RADHAKRISHNAN Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) This writ petition is filed seeking to quash Ext. P1, an order issued by the Kerala State Election Commission (hereinafter referred to as 'the Commission') in O.P. No. 107 of 2012 dated 04/12/2013, and for other consequential reliefs:

(2.) The petitioner herein is the respondent in the said original petition which was filed by the fourth respondent herein. By Ext. P1 order, the Commission, after considering the petition filed under Section 35(1)(p) of the Kerala Panchayat Raj Act, 1994 (hereinafter referred to as 'the Act'), held that the petitioner is not entitled to continue as a member of Mayyannad Grama Panchayat on being disqualified under Section 35(1)(p) of the Act.

(3.) The short facts involved in O.P. No. 107/2012 are: