Kundara Ksheera Vyavasaya ... vs State Of Kerala
2022 Latest Caselaw 7742 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                        WP(C) NO. 19486 OF 2022
PETITIONER:

            KUNDARA KSHEERA VYAVASAYA CO-OPERATIVE SOCIETY LIMITED
            NO.Q-88, KUNDARA P.O, KOLLAM DISTRICT, PIN-691 501,
            REPRESENTED BY ITS SECRETARY-IN-CHARGE.
            BY ADV ANCHAL C.VIJAYAN
RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
            DEPARTMENT OF HOME, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN- 695 001.
    2       THE DISTRICT POLICE CHIEF,
            KOLLAM RURAL, KOTTARAKKARA,
            KOLLAM DISTRICT. PIN - 691 506.
    3       THE STATION HOUSE OFFICER,
            KUNDARA POLICE STATION, KUNDARA,
            KOLLAM DISTRICT. PIN - 691 501.
    4       THE ELECTORAL OFFICER,
            KUNDARA KSHEERA VYAVASAYA CO-OPERATIVE SOCIETY LIMITED
            NO. Q-88, KUNDARA P.O, KOLLAM DISTRICT, PIN- 691 501,
            (DAIRY DEVELOPMENT OFFICER, CHERUMODU, KUNDARA P.O.,
            KOLLAM DISTRICT. PIN - 691 501).
    5       THE RETURNING OFFICER,
            KUNDARA KSHEERA VYAVASAYA CO-OPERATIVE SOCIETY LIMITED
            NO. Q-88, KUNDARA.P.O, KOLLAM DISTRICT, PIN- 691 501,
            (UNIT INSPECTOR, DAIRY FARM B - UNIT, CHERUMODU,
            KUNDARA P.O., KOLLAM DISTRICT. PIN - 691 501).
    6       THE STATE CO-OPERATIVE ELECTION COMMISSION,
            3RD FLOOR, CO-BANK TOWERS, VIKAS BHAVAN P.O.,
            THIRUVANANTHAPURAM, PIN - 695 033,
            REPRESENTED BY ITS SECRETARY.
            SRI.T.K.SHAJAHAN, SR.GP
            SRI.C.M.NAZAR
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19486 OF 2022

                                      2




                                JUDGMENT

Dated this the 28th day of June, 2022

It is submitted by the learned counsel for the petitioner that the

election was conducted on 21.06.2022, without incident. Hence,

nothing survives for consideration in the writ petition.

This writ petition is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 19486 OF 2022

APPENDIX OF WP(C) 19486/2022

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE ELECTION NOTIFICATION NO.

E(1) 2169/2022/SCEC DATED 05.05.2022 ISSUED BY THE 6TH RESPONDENT.

Exhibit P2 TRUE COPY OF THE SCHEDULE OF ELECTION ISSUED BY THE 6TH RESPONDENT NO.E(1)2169/2022/SCEC DATED 05.05.2022.

Exhibit P3 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 11.06.2022.

Exhibit P4 TRUE COPY OF THE RECEIPT NO. 100395/2022 DATED 11.06.2022 ISSUED FROM THE KUNDARA POLICE STATION TO THE PETITIONER. Exhibit P5 TRUE COPY OF THE CIRCULAR NO. 28/2013 DATED 20.11.2013 ISSUED BY THE STATE POLICE CHIEF. Exhibit P6 TRUE COPY OF THE JUDGMENT PASSED BY HON'BLE HIGH COURT OF KERALA IN W.P.(C) NO. 2553/2021 DATED 05.02.2021. ISSUED BY THE HONBLE HIGH COURT OF KERALA.

RESPONDENTS' EXHIBITS: NIL