SALINI Vs. FEROKE MUNCIPALITY

JUDGEMENT

(1.) These writ petitions are taken up together and being disposed of by a common judgment for the reason that these cases arise out of a common order passed by State Election Commission, Thiruvananthapuram, dated 22.07.2020.

(2.) Facts and point of law involved in both cases are one and the same.

(3.) Shri V. Mohammed Hassan was the petitioner in separate applications filed before the Election Commission to declare that Smt. Salini [petitioner in W.P.(C)No.15805/2020] and Shri ModeenKoya [petitioner W.P.(C)No.15835/2020] committed defection and to declare them as disqualified under Sec.3 (1)(a) of the Kerala Local Authorities (Prohibition of Defection )Act, 1999.