ADVOCATE S RAJEEV Vs. STATE OF KERALA

JUDGEMENT

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

(2.) EXT.P2 is an order of the Government of of Kerala. The relevant portion of the translated copy of EXT.P2 reads as follows:

(3.) WE make it clear that first of all, there is no specific pleading to this effect in the writ petition. Secondly, assuming for the sake of argument that such a pleading is neither necessary nor such a pleading exists on record, we do not see any principle in law which prohibits such an activity. In a democratic system endearing oneself to the voters through the means which are not legally prohibited is a part of the political activity.