K.M. SINOJ KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This intra-court appeal under Sec. 5 of the Kerala High Court Act, 1958, assails the interim order dtd. 16/6/2025 passed in W.P(C)No.21675 of 2025, whereby the learned Single Judge has declined to grant interim relief to the appellants/petitioners.

(2.) The appellants had filed the writ petition seeking the following reliefs:-

(3.) The learned counsel for the appellants submitted that the learned Single Judge vide the impugned order admitted the writ petition; however, declined to grant the interim relief as prayed for in the writ petition. However, made it clear that the final delimitation notification would be subject to the outcome of the writ petition. He further contended that the learned Single Judge failed to consider the fact that the final voters list would be published very soon and therefore, if the interim relief is not granted, then irreparable loss would be caused to the appellants.