PRADEEP KUMAR Vs. CHENGANNUR MUNICIPALITY

JUDGEMENT

(1.) Issues raised in these Writ Petitions are connected, and therefore, these cases were heard together and are disposed of by this common judgment. The documents referred to in this judgment are those produced in W.P.(C) No. 9468/2010.

(2.) In 2005, election was held to Chengannur Municipality and the petitioners herein were elected from Ward Nos. 9 & 6 respectively.

(3.) In the election, the Left Democratic Front (hereinafter referred to as LDF for short) secured majority and the 5th respondent herein was elected as the Municipal Chairman. The petitioners herein belong to the United Democratic Front (hereinafter referred to as UDF for short), the opposition coalition.