JOHN JOHN Vs. STATE ELECTION COMMISSION AND ORS.

JUDGEMENT

(1.) Petitioner has approached this Court by filing the writ petition impugning Ext.P4 order passed by the Returning Officer dated 05.10.2010, by which he was prevented from contesting the election as per the prohibition contained under Sec.34 (1)(b)(i) of the Kerala Panchayat Raj Act, 1994 and has sought the following reliefs:

(2.) Heard Sri. Santhosh Mathew, learned counsel appearing for the petitioner, Sri. Murali Purushothaman, learned Standing Counsel for the State Election Commission and Sri. R. Padmaraj, learned Senior Government Pleader appearing for the 2nd Respondent.

(3.) When the matter was heard, before proceeding with the arguments, learned counsel for the petitioner Sri. Santhosh Mathew has submitted that he is not pressing for the reliefs contained under relief Nos. (a) and (c). So, I am concerned only with relief No.(b) sought for in the writ petition.