K C MATHEW Vs. ELECTION COMMISSIONER OF INDIA

JUDGEMENT

(1.) Kerala State goes to polls, for the eighth time, on 19th May, 1982. The Election Commission appears to have announced on 8-4-1982 its decision to hold the elections in this State. The election process commenced with the Governor's notification issued in that behalf on 12-4-1982. Parur-referred to by the Election Commission as '70 Parur L.A. Constituency'- is one among the Constituencies in which the electorate will exercise their franchise. Shri Sivan Pillai is one of the candidates contesting from that Constituency. He belongs to the Communist Party of India. Another candidate is Shri A.C. Jose, described by the petitioner as 'belonging to the Indian National Congress (Antony Group)'.

(2.) The petition states in Para.4:

(3.) The Election Commission, apparently, does not recognise one Front or the other. In its counter affidavit it states: