UNNIKRISHNAN C Vs. P.MUHAMMED BASHEER

JUDGEMENT

(1.) This writ petition is filed with the following prayer:-

(2.) Heard the learned counsel for the petitioner, learned counsel for the 1st respondent and the learned standing counsel for the 2nd respondent.

(3.) The learned counsel for the petitioner submits that the petitioner filed O.P.No.4 of 2019 before the 2 nd respondent under Section 4 (1) of Kerala Local Authorities (Prohibition of Defection) Act, 1999 and Rule 4A of the Kerala Local Authorities (Disqualification of Defected Members) Rules 2000 to disqualify the 1st respondent as a Councillor of Nilambur Municipality. The petitioner is the Councillor of Nilambur Municipality representing Division No.26. The 1 st respondent contested from Division No.11 as an independent candidate and was declared elected.