Girish T.G vs The District Police Chief ...
2022 Latest Caselaw 5470 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                    WP(C) NO.15202 OF 2022
PETITIONERS :-

    1     GIRISH T.G., AGED 45 YEARS
          S/O T.K.GOPI, RESIDING AT THOPPIL HOUSE,
          PUTHUR P.O., THRISSUR, PIN - 680 014

    2     JAYACHANDRAN, AGED 48 YEARS
          S/O.RAMAKRISHNAN, VELLOOR HOUSE,
          PONNUKKAARA P.O., THRISSUR, PIN - 680 306

    3     SADANANDAN U.K., AGED 52 YEARS
          S/O.KARIYAN, ULPAKKIL HOUSE, PUTHUR P.O.,
          THRISSUR, PIN - 680 014

          BY ADVS.
          N.ANAND
          RAJESH O.N.


RESPONDENTS :-

    1     THE DISTRICT POLICE CHIEF,
          THRISSUR CITY, RAMAVARMAPURAM ROAD, PALLIMOOLA,
          MANNUMKAD, RAMAVARMAPURAM, THRISSUR, PIN - 680 631

    2     THE STATION HOUSE OFFICER,
          OLLUR POLICE STATION, POLICE STATION ROAD,
          OLLUR, THRISSUR, PIN - 680 360

    3     THE RETURNING OFFICER
          PUTHUR SERVICE CO-OPERATIVE BANK LTD.NO. 345,
          PUTHUR P.O., THRISSUR DISTRICT, PIN - 680 014

    4     THE ELECTORAL OFFICER,
          PUTHUR SERVICE CO-OPERATIVE BANK LTD.NO. 345,
          PUTHUR P.O., THRISSUR DISTRICT, PIN - 680 014

    5     PUTHUR SERVICE CO-OPERATIVE BANK LTD.NO. 345
          PUTHUR P.O., THRISSUR DISTRICT, PIN - 680 014
          REPRESENTED BY ITS SECRETARY

    6     THE STATE CO-OPERATIVE ELECTION COMMISSION
          III FLOOR, CO-BANK TOWERS,
          VIKAS BHAVAN P.O, THIRUVANANTHAPURAM - 695 033
 WP(C) NO.15202 OF 2022

                                 -: 2 :-

             REPRESENTED BY THE STATE CO-OPERATIVE CHIEF
             ELECTION COMMISSIONER

           BY SRI.T.K.SHAJAHAN, SR.GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   20.05.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.15202 OF 2022

                                    -: 3 :-


                                 JUDGMENT

Dated this the 20th day of May, 2022

It is submitted by the learned counsel for the petitioners that

the election was duly conducted under the supervision of the

Advocate Commissioner and that nothing survives for

consideration.

There will be a direction to the petitioners to pay a

further amount of Rs.10,000/- (Rupees Ten thousand only) as batta

to the Advocate Commissioner. The payment shall be made

forthwith and acknowledgment produced before the Registry

within 10 days.

With the above direction, this writ petition is closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/21.5.2022 WP(C) NO.15202 OF 2022

APPENDIX OF WP(C) 15202/2022

PETITIONER EXHIBITS

Exhibit-P1 TRUE COPY OF THE ELECTION NOTIFICATION DATED 18.03.2022 ISSUED BY RESPONDENT NO. 6 IN NO. OI/89/2022/E(1)SECE

Exhibit-P2 TRUE COPY OF THE UNDATED COMPLAINT SUBMITTED BY

Exhibit-P3 TRUE COPY OF THE RECEIPT DATED 29.04.2022 BY THE

Exhibit-P4 TRUE COPY OF THE UNDATED REPRESENTATION