YELDHO M.E. Vs. KERALA STATE ELECTION COMMISSION

JUDGEMENT

(1.) Mr.Yeldho.M.E., a practising lawyer, has filed the instant public interest writ petition for a mandamus directing the State Election Commission to permit the approved projects of the State, where administrative sanction had been granted to be continued.

(2.) Petitioner has sought for a declaration that the State Election Commission cannot insist to stop the approved projects of the State on the basis of the questions and answers in the Code of Conduct. Petitioner has also sought for a declaration against the State Election Commission not to formulate the additional restrictions, which are not in the Code of Conduct formulated by the National Election Commission.

(3.) Petitioner has also sought for a direction against the State Election Commission to permit the ongoing and approved projects and the projects yet to be commenced by the State by considering the extraordinary situation in the State due to COVID-19 and severe flood.