SOOPPY NARIKKATTERI Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Instant writ appeals are filed against judgment 03.02.2020 in W.P.(C) Nos.815 and 1588 of 2020, by which the writ court dismissed the writ petitions holding that petitioners/appellants have not made out a case justifying interference of this Court by exercising the power of judicial review for quashing Exhibit-P1 notification issued by the State Election Commission and declined to issue a consequential direction to the State Election Commission, respondent herein, to undertake the task, as per the provisions of Sections 146(1) of the Panchayat Raj Act and 83(1) of the Municipality Act.

(2.) Short facts leading to the filing of the appeals are that, 1 st appellant in W.A. No.238 of 2020 is a voter in Ward-12 of Nadapuram Panchayat and President of Nadapuram Niyojakamandalam Muslim League Committee. He was also the President of Nadapuram Grama Panchayat and President of Kunnummal Block Panchayat. 2nd appellant in that appeal is the Standing Committee Chairman (Works) of Feroke Municipality and Vice President of Beypore Niyojakamandalam Muslim League Committee.

(3.) Appellant in W.A. No.249 of 2020 is a resident within the limits of the Corporation of Kochi. He is a voter in the voters list prepared by the State Election Commission for 2015 election of Local Self Government Institutions. He is also a voter in the voters list prepared by the Election Commission of India, New Delhi for 2019 General Election held to the Parliament.