REGENT COMPUTRONICS PVT. LTD.

RAJAJI MATHEW THOMAS Appellant

V/S

ELECTION COMMISSION OF INDIA Respondents

Referred Judgements :-

MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
ELECTION COMMISSION OF INDIA ELECTION COMMISSION OF INDIA VS. STATE BANK OF INDIA STAFF ASSOCIATION LOCAL HEAD OFFICE UNIT PATNAS:NORTHERN ZONE INSURANCE EMPLOYEES ASSOCIATION [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. MARY S SCHOOL [REFERRED TO]
K M BABU LOWER DIVISION TYPIST VS. ELECTION COMMISSION OF INDIA [REFERRED TO]
INTELLIGENCE DECISIONS SYSTEMS INDIA P LTD VS. CHIEF ELECTION COMMISSIONER [REFERRED TO]
FLEX PRINTING OWNERS ASSOCIATION OF KERALA VS. STATE ELECTION COMMISSION [REFERRED TO]

JUDGEMENT

(1.) The writ petition is filed with the prayers as follows:

(2.) The Petitioner is a member of the Legislative Assembly of the State of Kerala.

(3.) Elections to the Legislative Assembly of the State of Kerala are due. The Election Commission of India (1st Respondent) announced the election schedule on 1st March, 2011. By a communication dated 1st March, 2011 from the Election Commission of India, the Chief Secretary and the Chief Electoral Officers of the State of Kerala were informed as follows:

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RAJAJI MATHEW THOMAS Vs. ELECTION COMMISSION OF INDIA

Referred Judgements :-

JUDGEMENT

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