Sobha Sreekumar vs The Kerala State Co-Operative ...
2021 Latest Caselaw 5997 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                       WP(C).No.3203 OF 2021(A)


PETITIONERS:

      1        SOBHA SREEKUMAR, AGED 53 YEARS
               W/O SREEKUMAR,CHITHIRA HOUSE,
               MAVUKONAM,MUNDELA.P.O,
               THIRUVANANTHA.PURAM DISTRICT.

      2        THAHIRA BEEVI.A, AGED 46 YEARS
               W/O.ABDUL JALEEL,M.S.MANZIL,
               KUZHIVILA,CHEKKAKONAM,
               KARAKULAM.P.O,
               THIRUVANANTHAPURAM.

      3        SARANYA.P.J, AGED 32 YEARS
               D/O.PARAMESWARAN NAIR,AKSHAY
               BHAVAN,MUKKOLAYKKAL,NEDUMANGAD,
               THIRUVANANTHAPURAM.

      4        LATHA.R, AGED 47 YEARS
               W/O.VIJAYAN,KAITHARATHALA HOUSE,
               KALKUZHI,KALATHARA,MANJA.P.O,
               THIRUVANANTHAPURAM

      5        ASWATHY.R.R, AGED 34 YEARS
               D/O.RAVI,ASWATHI BHAVAN,
               KALKUZHI,
               KALATHARA,MANJA.P.O,
               THIRUVANANTHAPURAM.

      6        VINITHA.V, AGED 27 YEARS
               D/O.VIJAYAKUMAR,
               MELEKUNNUMPURATH HOUSE,
               MANJA.P.O,
               KOKKOTHAMANGALAM,
               THIRUVANANTHAPURAM DISTRICT.

               BY ADVS.
               SRI.GEORGE POONTHOTTAM (SR.)
               SRI.ARUN CHANDRAN
               SMT.NISHA GEORGE
 W.P(C).Nos.3203 and 1725 of 2021
                                   2




RESPONDENTS:

1 THE KERALA STATE CO-OPERATIVE ELECTION COMMISSION 3RD FLOOR,CO-BANK TOWERS, VIKAS BHAVAN.P.O, THIRUVANANTHAPURAM-695033, REPRESENTED BY ITS SECRETARY.

       2       THE JOINT REGISTRAR OF CO OPERATIVE
               SOCIETIES(GENERAL),

OFFICE OF THE JOINT REGISTRAR OF COOPERATIVE SOCIETIES(GENERAL),RAJAJI NAGAR MARKET ROAD,STATUE,THYCAUD, THIRUVANANTHAPURAM-695001.

3 THE ELECTORAL OFFICER/THE ASSISTANT REGISTRAR OF COOPERATIVE SOCIETIES(GENERAL), OFFICE OF THE ASSISTANT REGISTRAR OF COOPERATIVE SOCIETIES(GENERAL),NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT-695541.

4 THE RETURNING OFFICER/UNIT INSPECTOR, NEDUMANGAD,OFFICE OF THE ASSISTANT REGISTRAR OF COOPERATIVE SOCIETIES(GENERAL), NEDUMANGAD,THIRUVANANTHAPURAM DISTRICT, PIN CODE-695541.

5 THE NEDUMANGAD BLOCK VANITHA CO-OPERATIVE SOCIETY LTD, NO.1219,NEYYATTINKARA,NEDUMANGAD.P.O, THIRUVANANTHAPURAM DISTRICT,PIN CODE-695541, REPRESENTED BY ITS SECRETARY.

6 THE SECRETARY-IN-CHARGE, THE NEDUMANGAD BLOCK VANITHA COOPERATIVE SOCIETY LTD,NO.1219,NEYYATTINKARA,NEDUMANGAD.P.O, THIRUVANANTHAPURAM DISTRICT-695541.

7 AMBIKA, MEMBER NO.6,THE NEDUMANGAD BLOCK VANITHA COOPERATIVE SOCIETY LTD,THIRUVANANTHAPURAM DISTRICT-695541, RESIDING AT AALUVILA HOUSE, KARANTHALA, KARIPPORU.P.O, THIRUVANANTHAPURAM DISTRICT-695541.

W.P(C).Nos.3203 and 1725 of 2021

8 SHOBANA.L, MEMBER NO.17,THE NEDUMANGAD BLOCK VANITHA COOPERATIVE SOCIETY LTD,THIRUVANANTHAPURAM DISTRICT-695541, RESIDING AT AALUVILA HOUSE,KARANTHALA, KARIPPORU.P.O, THIRUVANANTHAPURAM DISTRICT-695541.

9 SANTHAKUMARI.S, MEMBER NO.1060,THE NEDUMANGAD BLOCK VANITHA COOPERATIVE SOCIETY LTD,THIRUVANANTHAPURAM DISTRICT-695541, RESIDING AT AALUVILA HOUSE,KARANTHALA, KARIPPORU.P.O, THIRUVANANTHAPURAM DISTRICT-695541.

10 THULASI.J, MEMBER NO.1060,THE NEDUMANGAD BLOCK VANITHA COOPERATIVE SOCIETY LTD,THIRUVANANTHAPURAM DISTRICT-695541, RESIDING AT AALUVILA HOUSE,KARANTHALA, KARIPPORU.P.O, THIRUVANANTHAPURAM DISTRICT-695541.

11 KUMARI J, MEMBER NO.67,THE NEDUMANGAD BLOCK VANITHA COOPERATIVE SOCIETY LTD,THIRUVANANTHAPURAM DISTRICT-695541, RESIDING AT AALUVILA HOUSE,KARANTHALA, KARIPPORU.P.O, THIRUVANANTHAPURAM DISTRICT-695541.

12 APSARA, MEMBER NO.690,THE NEDUMANGAD BLOCK VANITHA COOPERATIVE SOCIETY LTD,THIRUVANANTHAPURAM DISTRICT-695541, RESIDING AT AALUVILA HOUSE,KARANTHALA, KARIPPORU.P.O, THIRUVANANTHAPURAM DISTRICT-695541.

13 SHARMI.L.R, MEMBER NO.1119,THE NEDUMANGAD BLOCK VANITHA COOPERATIVE SOCIETY LTD,THIRUVANANTHAPURAM DISTRICT-695541, RESIDING AT AALUVILA HOUSE,KARANTHALA, KARIPPORU.P.O, THIRUVANANTHAPURAM DISTRICT-695541.

R1 BY ADV. SRI.R.LAKSHMI NARAYAN R5-6 BY ADV. SRI.R.B.RAJESH R7-13 BY ADV. SRI.S.K.SAJU

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 19.02.2021, ALONG WITH WP(C).1725/2021(M), THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P(C).Nos.3203 and 1725 of 2021

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR. JUSTICE SUNIL THOMAS

FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

WP(C).No.1725 OF 2021(M)

PETITIONER:

THAHIRA BEEVI A, AGED 46 YEARS W/O. ABDUL JALEEL, M.S. MANZIL, KUZHIVILA, CHEKKAKONAM P.O., KARAKULAM, THIRUVANANTHAPURAM DISTRICT- 695 564.

BY ADVS.

SRI.GEORGE POONTHOTTAM (SR.) SMT.NISHA GEORGE

RESPONDENT/S:

1 THE KERALA STATE CO-OPERATIVE ELECTION COMMISSION 3RD FLOOR, CO-BANK TOWERS, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM-695033, REPRESENTED BY ITS SECRETARY.

2 THE JOINT REGISTRAR OF COOPERATIVE SOCIETIES (GENERAL), OFFICE OF THE JOINT REGISTRAR OF COOPERATIVE SOCIETIES(GENERAL), RAJAJI NAGAR MARKET ROAD, STATUE, THYCAUD, THIRUVANANTHAPURAM-695 001.

3 THE ELECTORAL OFFICER/THE ASSISTANT REGISTRAR OF COOPERATIVE SOCIETIES (GENERAL), OFFICE OF THE ASSISTANT REGISTRAR OF COOPERATIVE SOCIETIES(GENERAL), NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT, PIN CODE 695 541.

4 THE RETURNING OFFICER/UNIT INSPECTOR, NEDUMANGAD, OFFICE OF THE ASSISTANT REGISTRAR OF COOPERATIVE SOCIETIES(GENERAL), NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT, PIN CODE 695 541.

W.P(C).Nos.3203 and 1725 of 2021

5 THE NEDUMANGAD BLOCK VANITHA COOPERATIVE SOCIETY LTD. NO.1219 NEYYATTINKARA, NEDUMANGAD P.O., THIRUVANANTHAPURAM DISTRICT, PIN CODE 695 541, REPRESENTED BY ITS SECRETARY.

6 THE ADMINISTRATIVE COMMITTEE, THE NEDUMANGAD BLOCK VANITHA COOPERATIVE SOCIETY LTD. NO.1219, NEDUMANGAD P.O., THIRUVANANTHAPURAM DISTRICT, PIN CODE 695 541, REPRESENTED BY ITS CONVENER.

7 K GEETHA @ GEETHA KUMARI, ORIYARIKKONAM PLAVILA VEEDU, KARIPUR POST OFFICE, NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT, PIN CODE 695 541

R1 BY ADV. SHRI.R.LAKSHMI NARAYAN, SC, STATE CO- OPERATIVE ELECTION COMMISSION (SCEC) R5-6 BY ADV. SRI.R.B.RAJESH R7 BY ADV. SRI.S.K.SAJU

OTHER PRESENT:

SR.GP - K.P.HARISH

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 19.02.2021, ALONG WITH WP(C).3203/2021(A), THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P(C).Nos.3203 and 1725 of 2021

COMMON JUDGMENT

The petitioner in W.P(C).No.3203 of 2021 is a member of the 5 th

respondent society with membership number 1102. The society is a class

X society and it was being administered by a managing committee of

seven elected members. On the basis of the report of the Unit Inspector

on 04.01.2019, the Joint Registrar issued a proceeding and a part time

administrator was appointed. By Ext.P3, order dated 10.02.2020, it was

substituted by an administrative committee comprised of 3 persons,

which included the 7th respondent, one K.Geetha. In Ext.P3, the said

Geetha was referred as "membership No.76" residing at Oriyarikonam,

Plavila Veedu, Karipur P.O, Nedumangad. According to the petitioner, in

fact the 7th respondent is not Geetha with membership No.76, whose

address was shown as "Grace Bhavan, Karipur P.O, Nedumangad. The 7 th

respondent is a totally different person. The 7 th respondent is one

Geethakumari and is an elected member of the Nedumangad Municipality.

Original Geetha, whose membership was No.76, belongs to Harijan

community, whereas the 7th respondent herein belongs to Nair community.

It was also contended that, the father's name of 7 th respondent was

Appukuttan Nair. Accordingly, the specific contention of the petitioner

was that, the 7th respondent Geetha Kumari was not K.Geetha who was

allotted membership No.76. It was also contended that the 7 th respondent W.P(C).Nos.3203 and 1725 of 2021

is hence not a member of the society. She has usurped the authority and

is continuing the power based on forged documents. It was also stated

that the admission register of the society was tampered with and the

name and address of "Geetha, Grace Bhavan" was changed to suit the

address of the 7th respondent.

2. In the meanwhile, pursuant to a decision of the administrative

committee, Ext.P9 election notification was issued. The date of

publication of voters list was on 15.01.2021. However, on that day, the

draft voters list was not published under the directions of the Electoral

Officer. It was understood that the draft list was published only on

25.01.2021. It was further contended that, the total member of voters in

the previous election was 977 as evident from Ext.P10. After that

election, the managing committee enrolled 148 new members increasing

the total membership to 1125 members. Thereafter, the present

administrative committee enrolled 125 new members and their names

were also included in the draft voters list. Though Ext.P12 detailed

objection was submitted to the Electoral Officer on 19.01.2021, no action

was taken thereon.

3. According to the petitioner, since the committee has

constituted with forged records, all decisions taken by the committee was

non-est and liable to be interfered. According to the petitioner,

notification was issued pursuant to the decision of the administrative

committee which had no authority to take a decision. Hence, the prayer W.P(C).Nos.3203 and 1725 of 2021

sought in the Writ Petition was to declare Ext.P9 notification as invalid,

legally unsustainable and to quash it.

4. The writ petitioner in WP(C).No.1725 of 2021 has also filed

W.P(C).3203 of 2021 along with five other members. The case of all the

writ petitioners was that, the election to the administrative committee

was proposed to be held on 20.01.2021. The petitioners appeared before

the Secretary at 10.30p.m., on 04.02.2021, the date notified for receipt of

nominations and submitted amount required to be deposited along with

the nomination. However, it was not accepted. Thereafter, they submitted

the nomination, which was accepted. In this circumstance, they were

constrained to file nomination without deposit. The Secretary was acting

under the dictates of the Managing Committee. Returning Officer by

proceeding dated 06.02.2021, rejected the nominations on the ground

that, they failed to remit the election deposit. The writ petitioner also

raised objection regarding the 125 members who were added by the

administrative committee. They challenged Ext.P3 and the decision of

Electoral Officer in rejecting the nominations.

5. Heard both the writ petitions together. Heard the learned

senior counsel as well as the counsel appearing for all the respondents.

6. In W.P(C).No.1725 of 2021, the first respondent has filed a

statement denying all the above allegations. It was stated in the above

statement that, all the proceedings were completed in accordance with

law and no illegality was committed. The election was proposed to be W.P(C).Nos.3203 and 1725 of 2021

conducted in accordance with law.

7. The third respondent/Electoral Officer submitted a detailed

statement in W.P(C).No.1725 of 2021 that the draft voters list submitted

by the Administrative Committee consisted of 563 members. The

Electoral Officer received objections from the petitioner as well as from

another person. The objections were considered and disposed of on

23.01.2021. Those objectors were not present at the time of scrutiny. It

was found that, 125 members included in the preliminary list were

admitted by the administrative committee and hence, the Electoral

Officer excluded those members. Ext.R1(a) was the photocopy of the

order rejecting the objection about exclusion of members from the draft

voters list. Hence, the final voters list consists of 438 members, which

included 563 members in the preliminary voters list minus 125 members

excluded by the Returning Officer.

8. A detailed statement was filed by the 1st respondent in

W.P(C).No.3203 of 2021 also. Pursuant to the notification, draft electoral

list was published on 15.01.2021. The allegation that, notice was not

published in time was absolutely false. The draft voters list consists of 563

members, including those admitted by the administrative committee.

Scrutiny and objections were done by the Electoral Officers at the society

office on 23.01.2021 between 11 a.m. and 1 p.m. None of the petitioners

who had submitted their objections were present at that time whereas

Geethakumari presented before the Electoral Officer at 1.15p.m. on that W.P(C).Nos.3203 and 1725 of 2021

day. Annexure-R3(e) was the attendance with date. By that time, the

entire scrutiny process was over. However, considering the objections and

perusing the draft voters list, the Electoral Officer published the final

voters list in Form-35 in the notice board on 25.01.2021 at 11 a.m. after

removing 125 member who are admitted by the administrative

committee. The petitioner had not submitted any evidence before the

authorities, there was no objection. None of the member other than the

petitioner and Geetha submitted any objection as to their exclusion in the

draft voters list and both of them were included in the list. They have

approached this Court without submitting a proper objection before the

authority. The third respondent relied on the decision in Shri Sant

Sadguru Janardan Swami (Moingiri Maharaj) Sahakari Dugdha

Utpadak Sanstha, and Another v. State of Maharashtra and Others

(2001 KHC 1667) to contend that, in case of such disputes, it will be

open to the aggrieved person to challenge the election of the Returning

Officer by means of an Election Petition before the Election Tribunal. It

was hence contented that there was absolutely no reason for interfering

with the election.

9. The 5th and 6th respondents have jointly filed objection

statement wherein it was contended that, the 7 th respondent was a

member of the society alloted with electoral No.76. She was residing in

that address, earlier. Subsequent to it, she shifted to various other

houses. It was asserted that, Geetha with the membership No.76 and 7 th W.P(C).Nos.3203 and 1725 of 2021

respondent are the one and same person and her name and address were

shown in the final voters list as Geetha, Plavila Veedu, Oriyarikkonam,

Karipoor Village, Nedumangad. Originally, the person shown as

membership No.76 in the draft voters list was residing in the earlier

address of Grace Bhavan. She thereafter shifted to the various houses. A

request was submitted by the 7th respondent dated 11.01.2021 produced

as Ext.R5(a) to change her address. Consequent to that, the address of

the 7th respondent was corrected in the original petition and Ext.R5(b)

was the true copy of the final voters list. It was asserted that, there was

no interpolation in the admission register as alleged. A copy of the name

and address of the 7th respondent as shown in the admission register was

produced as Ext.R5(c). It was further contended that, the election was

proposed to be held on 21.02.2021 and all the arrangements were made.

The draft voters list was published on 15.01.2021 and after rectifying all

mistakes, final voters list was published on 25.01.2021.

10. 7th respondent, Geetha @ Geetha Kumari, in her affidavit

stated that, the allegation that, she was not a member of the 5 th

respondent society was absolutely false. It was asserted that, she was the

same person shown with membership No.76. In the previous voters list,

her address was shown as Grace Bhavan, Karipur, Nedumanagd. It was

entered in the admission register in 1993. At that time she was residing

in that address. She was born in the parental home in 1969 and the

address shown in SSLC book was Plavila Veedu, Karipur P.O, W.P(C).Nos.3203 and 1725 of 2021

Nedumangad. A copy of the SSLC book was produced as Ext.P7(a). After

marriage, she continued to reside with her husband in his house at

Palode. Her address shown in Electoral ID card, Adhaar card and ration

card was the address of Kukku Bhavan, Karipur P.O, Nedumangad,

wherein she was residing at that point of time. The above documents

were produced as Exts.R7(b) to R7(e). It was asserted that, the allegation

that the original Geetha with membership No.76 was a Harijan was

absolutely false. She also relied on Ext.R7(f), which was a certificate

issued by the Village Officer after ascertaining the details mentioned that,

the 7th respondent was residing in Plavila veedu, Karipur P.O.,

Nedumangad. She asserted that the allegations of the petitioners were

absolutely false.

11. In W.P(C).No.3203 of 2021, specific averments were made by

5th and 6th respondents, that to their knowledge, petitioners did not

submit the election fee. They came at the last moment and filed the

nomination paper. Hence the authority was justified in not accepting it.

It is fatal that, though the last date for submitting the nomination was

04.02.2021 between 11 a.m. to 1 p.m., the petitioners reported at the last

moment without a prescribed fee. Present allegation that the fee was

refused to be accepted is absolutely false since they came up with the

objection only much later and approached this Court only on 08.02.2021.

They have not brought it before the authorities at the relevant time which

itself falsifies the allegation.

W.P(C).Nos.3203 and 1725 of 2021

12. It is evident that the specific contention of the petitioner in

W.P(C).No.1725 of 2021 that Geetha mentioned in membership No.76 of

the electoral list is not the 7 th respondent and that 7th respondent has

impersonated herself and forged documents is absolutely false in the light

of several materials placed by 7 th respondent and the society. It seems

that, petitioner has come up with wild, reckless and baseless allegations.

Prima facie, the materials produced by the respondents and the

assertions made by all the respondents completely belie the contention of

the petitioner. A last minute disparate attempt was made by the

petitioner to delay the election process by raising a cloud regarding the

identity of the 7th respondent. This is a fit case, in which, cost should have

imposed on the petitioner for raising such false allegations. However, I

refrain from doing this, considering the facts.

13. After analyzing the materials on record in W.P(C).No.3203 of

2021, there are all reasons to believe that the contention of the

petitioners therein that the fee was not accepted along with the

nomination seems to be absolutely false. The rejection of nomination

paper was on 05.02.2021 and rejection was informed by Ext.P3 dated

06.02.2021. W.P(C).No.3203 of 2021 was filed on 08.02.2021. The writ

petitioners have no case that, after Secretary refused to accept the

nomination fee, they complained to the society. This is fatal. Had they got

any such case, definitely, they would have come up with objection either

on that day or atleast on the next day. These Writ Petitions seems to be W.P(C).Nos.3203 and 1725 of 2021

an afterthought. I find no reason to grant the prayers made in the writ

petitions.

Accordingly, both the writ petitions are dismissed.

Sd/-

                                                 SUNIL THOMAS

Sbna                                                 JUDGE
 W.P(C).Nos.3203 and 1725 of 2021





              APPENDIX OF WP(C) 3203/2021


PETITIONER'S EXHIBITS:

EXHIBIT P1               TRUE COPY OF THE ELECTION NOTIFICATION
                         ALONG       WITH        ORDER       BEARING
                         NO.01/2021/E(2)S.C.E.C.DATED     08.01.2021

ISSUED BY THE 1ST RESPONDENT COMMISSION.

EXHIBIT P2 TRUE COPY OF THE NOTICE DISPLAYED IN THE NOTICE BOARD OF THE 5TH RESPONDENT SOCIETY DATED 25.01.2021.

EXHIBIT P3               TRUE COPY OF THE PROCEEDINGS OF THE
                         RETURNING          OFFICER         BEARING

NO.N.D.D.251262/21 DATED 06.02.2021 ISSUED TO THE 2ND PETITIONER.

W.P(C).Nos.3203 and 1725 of 2021

APPENDIX OF WP(C) 1725/2021 PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS No.P(2)13599/18 DATED 04.01.2019 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE ORDER No.P(2)13599/18 DATED 25.01.2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE ORDER No.P(2)13599/18 DATED 10.02.2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF THE VOTERS' LIST OF THE NEDUMANGAD BLOCK VANITHA CO-OPERATIVE SOCIETY.

EXHIBIT P4(a) TRUE COPY OF PAGE NO.76 OF THE ADMISSION REGISTRAR OF THE NEDUMANGAD BLOCK VANITHA CO-OPERATIVE SOCIETY, BEFORE TAMPERING.

EXHIBIT P5 TRUE COPY OF PAGE NO.76 OF THE ADMISSION REGISTER, WHICH HAS BEEN TAMPERED WITH BY THE PART TIME ADMINISTRATOR.

EXHIBIT P6 TRUE COPY OF THE G.O.(P) NO.49/2020/CO-OP DATED 29.05.2020 PUBLISHED IN THE KERALA GAZETTE ON 09.06.2020.

EXHIBIT P7 TRUE COPY OF THE ORDER No.P(2)13599/18 DATED 25.06.2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 2ND RESPONDENT ON 20.05.2020.

EXHIBIT P9 TRUE COPY OF THE ELECTION NOTIFICATION NO.01/2021/E(2)S.C.E.C. DATED 08.01.2021 ISSUED BY THE IST RESPONDENT ALONG WITH ORDER.

EXHIBIT P10 TRUE COPY OF THE FIRST AND LAST PAGE OF THE VOTERS LIST OF THE NEDUMANGAD BLOCK VANITHA CO-OPERATIVE SOCIETY.

W.P(C).Nos.3203 and 1725 of 2021

EXHIBIT P11 TRUE COPY OF THE LIST OF 148 MEMBERS ENROLLED BY THE MANAGING COMMITTEE OF THE SOCIETY STARTING FROM 978.

EXHIBIT P12 TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONER DATED 19.01.2021 AND DULY ACKNOWLEDGED BY THE ELECTORAL OFFICER.

RESPONDENT'S EXHIBITS:

EXHIBIT R7(a): COPY OF FRONT PAGE OF THE S.S.L.C. BOOK OF THE 7TH RESPONDENT.

EXHIBIT R7(b): TRUE COPY OF THE RATION CARD OF THE 7TH RESPONDENT.

EXHIBIT R7(c): TRUE COPY OF THE ADHAAR CARD OF THE 7TH RESPONDENT.

EXHIBIT R7(d): TRUE COPY OF THE ELECTORAL ID CARD OF THE 7TH RESPONDENT.

EXHIBIT R7(e): TRUE COPY OF THE IDENTITY CARD ISSUED FROM THE 5TH RESPONDENT SOCIETY.

EXHIBIT R7(f): TRUE COPY OF THE CERTIFICATE NO.563/2021 DATED 08/02/2021 ISSUED BY VILLAGE OFFICER, NEDUMANGAD.

EXHIBIT R7(g): TRUE COPY OF THE ORDER NO.P2.13599/2018, PASSED BY THE JOINT REGISTRAR (GENERAL) THIRUVANANTHAPURAM, DATED 04/01/2019.

EXHIBIT R7(h): TRUE COPY OF THE ORDER NO.P2.13599/18, PASSED BY THE JOINT REGISTRAR (GENERAL) THIRUVANANTHAPURAM, DATED 25/01/2020.

EXHIBIT R7(i): TRUE COPY OF THE NAME AND DETAILS OF THE CONTESTING CANDIDATES DATED 06/02/2021 PUBLISHED BY THE RETURNING OFFICER.