Jomy Joseph Vs Raju Chacko
Bench: Division Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Writ Appeal Nos.2738, 2740 Of 2025
Hon'ble Bench
Anil K. Narendran, J; Muralee Krishna S., J
Advocates
K.C.Vincent, Deepu Lal Mohan, Sanal Kumar, K.R. Deepa
Final Decision
Allowed
Acts Referred
- Constitution of India, 1950- Article 102(2), 105, 191(2), 194, 226, 243K, 243V, 243ZA
- Kerala High Court Act, 1958- Section 5(i)
- Kerala Local Authorities (Prohibition of Defection) Act, 1999- Section 3, 3(1)(a), 4, 4(1), 4(2), 4(3)
- Kerala Municipality Act, 1994- Section 19, 19(9), 91
- Representation of the People Act, 1951- Section 8, 8(3)
- Kerala Municipality (Conduct of Election) Rules, 1995- Rule 12
Cases Referred
- i. Padmakumar v. Unnikrishnan [2004 (1) KLT 1097], ii Kihota Hollohon v. Zachillhu [(1992) Supp 2 SCC 651], iii Health for Millions v. Union of India [(2014) 14 SCC 496], iv Rahul Gandhi v. Purnesh Ishwarbhai Modi [(2024) 2 SCC 595], v Union Territory Administration of Lakshadweep v. Mohammed Faizal - order dated 22.08.2023 in Crl.A.No.2501 of 2023, vi John Joseph v. State of Kerala [2020 (5) KHC SN 4], vii K. S. Das v. State of Kerala [1992 (2) KLT 358], viii State of Kerala v. Pradeepkumar A.V. [2025 (1) KHC 672], ix Madhu Limaye v. State of Maharashtra [(1977) 4 SCC 551], x Thomas P. T. and another v. Bijo Thomas and others [2021 (6) KLT 196] (link unavailable)
Judgement Text
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