B.S.SYAMKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has sought for the following reliefs:-

(2.) Brief facts leading to filing of the writ petition are as hereunder:-

(3.) By inviting the attention of this Court to the record of proceedings in Civil Appeal No. 9677 of 2019 in W. Edwin Willson v. Union of India and Others dtd. 12/8/2021, Mr. Deepu Lal Mohan, learned Standing Counsel for the Election Commission of India, submitted that on a similar issue, an SLP is pending on the file of the Hon'ble Supreme Court.