Antony Scaria vs The District Police Chief
2021 Latest Caselaw 23352 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                       WP(C) NO. 26182 OF 2021
PETITIONER:

          ANTONY SCARIA,
          AGED 58 YEARS
          S/O. SCARIA, KUZHIKKATTU HOUSE, MENON MEDU,
          CHAKKUPALLAM, IDUKKI DISTRICT.

          BY ADV T.A.UNNIKRISHNAN



RESPONDENTS:

    1     THE DISTRICT POLICE CHIEF,
          IDUKKI 685 001.

    2     THE DEPUTY SUPERINTENDENT OF POLICE,
          PEERMADU, IDUKKI 685 501.

    3     THE DISTRICT POLICE CHIEF,
          KOTTAYAM 686 001.

    4     THE STATE CO-OPERATIVE ELECTION COMMISSION,
          REPRESENTED BY ITS SECRETARY, THIRUVANANTHAPURAM 695
          033.

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

    6     THE RETURNING OFFICER,
          (UNIT INSPECTOR, OFFICE OF THE ASSISTANT REGISTRAR, )
          PEERMADE, IDUKKI DISTRICT 685 501.

    7     THE KERALA TOURISM DEVELOPMENT CO -OPERATIVE SOCIETY,
          LTD. NO. 4418 REGISTRAR OFFICE, VAGAMON, IDUKKI
          DISTRICT, REPRESENTED BY ITS SECRETARY 685 503.

    8     THE PART TIME ADMINISTRATOR,
          KERALA TOURISM DEVELOPMENT, CO OPERATIVE SOCIETY LTD,
          NO. 4418, 'A' UNIT INSPECTOR , OFFICE OF THE ASSISTANT
 WP(C) NO. 26182 OF 2021
                                2

          REGISTRAR OF CO OPERATIVE SOCIETIES (G) PEERUMEDU,
          IDUKKI DISTRICT 685 501.

    9     THE SECRETARY,
          CPIM BRANCH COMMITTEE, PEERUMEDU, IDUKKI 685 501.



          SRI E.C BINEEHS.G.P




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26182 OF 2021
                                     3



                               JUDGMENT

When this matter was called today, the

learned Government Pleader submitted that the

elections have been completed and that no

untoward incidents have been reported.

In the afore circumstances, I dispose of

this writ petition confirming the interim order

dated 23.11.2021 without any further orders.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS/25/11/2021 WP(C) NO. 26182 OF 2021

APPENDIX OF WP(C) 26182/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTIFICATION DATED 16/10/2021 ISSUED BY THE 4TH RESPONDENT.

Exhibit P2 TRUE COPY OF THE REQUEST DATED 12/11/2021 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 16/11/2021 IN WPC NO. 25440/2021 OF THIS HONBLE COURT.

Exhibit P4 TRUE COPY OF THE COMPLAINT DATED 19/11/21 SUBMITTED TO THE SECOND RESPONDENT.

Exhibit P4 (A) TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT DATED 19/11/2021 GIVEN BY THE SECOND RESPONDENT.