Kerala High Court
Kamaluddin A vs Muthalamada (East) ... on 7 October, 2022
WP(C) No.31558/2022 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Friday, the 7th day of October 2022 / 15th Aswina, 1944
W.P.(C) NO. 31558 OF 2022 (T)
PETITIONERS:
1. KAMALUDDIN A., AGED 66 YEARS, S/O.ABOOBACKER, ATTAYAMPATHI,
GOVINDAPURAM P.O., PALAKKAD - 678 507.
2. NACHIMUTHU M., S/O.MUTHUCHAMI,NARIPPARACHALLA, GOVINDAPURAM P.O.,
PALAKKAD - 678 507.
3. RAMESH G., S/O.GOVINDASWAMY GOUNDER, ANAKETTYMEDU, GOVINDAPURAM
P.O., PALAKKAD - 678 507.
4. BHAGYAM N., W/O.BNACHIMUTHU GOUNDER, PUTHOOR, GOVINDAPURAM P.O.,
PALAKKAD - 678 507.
5. MUTHUKUMAR P., S/O.PAZHANICHAMI GOUNDER, MOOCHANKUNDU, GOVINDAPURAM
P.O., PALAKKAD - 678 507.
RESPONDENTS:
1. MUTHALAMADA (EAST) KSHEERAVYAVASAYA CO-OP.SOCIETY LTD NO.P.4 (D)
APCOS, MEENKARA JUNCTION, GOVINDAPURAM P.O., PALAKKAD - 678 507,
REPRESENTED BY ITS SECRETARY.
2. THE ELECTORAL OFFICER (TECHNICAL ASSISTANT, DAIRY DEVELOPMENT
DEPARTMENT, PALAKKAD), MUTHALAMADA EAST), KSHEERAVYAVASAYA CO-OP.
SOCIETY LTD.NO.P.4 (D) APCOS, MEENKARA JUNCTION, GOVINDAPURAM P.O.,
PALAKKAD - 678 507.
3. THE RETURNING OFFICER (DIARY DEVELOPMENT OFFICER, NENMARA,
PALAKKAD), MUTHALAMADA EAST), KSHEERAVYAVASAYA CO-OP. SOCIETY LTD.
NO.P.4 (D) APCOS, MEENKARA JUNCTION, GOVINDAPURAM P.O., PALAKKAD -
678 507.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to issue an order directing the respondents to provisionally
include the petitioners in the list of candidates contesting the electon
to the committee of the 1st respondent and allow them to contest the
election.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
P.RAMAKRISHNAN, PREETHI RAMAKRISHNAN , T.C.KRISHNA, C.ANIL KUMAR, ASHA
K.SHENOY, PRATAP ABRAHAM VARGHESE & GOKUL KRISHNA, Advocates for the
petitioners and of the STANDING COUNSEL for R2 and R3 (B/O), the court
passed the following:
[P.T.O.]
WP(C) No.31558/2022 2/3
T.R.RAVI, J.
----------------------------------------
WP(C) No.31558 of 2022
-------------------------------------------
Dated this the 07th day of October, 2022
ORDER
Admit. Standing Counsel takes notice for respondents 2
and 3. Issue notice by speed post returnable within two weeks to
the 1st respondent.
In Ext.P10, this Court has already set aside the
proceedings under Section 32 whereby the petitioner had been
disqualified. In view of Ext.P10, the petitioner is eligible to
compete in the election and his nomination cannot be rejected
on the ground of action under Section 32.
In such circumstances, there will be an interim direction to
accept the nomination submitted by the petitioner for the
election to be conducted on 13.10.2022.
H/o. Sd/-
T.R.RAVI, JUDGE
sn
07-10-2022 /True Copy/ Assistant Registrar
WP(C) No.31558/2022 3/3
APPENDIX OF WP(C) 31558/2022
Exhibit P10 TRUE COPY OF JUDGMENT DATED 30/9/2022 IN WP(C)
NO.19416/2017.
