Kerala High Court
Santhosh P.K vs The State Co-Operative Election ... on 23 March, 2021
W.P.(C) Nos.5145/2021 & others 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
WP(C).No.5145 OF 2021(P)
PETITIONER:
SANTHOSH P.K.
AGED 49 YEARS
S/O.P.K.KUTTY, PARACKAL HOUSE, THODUPUZHA EAST
P.O., KANJIRAMATTOM, IDUKKI DISTRICT
BY ADVS.
SRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
RESPONDENTS:
1 THE STATE CO-OPERATIVE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, 3RD FLOOR, CO-BANK
TOWERS, VIKAS BHAVAN.P.O., THIRUVANANTHAPURAM,PIN-
695 033
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM-695 001
3 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
(GENERAL)
IDUKKI, IDUKKI DISTRICT-685 603
4 THE ELECTORAL OFFICER/ASSISTANT REGISTRAR OF CO-
OPERATIVE SOCIETIES (GENERAL),
THODUPUZHA, IDUKKI DISTRICT-685 584
5 THE RETURNING OFFICER/(UNIT INSPECTOR,
B UNIT, OFFICE OF THE ASSISTANT REGISTRAR OF CO-
OPERATIVE SOCIETIES (GENERAL) THODUPUZHA, IDUKKI
DISTRICT-685 584
6 THE KERALA STATE LEGAL METROLOGY LICENSE AND
TECHNICIANS CO-OPERATIVE SOCIETY LTD NO.4473,
REPRESENTED BY ITS SECRETARY, OPP. CIVIL STATION,
MARIYIL TOWER, THODUPUZHA IDUKKI DISTRICT, PIN-685
584
7 THE ADMINISTRATIVE COMMITTEE OF THE KERALA STATE
W.P.(C) Nos.5145/2021 & others 2
LEGAL METROLOGY LICENSEES AND
TECHNICIANS CO-OPERATIVE SOCIETY LTD NO.4473,
REPRESENTED BY ITS CONVENER, OPP. CIVIL STATION,
MARIYIL TOWER, THODUPUZHA IDUKKI DISTRICT, PIN-685
584
R1 BY ADV. SRI.R.LAKSHMI NARAYAN
R6-7 BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
R6-7 BY ADV. SMT.NISHA GEORGE
GOVT.PLEADER HARISH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 12-
03-2021, ALONG WITH WP(C).5559/2021(T), WP(C).6048/2021(E), THE
COURT ON 23-03-2021 DELIVERED THE FOLLOWING:
W.P.(C) Nos.5145/2021 & others 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
WP(C).No.5559 OF 2021(T)
PETITIONER:
ANTONY
AGED 46 YEARS
S/O ULHANNAN,
PLAMOOTTIL HOUSE,
PARATHODU P.O.,
KOTTAYAM-686512.
BY ADVS.
SRI.P.I.GEORGEKUTTY
SRI.T.KRISHNANUNNI (SR.)
RESPONDENTS:
1 REGISTRAR OF CO-OPERATIVE SOCIETIES
SAHAKARANA BHAVAN,
VAZHUTHAKKAD, THIRUVANANTHAPURAM.
2 THE KERALA STATE LEGAL METROLOGY LICENSIES AND
TECHNICIANS,
CO-OPERATIVE SOCIETY LIMITED NO. 4473, OPPOSITE
CIVIL STATION, THODUPUZHA, IDUKKI DISTRICT-685584.
REPRESENTED BY THE SECRETARY IN CHARGE.
3 K.K.THOMAS
KALAPPURACKAL HOUSE, PUTHUPARIYARAM P.O.,
THODUPUZHA-685584.
4 P.K. MOHANAN
PARATHIL HOUSE, STAR NAGAR, CHEROOR P.O., THRISSUR-
680008.
5 PRADEEP KUMAR
THUNDATHIL HOUSE,
VAZHOOR P.O., KOTTAYAM-686144.
6 ASSISTANT REGISTRAR GENERAL
(CO-OPERATIVE DEPARTMENT), SAHAKARANA BHAVAN,
THODUPUZHA-685584.
W.P.(C) Nos.5145/2021 & others 4
7 THE UNIT INSPECTOR,
B.UNIT. ASSISTANT REGISTRAR GENERAL OFFICE,
SAHAKARANA BHAVAN, THODUPUZHA-685584.
8 KERALA STATE CO-OPERATIVE ELECTION COMMISSION
THIRUVANANTHAPURAM.
SRI.GEORGE POONTHOTTAM (SR)
R2, R5 BY ADV. SMT.NISHA GEORGE
R2, R5 BY ADV. SRI.VISHNU B.KURUP
GOVT.PLEADER SRI.K.P.HARISH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 12-
03-2021, ALONG WITH WP(C).5145/2021(P), WP(C).6048/2021(E), THE
COURT ON 23-03-2021 DELIVERED THE FOLLOWING:
W.P.(C) Nos.5145/2021 & others 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
WP(C).No.6048 OF 2021(E)
PETITIONERS:
1 SANTHOSH.P.K
AGED 49 YEARS
S/O P.K. KUTTY,
PARACKAL HOUSE,
THODUPUZHA EAST P.O.,
KANJIRAMATTOM,
IDUKKI DISTRICT, PIN-685585.
2 TOMY JOHN,
AGED 60 YEARS
S/O JOHN,
KUNNUMMEL HOUSE, MUTHALAKODAM P.O., THODUPUZHA,
IDUKKI DISTRICT, PIN-685605.
3 SIBY GEORGE,
AGED 52 YEARS
S/O T.U. GEORGE, THEKKEKKARA HOUSE, EDAVETTY P.O.,
THODUPUZHA,
IDUKKI DISTRICT,
PIN-685588.
4 PAVITHRAN K.M,
AGED 56 YEARS
S/O NARAYANAN, KANJIRAMKALAYIL, ATHIRAMPUZHA.P.O.,
KOTTAYAM DISTRICT, PIN-686562.
BY ADVS.
SRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
RESPONDENTS:
1 THE STATE CO-OPERATIVE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, 3RD FLOOR, CO-BANK
TOWERS,
VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM, PIN-695033.
W.P.(C) Nos.5145/2021 & others 6
2 TEH REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THUCAUD
P.O., THIRUVANANTHAPURAM-695014.
3 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
(GENERAL),
IDUKKI,
IDUKKI DISTRICT-685603.
4 THE ELECTORAL OFFICER/ASSISTANT REGISTRAR OF CO-
OPERATIVE SOCIETIES (GENERAL), THODUPUZHA,
IDUKKI DISTRICT-685584.
5 THE RETURNING OFFICER/UNIT INSPECTOR, B UNIT,
OFFICE OF THE ASISTANT REGISTRAR OF
CO-OPERATIVE SOCIETIES (GENERAL), THODUPUZHA,
IDUKKI DISTRICT-685584.
6 THE KERALA STATE LEGAL METROLOGY LICENSEES AND
TECHNICIANS CO-OPERATIVE SOCIETY LTD NO. 4473,
REPRESENTED BY ITS SECRETARY, OPP. CIVIL STATION,
MARIYIL TOWER, THODUPUZHA, IDUKKI DISTRICT, PIN-
685584.
7 THE ADMINISTRATIVE COMMITTEE OF THE KERALA STATE
LEGAL METROLOGY
LICENSEES AND TECHNICIANS CO-OPERATIVE SOCIETY LTD,
NO.4473, REPRESENTED BY ITS CONVENER, OPP. CIVIL
STATION,
MARIYIL TOWER, THODUPUZHA, IDUKKI DISTRICT, PIN-
685584.
8 ADDL.R8.ANTONY, S/O.ULAHANNAN, AGED 46 YEARS
PLAMOOTTIL HOUSE,PARATHODU P.O.,KOTTAYAM - 686 512
( IMPLEADED AS PER ORDER IN IA NO.1/2021 DATED
12/3/2021)
R8 BY ADV. T.KRISHNANUNNI (SR.)
R8 BY ADV. SRI.P.I.GEORGEKUTTY
OTHER PRESENT:
SRI.GEORGE POONTHOTTAM (SR.),SR.GP K.P HARISH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 12-
03-2021, ALONG WITH WP(C).5145/2021(P), WP(C).5559/2021(T), THE
COURT ON 23-03-2021 DELIVERED THE FOLLOWING:
W.P.(C) Nos.5145/2021 & others 7
JUDGMENT
[ WP(C).5145/2021, WP(C).5559/2021, WP(C).6048/2021 ]
These writ petitioners relate to the election proposed to be held on
25/3/2021 to the governing body of the Kerala State Legal Metrology
licensees & Technicians Co-operative Society Ltd.( Hereinafter referred to
as the "society: for short). The petitioners in W.P.(C) No.5145/2021 &
6048/2021 are the class A members of the Society. The first petitioner in
W.P.(C)No. 6048/2021 is the petitioner in W.P.(C) No. 5145/2021. W.P.
(C)No. 5559/2021 is filed by a B class member of the above society.
2. It is an admitted fact that the society is a miscellaneous society
managed by the elected committee consisting of 13 members. As per the
Constitution of the Committee, the membership is divided into three
classes viz.A,B & C. A class members are persons who have licence of
legal metrology ( manufacturing, sales and repairing). Employees who are
working with the legal metrology licencees are entitled to get B class
membership. The depositors and loanees can be become C class
members, but they are not entitled to vote in the election and cannot
contest as a candidate. However, they are entitled for the various benefits
allotted to the members of the society. The area of operation of the
society is within the entire State.
3. The last election to the managing committee was held on
21/7/2012. Since there were wide spread allegations of misappropriation
and mismanagement, by judgment in W.P.(C)Nos.23399/2017 and
23443/2017 this Court had directed the appointment of an administrative
committee. Accordingly, administrative committee was appointed on
21/7/2017 and since then, there is no elected managing committee.
4. According to the society, the then managing committee had
granted A class membership to several persons who are not eligible to be
granted membership as per the bye law of the society. Several B class
members, were also included even without the knowledge of the A class
members who are the employers of the B class members. Several
members were allegedly admitted into membership on the basis of false
certificates and there were considerable manipulations in the admision
register also. The then President had availed huge amounts of loans in the
name of other persons and paid the share value of ineligible A class
members. An enquiry was conducted under section 65 of the Co-
operative Societies Act and proceeding under section 68 were completed.
A report was filed which was set aside by the Government and directed to
conduct a fresh section 65 enquiry. Accordingly, the report was filed on
2/4/2019. In the earlier report as well in the present enquiry report, it was
found that only 120 members are eligible to continue as A class members
and only 48 persons are eligible to get B class membership. There was a
separate list of A class members and B class members who are not eligible
to get membership. The enquiry officer found that 49 members are not
eligible to get A class membership and more than 439 members are also
not eligible to be B class members. It was also found that the then existing
managing committee has granted membership to persons who did not
even remit the application fee and the share value.
5. The petitioner filed W.P.(C) No.19724/2017 for a direction to the
registrar to consider Ext.P3 representation filed by him against the illegal
and ineligible grant of membership by the then managing committee. This
court by judgment disposed of it with a direction to the Registrar to
consider Ext.P3 representation within six weeks. On the basis of Ext.P4,
the enquiry officer also verified the records aunnd found that only 120
persons are eligible to continue as A class members. Some of the
members included by the former President of the society, filed W.P.(C)
No.16636/2019 and connected cases against the cancellation of the
membership and by Ext.P5 judgment, this Court found that procedure was
in order and dismissed the writ petition with a direction to conduct the
election. The administrative committee was directed to pass resolution for
election within a period of one month.
6. Accordingly, the administrative committee forwarded the
resolution to conduct the election on 25/3/2021 and election commission
published the notification. On the basis of the notification, preliminary
voters list was published which contained the names of 169 persons as A
class members and 488 persons as B class members which is totally
against the finding in section 65 enquiry report. The final voters list has
been approved without much change.
7. Hence, the writ petition was filed, inter alia, contending that the
election procedure was improper and the membership list was manipulated
to ensure that the outcome of the election is engineered in favour of the
present administrative committee. Accordingly, the petitioner sought for a
direction in W.P(C) No.6048/2021 to remove the name of 49 ineligible A
class persons and 434 B class persons who were found ineligible as
members as per section 65 enquiry report. There was a further prayer to
remove the administrative committee whose term had expired and to
appoint a part time administrator.
8. W.P.(C) 5145/2021 was filed by the first petitioner in W.P.(C)
6048/2021. The prayer sought in this writ petition was to direct
respondent 1 to 4 to consider the objection to the preliminary voters list in
the light of finding in Section 65 enquiry report regarding the eligibility of
members to be included. In the above writ petition, counter affidavit was
filed by the society as well as by the 6 th and 7th respondents who are the
society and its administrative committee. The election commission also
filed a separate statement.
9. W.P.(C) No.5559/2021 was filed by another member of the society
who is a B class member seeking identical relief. Essentially, he had
contended that the administrative committee was thoroughly incompetent
to take any decision and their recommendation for conducting the election
itself was unsustainable. Hence, the petitioner in that writ petition sought
to quash Ext.P6 proclamation. It was directed that further reliefs were
sought including a direction for removing the first respondent to cancel the
membership of ineligible persons admitted during the administration of
first respondent in the second respondent society.
10. The society and one of its administrative committee member has
filed a counter statement in the above writ petition. The common
contention set up by the society in the writ petitions is that the decision was
properly taken in accordance with law. It was contended that new
members were admitted in accordance with law and a finding in an
enquiry under section 65 cannot be the basis for finalising the voters list.
It was contended that, once a person is admitted to the membership he
can be removed only by due process of law and there cannot be a removal
on the basis of an enquiry conducted under section 65 of the Co-
operative Societies Act.
11. Heard the learned counsel for the writ petitioners in W.P.(C)
No.6048/2021 and W.P.(C)No. 5145/2021, the senior counsel for Writ
Petitioner in W.P.(C)5559/2021, the learned senior counsel for the society
and the learned senior Government pleader for the State and the Registrar
of the Co-operative society.
12. The W.P(C)No.5559/2021 has also filed an impleading petition to
get himself impleaded as additional respondent No.8 in W.P.(C)
No.6048/2021.
13. The essential facts are not in dispute. The crux of the dispute
relates to the membership. The writ petitioner in W.P.(C) No.5145/2021
submitted that in the light of finalization of the list, the above writ petition
has become infructuous and he is pursuing only W.P.(C) No.6048/2021. In
that writ petition as well as W.P.(C) No.5559/2021, the petitioners have a
common contention that the membership list is highly inflated, several
ineligible members have been wrongly admitted and with this list, election
process will be a farce. It was contended that election process is liable to
be immediately interfered with. This was vehemently opposed by the
learned senior counsel on behalf of the society contending that all the
members were admitted in accordance with law.
14. A perusal of the common judgment of this court in W.P.(C) Nos.
18775/2019, 16636/2019 & 24673/2019 itself indicates that as per
resolution No.2 dated 13/2/2017 of the managing committee of the society,
various persons mentioned therein were granted membership in the
society. Subsequently, managing committee in its meeting dated
14/6/2017 itself resolved to cancel the membership granted on 13/2/2017.
15. It is also on record that though not in a proceeding directly related
to a membership, but in a collateral proceeding under section 65 of the
Co-operative societies Act, two registration in their separate reports,
consistently found that the several members were added through a wrong
procedure and by diverting the funds of the society itself. It was also
stated that several records were manipulated, members were added
interpolation committed and correction were done in the register.
Extensive enquiry was undertaken by the Registrar. Specific details of
such members who had been added are also seen in the report. Ultimately,
both the reports arrived at the conclusion that only 48 members are eligible
to get B class membership and 120 members are eligible to continue as A
class members. This virtually means that they are the only persons who
are entitled to vote. Other persons ineligible to vote. It is true that voters
list is to be prepared by the due procedure. Normally, the report of enquiry
cannot be the basis for the electoral role. However, the published
preliminary voters list cannot be accepted for the reasons mentioned
above. Hence, the list prepared in section 65 enquiry can be the basis of
preliminary voters list. However, for the purpose of deciding whether they
are eligible to vote, the reports under section 65 is specific, confining the
right to 120 person under A class and 48 persons under the B class
membership.
16. The Registrar of Co-operative Societies has filed a counter in
W.P.(C) 18775/2017 which is produced as Ext.P6 in W.P.(C) No.
6048/2021. In that it was stated one of the petitioners in that writ petition
was a member who was facing surcharge proceedings. That petitioner
had been frequently approaching this court for avoiding the proceedings
under section 65 and to take control of the society. It was also stated that
petitioner has to repay lakhs of rupees due to the society by way of
advance direct and indirect loans. It was stated that, most of the ex
managing committee members are facing section 68 surcharge
proceedings. Section 65 enquiry proved that so many fake members were
admitted in the society under the leadership of the petitioner in that writ
petition, Sri.K.K.Thomas. It was also found that under the leadership of the
above said persons, many documents were forged, including board
meeting of the resolution to capture the control of the society. It was also
found by the enquiry that more than 200 members were admitted in the
society without paying their share amount and admission fees which are
against the Cooperative Societies Act & Rules and bye laws. The share
amount and admission fees were paid by debiting a loan amount. Section
65 enquiry report also revealed the misappropriation of the society funds
for personal business of the writ petitioner in that writ petition.
17. The above counter affidavit filed by the register clearly shows
that there were wide spread manipulations in the admission of members.
One of the crucial document relied on by the writ petitioner in W.P.(C) No.
6048/2021 as Ext.P12, a letter given by one K.N.Pavithran who was a A
class member of the society. He was the member of the managing
committee of the erstwhile managing committee. It was stated that
misusing his licence, the former president Sri.K.K.Thomas had admitted 9
members in the B class. He had asserted that those persons were not
employed under him and he had requested for cancellation of the
membership of those members and had given a written request to the
enquiry officer under section 65..
18. These materials brought on record clearly indicate that
preliminary voters list published by the election commission, pursuant to
election notification contains several persons who are ineligible and who
have been wrongly and falsely included in the members list with mala
fide motives. Evidently, in the light of such wide spread allegations,
conducting of the election with such a large number of doubtful persons in
the list cannot be accepted. Having considered this, I have no doubt in my
mind that with this preliminary and final list , free and fair election will not
be possible. Since the election stands fixed to 25/3/2021, the notification
to the extent of fixing the election on 25/3/2021 is liable to be quashed.
Election is liable to be deferred. Consequently, W.P(C) No. 6048/2021
and W.P(C) No.5559/2021 are liable to be allowed as follows:
1). The Election notification to the extent of fixing the election on
25/3/2021 shall stand quashed. Election is hence liable to be deferred.
2). The administrative Committee shall, within a period of three
weeks from the date of receipt of a copy of this judgment, recommend a
fresh date for conducting the election in accordance with law.
3). Fresh election shall be conducted on the basis of a fresh electoral
list. The preliminary voters list shall be based on 120 A class members
who are found to be eligible in section 65 enquiry and 48 persons who are
eligible to get B class membership. Those other persons who are able to
establish that they have been validly admitted will be entitled to seek for
correction of the preliminary voters list. The election shall be on the basis
of the above preliminary voters list. This fact shall be notified in the fresh
election notification. The election commission shall conduit the election, as
expeditiously as possible, taking into consideration the fact that election
to the managing committee was lastly conducted in the year 2017.
W.P.(C) No.6048/2021 & 5559/2021 are allowed as above. W.P.(C)
No.5145/2021 stands closed as infructuous.
Sd/-
SUNIL THOMAS
JUDGE
dpk
APPENDIX OF WP(C) 5145/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES OF THE
BYLAWS OF THE 6TH RESPONDENT SOCIETY
EXHIBIT P2 A TRUE COPY OF THE RELEVANT PAGES OF THE
SECTION 65 ENQUIRY REPORT
EXHIBIT P3 A TRUE COPY OF THE JUDGMENT DATED
14.06.2017 IN WPC NO.19724 OF 2017
EXHIBIT P4 A TRUE COPY OF THE ORDER NO.M.T.(4)
31709/2017 DATED 27.09.2017 ISSUED BY THE
2ND RESPONDENT
EXHIBIT P5 A TRUE COPY OF THE JUDGMENT DATED
02.12.2020 IN WPC NO.16636 OF 2019 AND
CONNECTED CASES
EXHIBIT P6 A TRUE COPY OF THE COUNTER AFFIDAVIT DATED
05.02.2020, FILED BY THE 3RD RESPONDENT IN
WPC NO.18775 OF 2019
EXHIBIT P7 A TRUE COPY OF THE NOTIFICATION
NO.01/165/2021/E(10/S.C.E.C.DATED
28.01.2021 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P8 A TRUE COPY OF THE PRELIMINARY VOTERS LIST
PUBLISHED BY THE ELECTORAL OFFICER DATED
22.02.2021
EXHIBIT P9 A TRUE COPY OF THE REPRESENTATION FILED BY
THE PETITIONER BEFORE THE ELECTION
COMMISSION DATED 23.02.2021
EXHIBIT P10 A TRUE COPY OF THE REPRESENTATION FILED BY
THE PETITIONER BEFORE THE ELECTION
COMMISSION DATED 23.02.2021
EXHIBIT P11 A TRUE COPY OF THE COMMUNICATION DATED
13.02.2020 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P12 A TRUE COPY OF THE REPRESENTATION FILED BY
THE A AND B CLASS MEMBERS BEFORE THE 1ST
RESPONDENT DATED 11.02.2021
ANNEXURE R1 (A): COPY OF PROCEEDINGS ISSUED BY ELECTORAL OFFICER DATED
2/3/2021
APPENDIX OF WP(C) 5559/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 THE TRUE COPY OF THE BYELAWS OF SOCIETY.
EXHIBIT P2 THE TRUE COPY OF THE MINUTES OF MEETING AS
OF 14.06.2017.
EXHIBIT P3 THE TRUE COPY OF THE ORDER OF THE REGISTRAR
OF CO-OPERATIVE SOCIETY DATED 31.10.2018.
EXHIBIT P4 THE NAMES OF THE PERSONS INDUCTED IN
EXT.P2.
EXHIBIT P5 THE COPY OF THE ORDER OF THIS HON'BLE COURT
IN WPC NOS.23399 AND 23443 OF 2017 DATED
19/7/2017.
EXHIBIT P6 THE TRUE COPY OF THE PROCLAMATION RELEASED
IN NEWS PAPER DATED 15.2.2021.
EXHIBIT P7 THE TRUE COPY OF THE OBJECTION SUBMITTED BY
THE 3RD RESPONDENT DATED 25/2/2021.
EXHIBIT P8 THE TRUE COPY OF THE ORDER OF 1ST
RESPONDENT DATED 1.7.2019.
EXHIBIT P9 THE TRUE COPY OF THE ANSWER UNDER RTI ACT
DATED 3.12.2020.
EXHIBIT P10 THE TRUE COPY OF THE COMPLAINT SUBMITTED BY
V.M. PRATHAPAN DATED NIL.
EXHIBIT R2 (A: COPY OF THE G.O.(P) NO.5/2021/CO-OP DATED 7/1/2021.
EXHIBIT R2 (B): COPY OF THE RELEVANT PAGES OF THE RESOLUTION PASSED BY THE
ADMIISTRATAIVE COMITEE OF THE SOCIETY DATED 20/1/2021.
APPENDIX OF WP(C) 6048/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES OF THE
BYELAWS OF THE 6TH RESPONDENT SOCIETY.
EXHIBIT P2 A TRUE COPY OF THE RELEVANT PAGES OF THE
SECTION 65 ENQUIRY REPORT.
EXHIBIT P3 A TRUE COPY OF THE JUDGMENT DATED
14.06.2017 IN WPC NO.19724 OF 2017.
EXHIBIT P4 A TRUE COPY OF THE ORDER NO M.T(4)3179/2017
DATED 27/09/2017 ISSUED BY THE 2ND
RESPONDENT.
EXHIBIT P5 A TRUE COPY OF THE JUDGMENT DATED
01.12.2020 IN WPC NO.16636 OF 2019 AND
CONNECTED CASES.
EXHIBIT P6 A TRUE COPY OF THE COUNTER AFFIDAVIT DATED
05.02.2020, FILED BY THE 3RD RESPONDENT IN
WPC NO. 18775 OF 2019.
EXHIBIT P7 A TRUE COPY OF THE NOTIFICATION NO.
01/165/2021/E(1)/S.C.E.C DATED 28/01.2021
ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P8 A TRUE COPY OF THE REPRESENTATION FILED BY
THE 1ST PETITIONER BEFORE THE ELECTION
COMMISSION DATED 23.02.2021.
EXHIBIT P9 A TRUE COPY OF THE REPRESENTATION FILED BY
TH4E 1ST PETITIONER BEFORE THE ELECTORAL
OFFICER DATED 23.02.2021.
EXHIBIT P10 A TRUE COPY OF THE REPRESENTATION FILED BY
THE 2ND PETITIONER BEFORE THE ELECTORAL
OFFICER DATED 25/02.2021.
EXHIBIT P11 A TRUE COPY OF THE REPRESENTATION FILED BY
THE 3RD PETITIONER BEFORE THE ELECTORAL
OFFICER DATED 25/02.2021.
EXHIBIT P12 A TRUE COPY OF THE REPRESENTATION FILED BY
THE 4TH PETITIONER BEFORE THE ELECTORAL
OFFICER DATED 24/02.2021.
EXHIBIT P13 A TRUE COPY OF THE COMMUNICATION DATED
13.02.2020 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P14 A TRUE COPY OF THE FINAL VOTERS LIST
PUBLISHED BY THE ELECTORAL OFFICER.
EXHIBIT P15 A TRUE COPY OF THE G.O(P) NO.5/2021/CO-OP
DATED 07.01.2021.
EXT.R8(A): DETAILS OF THE ADMISSION OF PERSONS TO THE SOCIETY IN
COLLABORATION WITH THE ASSISTANT REGISTRAR DATED NIL.
EXT.R8(B): COPY OF THE COMPLAINT BY KURIAKOSE DATED 25/4/2017
EXT.R8(C): COPY OF PAGES 84 TO 89 OF THE MINUTES BOOK OF THE SOCIETY DTAED
13/2/2017
EXT.R8(D): COPY OF THE POSTAL RECEIPTS DATED 24/6/2017
EXT.R8(E): COPY OF THE ORDER PASSED BY THE REGISTRAR DATED 31/10/2018
EXT.R8 (F): DETAILS OF THE ADMIISTRATION COMMITTEES DATED NIL.
EXT.R8 (G): COPY OF THE PROCEEDINGS OF THE KERALA LEGAL METROLOGY CONTROLLER
DATED 19/8/2013
EXT.R8(H): COPY OF PAGES 47 AND 48 OF THE 65 ENQUIRY
EXT.R8(I) : COPY OF THE MINUTES OF THE SOCIETY DATED 20/1/2021
EXT.R8 (J) COPY OF THE REQUEST ADE BY K.K.THOMAS DATED 21/1/2021.
