K. Sasidharan vs District Election Officer And District ...
2024 Latest Caselaw 14232 Ker

Kerala High Court

K. Sasidharan vs District Election Officer And District ... on 29 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                       WP(C) NO. 18804 OF 2024
PETITIONER:

          K. SASIDHARAN
          AGED 60 YEARS
          S/O K. KUMARAN, PALAKUNNATHU HOUSE, URUKUNNU P.O ,
          PUNALUR, KOLLAM, KERALA, PIN - 691 307

          BY ADVS.
          KRISHNA PRASAD. S
          SINDHU S KAMATH
          SWAPNA S.K.
          ROHINI NAIR
          SURAJ KUMAR D.
          SUNILKUMAR K.K.
          A.KARTHIKA SIVAN
          NAYANAMBIKA P.S.


RESPONDENTS:

    1     DISTRICT ELECTION OFFICER AND DISTRICT COLLECTOR
          DISTRICT COLLECTOR'S OFFICE,
          CIVIL STATION, KOLLAM, KERALA., PIN - 691 013

    2     CHIEF ELECTORAL OFFICER
          VIKAS BHAVAN, LEGISLATURE COMPLEX,
          THIRUVANANTHAPURAM, KERALA., PIN - 695 033

    3     STATE OF KERALA
          REPRESENTED BY THE SECRETARY,
          DEPARTMENT OF REVENUE,
          THIRUVANANTHAPURAM., PIN - 695 001

          ADV DEEPU LAL MOHAN, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18804 OF 2024
                                      2

                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.18804 of 2024
           --------------------------------------------------------
                Dated this the 29th day of May, 2024


                               JUDGMENT

The relief prayed for is for return of the vehicles

which were taken for the purpose of conduct of election.

A statement has been filed by respondents 1 and 2

wherein it has been stated that the vehicles in question

are required for the purpose of counting day needs and

it will be released on 06.06.2024.

The statement is recorded and the writ petition is

closed.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 18804 OF 2024

APPENDIX OF WP(C) 18804/2024

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 17-03-2024 TO RELEASE THE VEHICLE FOR ELECTION DUTY Exhibit P2 A TRUE COPY OF THE LETTER DATED 07-05-2024 SENT BY THE PETITIONER TO THE 1ST RESPONDENT TO RETURN THE VEHICLE TO THE PANCHAYAT Exhibit P3 A TRUE COPY OF THE LETTER DATED 07-05-2024 SENT BY THE PETITIONER TO THE 2ND RESPONDENT TO RETURN THE VEHICLE TO THE PANCHAYAT Exhibit P4 A TRUE COPY OF THE LETTER DATED 22-03-2024 SENT BY THE L.S.G.D JOINT DIRECTOR TO ALL THE SECRETARIES OF L.S.G.D PUNALUR AND PATHANAPURAM TALUK Exhibit P5 A TRUE COPY OF THE LETTER SENT BY THE ASSISTANT ENGINEER ELECTRICAL SECTION THENMALA TO THE SECRETARY THENMALA GRAMA PANCHAYAT DATED 20-04-2024

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE