T.M. MUJEEB Vs. KERALA STATE ELECTION COMMISSION

JUDGEMENT

(1.) Instant appeal is directed against the judgment of the writ court in W.P. (C) No. 32745/2019 dated 6.1.2020, whereby a learned Single Judge dismissed the writ petition refusing to interfere with the order passed by the Kerala State Election Commission, disqualifying the petitioner as a member of ward No. 1 of Edavetty Grama Panchayat, Idukki District in the election held in November, 2015.

(2.) Brief material facts for the disposal of the writ appeal are as follows;

(3.) While the appellant was continuing as a member of ward No. 1 of aforesaid Grama Panchayat, 2 respondent filed a petition as O.P. No. 107/2018 before the Kerala State Election Commission under section 36 r/w. section 35(1)(f) of the Kerala Panchayat Raj Act, 1994 for declaring that the appellant has incurred disqualification for being continued as a member of the Edavetty Grama Panchayat.