MADHU Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) W.P.(C) No. 35632/03

(2.) The 1st respondent issued Ext. P1 circular to all the Muncipalities calling for the following details:-

(3.) I heard the learned Counsel Shri. K. Ramakumar appearing for the petitioners, the learned Standing Counsel Shri. Murali Purushothaman for the State Election Commission, the learned Government Pleader Shri. M.A. Thomaskutty appearing for the 2nd respondent and also the learned Standing Counsel for the 3rd respondent. Before deciding the point raised in this Writ Petition, it will be fruitful to refer to the relevant statutory provisions. S.91(o) reads as follows:-