Citation : 2024 Latest Caselaw 27051 Ker
Judgement Date : 6 September, 2024
2024:KER:69117
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. 30795 OF 2024
PETITIONERS:
1 VENU KALLURUTTI
AGED 53 YEARS
S/O CHERUNAKAN, ALUMPILAKKAL HOUSE, MANASSERY.P.O., MUKKAM,
KOZHIKODE, PIN - 673602
2 GAFOOR KALLURUTTI
AGED 53 YEARS
S/O AHAMMADKUTTY, PULPARAMBIL HOUSE, KALLURUTTI.P.O.,
KOZHIKODE, PIN - 673582
3 M.K.YAZER
AGED 38 YEARS
S/O EBRAHIM, MOOSARIKKANDIYIL HOUSE, NEELESWARAM.P.O,
KOZHIKODE, PIN - 673582
4 KRISHNAN VADAKKAYIL
AGED 51 YEARS
S/O MOOTHORAN, VADAKKAYIL HOUSE, NEELESWARAM.P.O.,
KOZHIKODE, PIN - 673582
5 ABOOBAKKER.P.P.
AGED 53 YEARS
S/O EBRAHIM, AGED 53 YEARS, PADINJAREPURAYIL HOUSE,
NEELESWARAM.P.O., KOZHIKODE, PIN - 673582
6 RUBEENA.K.K
AGED 36 YEARS
D/O ABDULLA, MALAKKUNNATH HOUSE, NEELESWARAM.P.O.,
KOZHIKODE, PIN - 673582
7 M.MADHU
AGED 62 YEARS
S/O KOPPUNNI, MANNARAKKAL HOUSE, MANASSERY.P.O., KOZHIKODE,
PIN - 673602
8 BINNY MANOJ
AGED 43 YEARS
D/O RADHAKRISHNAN, KUNNATHCHALIL HOUSE, MANASSERY.P.O.,
KOZHIKODE, PIN - 673602
W.P.(C)No.30795 of 2024
2024:KER:69117
2
9 ZAKKEENA
AGED 43 YEARS
D/O MUHAMMAD, VALAPPIL HOUSE, KALLURUTTI.P.O., KOZHIKODE,
PIN - 673582
0 VASANTHAKUMARI.K.M.
AGED 61 YEARS
D/O KUNJIRAMAN NAIR, ANJANGAD HOUSE, MANASSERY.P.O.,
KOZHIKODE, PIN - 673602
11 ABDUL GAFOOR.A
AGED 53 YEARS
S/O KUTTYAMUHAJI, SADANAM HOUSE, CHENDAMANGALOOR.P.O.,
KOZHIKODE, PIN - 673602
12 RAMLA GAFOOR
AGED 54 YEARS
D/O MUHAMMAD, AMBALATHINGAL HOUSE, CHENDAMANGALOOR.P.O.,
KOZHIKODE, PIN - 673602
13 RAJAN EDONI
AGED 52 YEARS
S/O KANARAN NAIR, EDONINMAL HOUSE, MANASSERY.P.O.,
KOZHIKODE, PIN - 673602
14 SARA KOODARAM
AGED 60 YEARS
D/O KUTTIHASSAN, KOODARAM HOUSE, CHENDAMANGALOOR.P.O.,
KOZHIKODE, PIN - 673602
15 FATHIMA KODAPPANA
AGED 62 YEARS
D/O MUHAMMAD, VASATHI HOUSE, CHENDAMANGALCOR.P.O„
KOZHIKODE, PIN - 673602
BY ADV. P.P.JACOB
RESPONDENTS:
1 THE KERALA STATE ELECTION COMMISSION
VLKAS BHAVAN, JANAHITHAM, NEAR LEGISLATL.VE ASSEMBLY,
THIRUVANANTHAPURAM REPRESENTED BY ITS SECRETARY, PIN -
695033
W.P.(C)No.30795 of 2024
2024:KER:69117
3
2 THE JOINT DIRECTOR
LOCAL SELF GOVEMMENT DEPARTMENT (LSGD), KOZHIKODE, OFFICE
OF THE JOINT DIRECTOR, LOCAL SERF GOVERNMENT DEPARTMENT
(LSGD), KOZHIKODE, PIN - 673001
3 THE MUKKAM MUNICIPALRTY
MUKKAM, KOZHIKODE REPRESENTED BY ITS SECRETARY,
PIN - 673602
4 THE DISTRICT POLICE CHIEF/DISTRICT SUPERINTENDENT OF
POLICE, (RURAL), KOZHIKODE, PUTHENPANAM.P.O.,
VADAKARA, PIN - 673105
5 THE DEPUTY SUPERINTENDENT OF POLICE
THAMARASSERY, KOZHIKODE, PIN - 673573
6 THE STATION HOUSE OFFICER/CIRCLE INSPECTOR OF POLICE
MUKKAM POLICE STATION, MUKKAM, PIN - 673602
7 P.T.BABU
CHAIRMAN, MUKKAM MUNICIPAL COUNCIL, MUKKAM,
PIN - 673602
BY ADVS.
P.S. APPU, GOVERNMENT PLEADER
DEEPU LAL MOHAN FOR R1
SURESHKUMAR KODOTH FOR R3
C.M. NAZAR SC FOR SCEC
SUSMITH KUMAR T.D.
T.O.DEEPA(K/180/2008)
JAYKAR.K.S.(K/738/2003)
GAYATHRI C.H.(K/000242/2020)
VANDANA A.(K/000636/2023)
C.SIVADAS(K/798/2012)
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.30795 of 2024
2024:KER:69117
4
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:69117
APPENDIX OF WP(C) 30795/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE PHOTOCOPY OF THE NOTICE DATED 23.8.24 ALONG WITH TYPED COPY
EXHIBIT P2 TRUE PHOTOCOPY OF THE REPRESENTATION DATED 27.8.24 SUBMITTED BEFORE THE RESPONDENTS 4 TO 6
RESPONDENT ANNEXURES
ANNEXURE R1(a) THE TRUE COPY OF LETTER NO. G1-225026/24 DATED 27-08-2024 ISSUED BY THE SECRETARY OF MUKKAM MUNICIPALITY TO THE 6TH RESPONDENT
ANNEXURE R1(b) THE TRUE COPY OF THE LETTER NO. B3/154/2024-SEC DATED 31-08-2024 ISSUED BY THE 1ST RESPONDENT TO THE DISTRICT ELECTION OFFICER AND DISTRICT COLLECTOR, KOZHIKODE AND TO RESPONDENTS 4 AND 2 RESPECTIVELY
TRUE COPY P.A. TO JUDGE
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