Venugopalan M T vs The Kerala State Election Commission
2024 Latest Caselaw 27064 Ker

Kerala High Court

Venugopalan M T vs The Kerala State Election Commission on 6 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                            2024:KER:69118

                 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. 30830 OF 2024


PETITIONERS:

     1      VENUGOPALAN M T
            AGED 56 YEARS
            S/O NARAYANAN NAIR , MALATHODIYIL HOUSE,
            NEELESWARAM.P.O., KOZHIKODE, PIN - 673582

     2      VISWANATHAN.P.P.
            AGED 51 YEARS
            S/O PARAMESWARAN, POOKKALAKKANDIYIL HOUSE,
            KALLURUTTI.P.O., KOZHIKODE, PIN - 673582

            BY ADV. P.P.JACOB


RESPONDENTS:

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

     2      THE JOINT DIRECTOR
            LOCAL SELFGOVEMMENT DEPARTMENT (LSGD), KOZHIKODE,
            OFFICE OF THE JOINT DIRECTOR, LOCAL SERF GOVERNMENT
            DEPARTMENT (LSGD), KOZHIKODE, PIN - 673001

     3      THE MUKKAM MUNICIPALITY
            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 STATL.ON, MUKKAM, PIN - 673602
 W.P.(C)No.30830 of 2024




                                                                         2024:KER:69118

                                           2


       7         P.T.BABU
                 CHAIRMAN, MUKKAM MUNIEIPAL COUNCIL, MUKKAM,
                 PIN - 673602

                 BY ADVS.
                 P.S. APPU, GOVERNMENT PLEADER
                 DEEPU LAL MOHAN FOR R1
                 C.M. NAZAR SC FOR SCEC
                 SURESHKUMAR KODOTH FOR R3.



        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.30830 of 2024




                                                         2024:KER:69118

                                    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:69118

APPENDIX OF WP(C) 30830/2024

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 2ND RESPONDENT 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