMBER, MANIMALA GRAMA PANCHAYATH, MANIMALA
KOTTAYAM DISTRICT-686001.
4. JAMES P.SIMON
S/O.SIMON, MEMBER, WARD NO.II (ALAYALAMKAVALA WARD0
MANIMALA GRAMA PANCHAYATH, MANIMALA
KOTTAYAM DISTRICT, PIN 686001.
5. NIRMALA MANOJ KUMAR
MEMBER, WARD NO.1, MANIMALA GRAMA PANCHAYATH
MANIMALA, KOTTAYAM DISTRICT, PIN 686001.
6. ROSILY JOSE
MEMBER, WARD NO.III, MANIMALA GRAMA PANCHAYATH
MANIMALA, KOTTAYAM DISTRICT, PIN 686001.
R1- BY SRI.MURALI PURUSHOTHAMAN, SC,K.S.E.C
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06-02-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 18030 of 2012 (C)
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT:P1 THE TRUE COPY OF THE OP NO.31/2011 DATED 8.8.2011 BEFORE THE
FIRST RESPONDENT.
EXHIBIT P2: THE TRUE COPY OF THE OP NO.32/2011 DATED 8.8.2011 BEFORE
THE 1ST RESPONDENT.
EXHIBIT P3: THE TRUE COPY OF THE IA DATED 14.12.2011 IN OP NO.31/2011
BEFORE THE 1ST RESPONDENT.
RESPONDENTS' EXHIBITS:
ANNEXURE A: THE PHOTOCOPY OF THE ORDER DATED 4.8.2012 IN IA NO.76/2012
OF THE 1ST RESPONDENT.
//TRUE COPY//
PA TO JUDGE
Scl.
ANTONY DOMINIC,J
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W.P.(C)No.18030 of 2012
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Dated this the 6th day of August, 2012
JUDGMENT
Petitioner approached this Court seeking joint trial of O.P.Nos.31/2011 and 32/2011 along with O.P.Nos.26/2011, 27/2011, 28/2011, 34/2011, 35/2011 and 36/2011. On behalf of the first respondent, it is stated that by order dated 04.08.2012, the prayer sought by the petitioner for joint trial of the aforesaid Original Petitions have been allowed.
Therefore, recording this submission, the writ petition is closed.
ANTONY DOMINIC, JUDGE ln