FAISEL C P Vs. KERALA STATE ELECTION COMMISSION

JUDGEMENT

(1.) Kerala State Election Commission, in independent proceedings, declared two members of Koduvally Grama Panchayat as disqualified on ground that they had failed to file declaration of assets within the time limit prescribed in the Kerala Panchayat Raj Act, 1994, for short, the 'Act'. These writ petitions are filed challenging those decisions. Common questions of law, on similar sets of facts, are raised. Hence, these matters are heard contemporaneously and are decided as per this common judgment.

(2.) The records of the Commission in relation to both the proceedings are placed before this Court.

(3.) WP (C) 13558/2008