JOMY JOSEPH Vs. VARGHESE THOMAS

JUDGEMENT

(1.) These writ appeals filed under Sec. 5(i) of the Kerala High Court Act, 1958 arise out of the interim order dtd. 13/11/2025 of the learned Single Judge in W.P.(C)Nos.33894 of 2025 and 33995 of 2025. The appellant is the 3rd respondent in those writ petitions. W.A.No.2738 of 2025 arises out of the order dtd. 13/11/2025 in W.P.(C)No.33894 of 2025, whereas W.A.No.2740 of 2025 arises out of the order dtd. 13/11/2025 in W.P.(C)No.33995 of 2025.

(2.) In the writ petitions filed by the 1st respondent petitioner, invoking the writ jurisdiction of this Court under Article 226 of the Constitution of India, a writ of certiorari is sought for against the common order dtd. 5/8/2025 of the Kerala State Election Commission in O.P.Nos.59 and 60 of 2025. The order in O.P.No.59 of 2025 is under challenge in W.P.(C)No.33894 of 2025 and the order in O.P.No.60 of 2025 is under challenge in W.P.(C)No.33995 of 2025.

(3.) The 1st respondent in W.A.No.2738 of 2025, who is the petitioner in W.P.(C)No.33894 of 2025, is an elected representative of Ward No.33 of Changanassery Municipality, who is disqualified by Ext.P3 order dtd. 5/8/2025 of the State Election Commission in O.P.No.59 of 2023. Similarly, the 1st respondent in W.A.No.2740 of 2025, who is the petitioner in W.P.(C)No.33995 of 2025, is an elected representative of Ward No.17 of Changanassery Municipality, who is disqualified by the order dtd. 5/8/2025 in O.P.No.60 of 2023.