Muhamed Abdul Majeed vs The Kerala State Election Commission
2024 Latest Caselaw 27029 Ker

Kerala High Court

Muhamed Abdul Majeed vs The Kerala State Election Commission on 6 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                                2024:KER:69090

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                     THE HONOURABLE MR.JUSTICE V.G.ARUN

         FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946

                           WP(C) NO. 30992 OF 2024


PETITIONER:

              MUHAMED ABDUL MAJEED
              AGED 42 YEARS
              S/O AHAMED MUSLIYAR, KILIKKOOTTUCHALIL HOUSE,
              THAZHEKKODE VILLAGE, NEELESWARAM P.O, KOZHIKODE,
              PIN - 673582


              BY ADV. K.P.MUJEEB ALI


RESPONDENTS:

     1        THE KERALA STATE ELECTION COMMISSION
              VIKAS BHAVAN, JANAHITHAM, NEAR LEGISLATLIVE ASSEMBLY,
              THIRUVANANTHAPURAM REPRESENTED BY ITS SECRETARY,
              PIN - 695033

     2        THE MUKKAM MUNICIPALITY
              MUKKAM, KOZHIKODE REPRESENTED BY ITS SECRETARY,
              PIN - 673602

     3        THE DISTRICT POLICE CHIEF/DISTRICT SUPERINTENDENT OF POLICE,
              (RURAL), KOZHIKODE, PUTHENPANAM.P.O. VADAKARA,
              PIN - 673105

     4        THE DEPUTY SUPERINTENDENT OF POLICE
              THAMARASSERY, KOZHIKODE, PIN - 673573

     5        THE STATION HOUSE OFFICER/CIRCLE INSPECTOR OF POLICE
              MUKKAM POLICE STATION,
              MUKKAM, PIN - 673602

     6        P. T.BABU
              CHAIRMAN, MUKKAM MUNICIPAL COUNCIL,
              MUKKAM, PIN - 673602
 W.P.(C)No.30992 of 2024




                                                                         2024:KER:69090

                                           2


                 BY ADVS.
                 SRI. P.S. APPU, GOVERNMENT PLEADER
                 SRI. DEEPU LAL MOHAN FOR R1
                 SRI. SURESHKUMAR KODOTH FOR R2
                 SRI. SUSMITH KUMAR FOR R6


        THIS      WRIT    PETITION   (CIVIL)   HAVING   BEEN   FINALLY     HEARD    ON
06.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.30992 of 2024




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                                    3




                              JUDGMENT

Dated this the 06th day of September, 2024

The learned Standing Counsel for the State

Election Commission submits that the meeting

regarding which Police protection is sought, was not

held due to want of quorum.

In view of the above submission, the writ

petition is dismissed as infructuous.

Sd/-

V.G.ARUN

JUDGE NB/6-9

2024:KER:69090

APPENDIX OF WP(C) 30992/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE IDENTITY CARD ISSUED OF THE PETITIONER FROM THE MUKKAM MUNICIPALITY

EXHIBIT P2 TRUE PHOTOCOPY OF THE NOTICE DATED 23.8.24

EXHIBIT P3 TRUE COPY OF THE SAID REPRESENTATION DATED 30.08.24 FOR POLICE PROTECTION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS NO: 4 TO 6

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE