George Thomas vs The State Co-Operative Election ...
2021 Latest Caselaw 22655 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
      FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                       WP(C) NO. 25828 OF 2021


PETITIONERS:


     1     GEORGE THOMAS
           AGED 67 YEARS
           S/O. THOMAS, ELANJIMATTOM, AMPARANIRAPPEL P.O.,
           BHARANANGANAM, KOTTAYAM DISTRICT

     2     SINDHU GEORGE,
           AGED 63 YEARS
           W/O. GEORGE THOMAS, ELANJIMATTOM, AMPARANIRAPPEL P.O.,
           BHARANANGANAM, KOTTAYAM DISTRICT

     3     K.F.FRANCIS
           AGED 70 YEARS
           S/O. FRENCHU FRANCIS, KOLLIYIL, AMPARANIRAPPEL P.O.,
           BHARANANGANAM, KOTTAYAM DISTRICT

           BY ADV T.A.UNNIKRISHNAN


RESPONDENTS:


     1     THE STATE CO-OPERATIVE ELECTION COMMISSION
           REPRESENTED BY ITS SECRETARY, THIRUVANANTHAPURAM,PIN-695
           033

     2     THE ELECTORAL OFFICER,
           (ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
           PEERMADE, IDUKKI DISTRICT,PIN-685 501

     3     THE RETURNING OFFICER,
           (UNIT INSPECTOR , OFFICE OF THE ASSISTANT REGISTRAR),
           PEERMADE, IDUKKI DISTRICT,PIN-685 501

     4     THE KERALA TOURISM DEVELOPMENT CO-OPERATIVE SOCIETY
           LTD.NO.4418,
           REGISTRAR OFFICE, VAGAMON, IDUKKI DISTRICT,REPRESENTED BY
           ITS SECRETARY,PIN-685 503
 WP(C) NO. 25828 OF 2021                 -2-


     5      THE PART TIME ADMINISTRATION,
            KERALA TOURISM DEVELOPMENT CO-OPERATIVE SOCIETY LTD,
            NO.4418, 'A' UNIT INSPECTOR, OFFICE OF THE ASSISTANT
            REGISTRAR OF CO-OPERATIVE SOCIETIES (G), PEERUMEDU, IDUKKI
            DISTRICT, PIN-685 501



            BY SMT.SHEEJA C.S., SR. GOVT. PLEADER



     THIS   WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
19.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                             SATHISH NINAN,       J.
                 = = = =   = = = = = = = =      = = = = = =
                      W.   P. (C) No.25828      of 2021
                 = = = =   = = = = = = = =      = = = = = =
              Dated this   the 19th day of      November, 2021

                             J U D G M E N T

On the similar contentions as is urged in this writ

petition, another member had approached this Court in

W.P.(C) No.25440/2021. The writ petition was dismissed

as per judgment dated 16.11.2021. The election is

scheduled on 24.11.2021. Challenge against the election

notification at this stage and on the grounds urged

namely, the number of polling booths and its location,

is not liable to be entertained.

Writ petition is dismissed.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 25828/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTIFICATION DATED 16.10.2021 ISSUED BY THE 1ST RESPONDENT

Exhibit P2 TRUE COPY OF THE VOTERS LIST PUBLISHED BY THE 1ST RESPONDENT

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