LAWS(KAR)-2014-4-125

J. JOSEPH SOLOMON Vs. CHIEF ELECTION COMMISSIONER

Decided On April 08, 2014
J. Joseph Solomon Appellant
V/S
CHIEF ELECTION COMMISSIONER Respondents

JUDGEMENT

(1.) This writ petition is filed praying to quash Annexure-'F', the internet / web extract of the rejection of the nomination paper dated 27.03.2014.

(2.) Annexure-'F' indicates that Sri.J.Joseph Solomon candidate for contesting election as an independent has been rejected. Feeling aggrieved by the same, the petitioner has preferred this writ petition.

(3.) Heard the learned counsel for the petitioner as well as learned counsel for the respondents.