Kerala High Court
Sndp Sakha Yogam No-714 vs Shain. S on 23 April, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 23RD DAY OF APRIL 2024 / 3RD VAISAKHA, 1946
OP(C) NO. 984 OF 2024
AGAINST THE ORDER/JUDGMENT DATED 17.04.2024 IN UNNUMBERED O.S NO. OF 2024
OF DISTRICT COURT & SESSIONS COURT,KOLLAM
PETITIONER/RESPONDENTS 1 TO 3/DEFENDANTS 1 TO 3:
1 SNDP SAKHA YOGAM NO-714
KOTTATHALA. P.O, KOTTATAKKARA-, PIN-691518 REPRESENTED
BY ITS SECRETARY, PIN - 691518
2 M.S. SREEKUMAR, PRESIDENT, SNDP SAKHA YOGAM NO-714,
KOTTATHALA. P.O, KOTTATAKKARA, PIN - 691518
3 SHAJI, SECRETARY, SNDP SAKHA YOGAM NO-714, KOTTATHALA.
P.O, KOTTATAKKARA, PIN - 691518
BY ADV G.KEERTHIVAS
RESPONDENTS/PETITIONERS 1 TO 4 & RESPONDENTS 5 & 6/PLAINTIFFS 1 TO
4 AND DEFENDANTS 5 AND 6:
1 SHAIN. S, AGED 54 YEARS, S/O SOMAN, SHAJI BHAVANAM,
KOTTATHALA CHERRY, KOTTATHALA. P.O, NEDUVATHOOR
VILLAGE, KOTTARAKKARA, PIN - 691518
2 DEVARAJAN, AGED 70 YEARS, S/O VELAYUDHAN, KARAIKKOTTU
MELATHIL, PANAYIL JUNCTION, KOTTATHALA. P.O,
NEDUVATHOOR VILLAGE, KOTTARAKKARA, PIN - 691518
3 ARUN SUDERSANAN, AGED 34 YEARS, S/O SUDERSANAN,
THEVANTAZHIKATHU VEEDU, KOTTATHALA WEST MURI, VENDAR.
P.O, PUTHOOR VILLAGE, KOTTARAKKARA, PIN - 691507
4 AROMAL SHAJI, AGED 25 YEARS, S/O SHAJI, MALAYIL
KIZHAKKATHIL, KOTTATHALA WEST MURI, VENDAR. P.O,
PUTHOOR VILLAGE, KOTTARALKKARA, PIN - 691507
5 SATHEESH SATHYAPALAN, PRESIDENT, SNDP YOGAM TALUK
UNION, SNDP UNION OFFICE, KOTTARAKKARA. P.O, KOLLAM,
PIN - 691506
6 P. ARUL, SECRETARY, SNDP YOGAM TALUK UNION,
SNDP UNION OFFICE, KOTTARAKKARA. P.O, KOLLAM, PIN - 691506
BY ADVS.
GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
NIMESH THOMAS(K/1324/2018)
MANU SRINATH(D/1420/2014)
LIJO JOHN THAMPY(K/1313/2018)
SAURAV VINOD(K/003794/2023)
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 23.04.2024, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) NO. 984 OF 2024 2
JUDGMENT
The writ petition has been filed, seeking the following
reliefs:-
''i. Call for the records leading Exhibit P4 order dated
17.04.2024 in I.A No.9 of 2024 in unnumbered O.S.. of 2024 on
the files of Principal District Court, Kollam (Vacation Court)
and set aside the same;
ii. direct to expeditious disposal of the suit; AND
iii. Pass other orders or direction as may deem fit and
necessary to meet the ends of justice int eh circumstances of
the case.''
2. The main prayer in the Original Petition is against
Ext.P4 order, which is an ex parte order restraining conduct of
election scheduled on 21.04.2024. That date is already over.
Now, the petitioners can move the Vacation Court for
appropriate orders, if they advise so.
Hence, the Original Petition is closed, reserving liberty
to the petitioners to move the appropriate court, in accordance
with the law.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
ajt
APPENDIX OF OP(C) 984/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE NOTICE DATED 04.04.2024
PUBLISHED BY THE 3RD PETITIONER
EXHIBIT P2 TRUE COPY OF THE PLAINT IN THE SUIT
INSTITUTED BY RESPONDENTS 1 TO 4 HEREIN
BEFORE THE VACATION COURT KOLLAM
EXHIBIT P3 TRUE COPY OF I. A NO. 9 OF 2024 IN UNNUMBERED
O.S ON THE FILES OF PRINCIPAL DISTRICT AND
SESSION'S JUDGE KOLLAM (VACATION COURT)
EXHIBIT P4 TRUE PHOTOCOPY OF THE ORDER IN I.A NO. 9 OF
2024 IN UNNUMBERED O.S (VACATION COURT
KOLLAM)
