M.NAKKEERAN Vs. STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) We have heard the learned counsel for the respective parties.

(2.) The above writ petitions have been filed seeking a direction to the State Election Commission to defer the urban local body elections in the present situation of Covid-19.

(3.) The above writ petitions have been filed apprehending a Notification from the State Election Commission for election to urban local bodies.