BIJU P. CHERUMAN Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Instant writ petition has been filed seeking the following relief:-

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

(3.) Though Mr. P. K. Pretheep Kumar, learned counsel for the petitioner, relied on Article 173 of the Constitution of India in support of the contentions, going through the same, we are of the view that the said Constitutional provision deals with the qualification for membership of the State Legislature.