THOMAS CHANDY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, a Minister in the Council of Ministers of the State of Kerala, and a member of the Kerala Legislative Assembly representing the Kuttanad Assembly Constituency, has filed this writ petition under Article 226 of the Constitution of India, seeking the following reliefs :

(2.) In this writ petition, the petitioner has joined the following persons as respondents 1 to 5:

(3.) The District Collector, Alappuzha District.