M. R. Harikrishnan vs The State Co-Operative Election ...
2023 Latest Caselaw 9542 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
 TUESDAY, THE 5TH DAY OF SEPTEMBER 2023 / 14TH BHADRA, 1945
                    WP(C) NO. 26878 OF 2023
PETITIONERS:

    1       M. R. HARIKRISHNAN, PRESIDENT,
            THE KERALA STATE POLICE CID STAFF CO-
            OPERATIVE SOCIETY LTD NO. T.322,
            SPECIAL BRANCH CID, THEKKUMMOODU,
            THIRUVANANTHAPURAM, PIN - 695 035.
    2       THE SECRETARY,
            THE KERALA STATE POLICE CID STAFF CO-
            OPERATIVE SOCIETY LTD. NO. T.322,
            SPECIAL BRANCH CID, THEKKUMMOODU,
            THIRUVANANTHAPURAM, PIN - 695 035.
            BY ADVS.
            NISHA GEORGE
            GEORGE POONTHOTTAM (SR.)


RESPONDENTS:

    1       THE STATE CO-OPERATIVE ELECTION COMMISSION,
            3RD FLOOR, CO-BANK TOWERS, VIKAS BHAVAN P.O.,
            THIRUVANANTHAPURAM - 695033,
            REPRESENTED BY ITS SECRETARY,
    2       THE ELECTORAL OFFICER/ASSISTANT REGISTRAR OF
            CO-OPERATIVE SOCIETIES (GENERAL), OFFICE OF THE
            JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
            (GENERAL), THIRUVANANTHAPURAM-695014, ELECTION TO
            KERALA STATE POLICE CID STAFF CO-OPERATIVE SOCIETY
            LTD NO. T.322, SPECIAL BRANCH CID, THEKKUMMOODU,
            THIRUVANANTHAPURAM, PIN - 695 035.
            BY SHRI. C.M. NAZAR, SC, THE STATE CO-OPERATIVE
            ELECTION COMMISSION
     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 05.09.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                       Sathish Ninan, J.
              ==============================
                  WP(C) No.26878 of 2023
                ==========================
        Dated this the 5th day of September, 2023

                          JUDGMENT

Read the order dated 16-08-2023.

Pursuant thereto the elections were held. Since

there were no rival candidates, there was no

polling.

In the light of the above, let the results of

the election be declared. The elected Committee

will be permitted to assume office.

The writ petition is disposed of accordingly.

Sd/-Sathish Ninan, Judge

amk APPENDIX OF WP(C) 26878/2023

PETITIONERS' EXHIBITS :

Exhibit-P1 TRUE COPY OF THE ELECTION NOTIFICATION BEARING NO. 01/1345/2023/E(2)S.C.E.C DATED 02.08.2023 ISSUED BY THE 1ST RESPONDENT.

Exhibit-P2 TRUE COPY OF THE DRAFT VOTERS LIST OF THE PETITIONERS' SOCIETY PUBLISHED BY THE 2ND RESPONDENT ON 03.08.2023.

Exhibit-P3 TRUE COPY OF THE COMPLAINT GIVEN BY ONE SRI JYOTHISHLAL TO THE ELECTORAL OFFICER DATED 09.08.2023.

Exhibit-P4 TRUE COPY OF THE COMMUNICATION DATED 11.08.2023 BY THE ELECTORAL OFFICER ALONG WITH LIST OF PERSONS.

Exhibit-P5 TRUE COPY OF THE JUDGMENT DATED 12.06.2019 IN W.P.(C) 27624 OF 2017 PASSED BY THIS HON'BLE COURT.

Exhibit P6 A COPY OF THE FINAL LIST OF THE CANDIDATES PUBLISHED BY THE RETURNING OFFICER ON 25.08.2023.