Kerala High Court
Balachandran V.V vs Kerala State Election Commission on 29 October, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2025:KER:81511
WP(C) Nos.34746 & 40300 of 2025
1
"C.R."
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY,THE 29TH DAY OF OCTOBER 2025 / 7TH KARTHIKA, 1947
WP(C) NO. 34746 OF 2025
PETITIONER/S:
N.M. TAHA
AGED 79 YEARS
S/O. MOHAMMED, NEDUMCHIRAYIL, KARIPPADAM P.O,
VAIKOM, KOTTAYAM DISTRICT,, PIN - 686605
BY ADV SMT.KAVERY S THAMPI
RESPONDENT/S:
1 KERALA STATE ELECTION COMMISSION
JANAHITHAM,TC-27/6(2), VIKAS BHAVAN P.O,
THIRUVANANTHAPURAM, REPRESENTED BY ITS
SECRETARY,, PIN - 695033
2 THE STATE ELECTION COMMISSIONER
KERALA STATE ELECTION COMMISSION JANAHITHAM,
TC-27/6(2), VIKAS BHAVAN P.O,
THIRUVANANTHAPURAM,, PIN - 695033
3 THE SECRETARY
KERALA STATE ELECTION COMMISSION JANAHITHAM,
TC-27/6(2), VIKAS BHAVAN P.O
THIRUVANANTHAPURAM,, PIN - 695033
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WP(C) Nos.34746 & 40300 of 2025
2
4 THE DISTRICT ELECTION OFFICER/DISTRICT
COLLECTOR, KOTTAYAM COLLECTORATE ,KOTTAYAM, PIN
- 686002
BY ADV SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, SMT.JESSY S.SALIM, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.10.2025, ALONG WITH WP(C).40300/2025, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
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3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 29TH DAY OF OCTOBER 2025 /7TH KARTHIKA, 1947
WP(C) NO. 40300 OF 2025
PETITIONER/S:
BALACHANDRAN V.V
AGED 58 YEARS
S/O VELAYUDHAN PRESIDENT, PORKULAM MANDALAM
CONGRESS COMMITTEE, PORKULAM. P.O, PORKULAM.
RESIDING AT VALIYAVALAPPIL HOUSE,
P.O.PORKULAM THRISSUR DISTRICT, PIN - 680542
BY ADV SMT.JELEETTA GREGORY
RESPONDENT/S:
1 KERALA STATE ELECTION COMMISSION
JANAHITHAM, TC- 27/6(2), VIKASBHAVAN P.O
THIRUVANATHAPURAM, REPRESENTED BY ITS SECRETARY,
PIN - 695003
2 THE STATE ELECTION COMMISSIONER
KERALA STATE ELECTION COMMISSION JANAHITHAM ,
TC 27/6(2) VIKAS BHAVAN P.O
THIRUVANATHAPURAM,, PIN - 695033
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WP(C) Nos.34746 & 40300 of 2025
4
3 THE SECRETARY
KERALA STATE ELECTION COMMISSION JANAHITHAM ,
TC -27/6(2) , VIKAS BHAVAN P.O
THIRUVANATHAPURAM,, PIN - 695033
4 THE DISTRICT ELECTION OFFICER /DISTRICT
COLLECTOR
THRISSUR COLLECTORATE , THRISSUR,, PIN - 680021
5 THE PORKULAM GRAMA PANCHAYATH
PORKULAM P.O, PORKULAM, THRISSUR DISTRICT,
REPRESENTED BY ITS SECRETARY, PIN - 680542
BY ADV SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SMT.JESSY S SALIM, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.10.2025, ALONG WITH WP(C).34746/2025, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
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WP(C) Nos.34746 & 40300 of 2025
5
"C.R"
P.V. KUNHIKRISHNAN, J.
--------------------------------
W.P.(C.).Nos.34746 & 40300 of 2025
----------------------------------------------
Dated this the 29th day of October, 2025
JUDGMENT
The main apprehension raised in these writ petitions is
that not all voters may be able to cast their votes at the polling
booths set up by the Election Commission for the ensuing Local
Self Government Institutions election 2025 in Kerala within the
statutory time allotted for polling. I will discuss it in detail in
this judgment.
2. In a democracy, if a voter reaches the polling booth
but leaves the polling station without casting his vote
upon seeing a long queue of voters, that is the death
knell of democracy and reflects nothing but the failure of
democracy. Long queues can be a barrier to voting, especially
for those with limited time, mobility, or resources. The long
wait may be due to inadequate polling booth infrastructure,
insufficient staff, or poor management. In such situations, the
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voters may feel frustrated or disenchanted with the democratic
process, leading them to abandon their right to vote. That is
why I said that if such an apprehension arises in the mind of a
single voter who is coming to a polling booth, that will be the
death knell of democracy.
3. First, I will narrate the facts in these two cases. WP(C)
No.34746/2025 is filed by a 77-year-old senior citizen who is
ambitious to cast his vote in Ward No.12 [part 1] of Velloor
Grama Panchayat, Kottayam District. According to the
petitioner, he and his family, consisting of more than 100
voters, are registered in the said electoral ward. The grievance
of the petitioner arises from the decision of the State Election
Commission, as evident from Ext.P3, which restricts each
polling station to only one polling booth and leaves the system
of auxiliary booths unmentioned. According to the petitioner, in
local body elections, every voter has to cast three votes, and
therefore, in a station with 1,000 voters, effectively 3,000 votes
are to be polled. It is submitted that practical experience shows
it is not possible to complete such polling within 12 hours if
only one booth is provided, which may result in the denial of the
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right to vote for a large section of the electorate. It is stated
that the petitioner, being a senior citizen with health issues,
and similarly placed voters, including women, aged persons,
and differently abled citizens, would be put to severe hardship
and discrimination if this procedure is adopted by the Election
Commission. The petitioner submitted Ext. P2 representation to
the election commission, but there is no response. Hence,
WP(C) No.34746/2025 is filed.
4. The petitioner in WP(C) No.40300/2025 is an active
politician and a resident of Porkulam Grama Panchayat in
Thrissur District. He is also the President of Porkulam
Mandalam Congress Committee in Porkulam Grama Panchayat.
The petitioner is aggrieved by the reduction in the number of
polling booths due to the Election Commission's cap of 1200
voters per polling booth, which, according to him, is contrary to
the provisions of Section 45 of the Kerala Panchayat Raj Act,
1994. The reduction in polling booths will result in hardship for
the voters in exercising their franchise during the Panchayat
Election, is the submission. According to the petitioner, the
primary duty of the Election Commission is to make
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arrangements for free and fair elections, and the authorities are
bound to provide a sufficient number of booths, especially for
senior citizens and differently-abled persons who would be most
affected by overcrowding. Hence, this writ petition is filed with
a prayer to issue a direction to the respondents to take
immediate steps for allotting extra polling booths or auxiliary
polling booths in each ward of the Porkulam Panchayat,
proportionate to the number of voters in each ward.
5. Heard Advocate Kaveri S Thampi and Advocate Jeleetta
Gregory, the learned counsels for the petitioners and Advocate
Deepu Lal Mohan, the learned Standing Counsel for the State
Election Commission. I also heard the learned Government
Pleader.
6. The counsel for the petitioners reiterated the contentions
raised in these writ petitions. The Standing Counsel appearing
for the Election Commission argued the matter on the basis of
the statement filed on behalf of the respondents. The Standing
Counsel submitted that the present term of all Local Self
Government Institutions in Kerala (except Mattannur
Municipality) is due to expire on 20.12.2025. Therefore, by the
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mandate of constitutional provisions, elections to constitute
Panchayats and Municipalities are to be completed before the
expiry of the duration of the present term of all local bodies.
The Standing Counsel also submitted that in the light of Section
45 of the Kerala Panchayat Raj Act and Section 101 of the
Kerala Municipality Act, the State Election Commission has
issued guidelines to all District Election Officers in the matter
of setting up of polling stations. Ext.R1(a) produced along with
the statement filed in WP(C) No.34746/2025 is relied on.
According to the Standing Counsel, as per Ext.R1(a), polling
stations are to be identified and finalized, and accordingly, the
Secretary of Grama Panchayat, Municipal Council and
Municipal Corporation concerned were entrusted with the duty
of identifying polling stations for constituencies/wards in
accordance with the guidelines provided in Ext.R1(a) and to
prepare a list of polling stations thus. It is submitted that, as
per Ext.R1(a) guidelines, the secretaries of the local body
concerned ought to convene a meeting of political parties and
to secure concurrence for the list of polling stations and also
that the minutes of the meeting are to be recorded. The list of
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polling stations is to be submitted for approval in the Performa
provided in Ext.R1(a) before the District Election Officer
concerned, along with the certificate certifying that the list of
polling stations has been prepared after field verification, is the
submission. It is submitted that as per Ext.R1(a) guidelines, the
State Election Commission had directed setting up a polling
station for a group of voters not exceeding 1300 in the case of a
Panchayat constituency and 1600 in the case of a Municipality
ward and it was also directed to ensure that a polling station is
located within a radius of 2km from the residence of a voter.
But, it is submitted that pursuant to the summary revision of
the electoral roll of local self government institutions in the
State and publication of the final electoral roll on 02.09.2025,
as per Ext.P3 in WP(C) No.34746/2025, the State Election
Commission, on assessment of the statistics of voters available
as per the final electoral roll published on 02.09.2025, issued
additional directions to the District Election Officers concerned
for rearranging the polling stations, wherein it has been
directed to provide a polling station for a group of voters not
exceeding 1200 in the case of a Panchayat constituency and
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1500 in the case of Municipality ward. Further, it is submitted
that, if the number of voters in a constituency/ward exceeds
1200/1500, more polling stations will be set up in the
constituency/ward by bifurcating or trifurcating the electoral
roll into different parts so that no voter would have to travel
more than 2 km to reach the polling station, is the submission.
It is also submitted that the State Election Commission has
determined the voter count as 1200, of a polling station where
three-tier Panchayat elections are held, after duly assessing the
time lag for recording a vote by a voter, and hence the
petitioner's apprehension that, considering the present voter
count, it is not possible to complete polling within the hours of
polling statutorily fixed under Section 70 of the Kerala
Panchayat Raj Act is baseless, is the submission. It is also
submitted that the proviso to Rule 39(1) of the Kerala
Panchayat Raj (Conduct of Election) Rules, 1995 specifically
mandates that all electors present at the polling station before
it is closed have to be given necessary identity slips by the
Presiding Officer, and they shall be allowed to cast their votes.
The Standing Counsel also submitted that the voter count for a
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polling station during the 2015 General Election to local bodies
was 1,100 for the Panchayat election and 1,500 for the
Municipality election, and the hours for polling during the 2015
General Election were from 7:00 AM to 5:00 PM. During the
2020 General Election to local bodies, even with the
introduction of safety protocols due to the COVID-19 Pandemic,
such as social distancing, use of face masks, application of
sanitiser, wearing of PPE Kit, etc., the voter count per polling
station was 1200 for the Panchayat election and 1500 for the
Municipality election, is the submission. It is also submitted
that, as per the amended Section 70 of the Kerala Panchayat
Raj Act, the hours of polling are extended by one hour, i.e.,
from 7:00 AM to 6:00 PM. Hence, it is submitted that the
Election Commission has made all arrangements for the voters
to cast their votes, and therefore, no apprehension from the
side of the petitioners is necessary.
7. This Court considered the contentions of the petitioners
and the Standing Counsel for the Election Commission. Section
45 of the Kerala Panchayat Raj Act, 1994 is extracted
hereunder:
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"45. Provision of polling stations. - The District
Election Officer shall, with the previous approval of
the State Election Commission, provide sufficient
number of polling stations for every Panchayat
within his jurisdiction, and shall publish in such
manner as the State Election Commission may direct
a list showing the polling stations so provided and
the polling areas or groups of voters for which they
have respectively been provided."
8. Section 101 of the Kerala Municipality Act, 1994 is also
extracted hereunder:
"101. Provision of polling stations.- The District
Election Officer shall, with the previous approval of
the State Election Commission, provide sufficient
number of polling stations for every Municipality
within the area of his jurisdiction, and shall publish
in such manner as the State Election Commission
may direct, a list showing the polling stations so
provided and the polling areas or group of voters for
which they have respectively been provided."
9. It is true that the statute does not prescribe any specific
norm for fixing the number of polling stations, except that there
should be a sufficient number of polling stations for every
Panchayat and Municipality and that the list of polling stations
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shall be published with the previous approval of the State
Election Commission. According to the statement filed by the
State Election Commission, one polling station is provided for a
group of voters not exceeding 1,200 in a Panchayat
constituency and 1,500 voters in a Municipality ward. It is
submitted that if the number of voters in a constituency/ward
exceeds 1200/1500, as the case may be, more polling stations
will be set up in the constituency/ward by bifurcating or
trifurcating the electoral roll into different parts, is the
submission. However, if 1,200 and 1,500 persons are taken as
the cap on the number of voters in one polling station in the
panchayat and municipality, respectively, and if all voters were
to come and cast their votes, would it be practical to give time
for voters to exercise their right to vote? That is the question.
Admittedly, for elections to Panchayat wards, a voter has to
cast three votes. The election time, as per statutory provision, is
from 7:00 AM to 6:00 PM. That means 11 hours are given for
voting. 11 hours means 660 minutes (11 hours x 60 minutes).
Admittedly, there will be 1200 voters at each polling station in a
Panchayat. If 660 minutes are given to 1,200 voters, each voter
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will get only 30-40 seconds to cast their vote (660/1200). The
situation in a booth attached to the Municipality will also be the
same. The Election Commission assumes that not all 1,200
voters will come to cast their vote, which is a common practice
in earlier elections. Such an assumption is not acceptable in a
democratic election. The Election Commission should expect
that all 1200/1500 voters allotted to the polling booth of the
Panchayat and Municipality will come to cast their vote, and
necessary arrangements should be provided. As far as the
voting procedure is concerned, when voters enter the booth,
they must be identified, sign the register, and cast their vote at
the voting machine. It is practically impossible for a voter to
cast a vote after following the above procedure within 30 to 40
seconds. Therefore, 1200/1500 voters per booth in the
Panchayat and Municipality is not practicable.
10. But whether this Court can interfere with it now is the
question. As stated by the Election Commission, the present
term of all Local Self Government Institutions in Kerala is due
to expire on December 20, 2025. Going by the mandate of
Article 243-E(3)(a) and Article 243-U (3)(a) of the Constitution
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of India, elections to constitute Panchayats and Municipalities
are to be completed before the expiry of the duration of the
present term of all local bodies. The Apex Court in Kishansing
Tomar v. Municipal Corporation of the City of Ahmedabad
and others [(2006) 8 SCC 352] held that it is mandatory under
Article 243-E of the Constitution of India to see that the
Panchayats are constituted before the expiry of their duration
of 5 years. In AKM Hassan Uzzaman v. Union of India
[(1982) 2 SCC 218], the Apex Court observed like this:
"Though the High Court did not lack the jurisdiction
to entertain the Writ Petition and to issue
appropriate directions therein, no High Court in the
exercise of its powers under Article 226 of the
Constitution should pass any orders, interim or
otherwise, which has the tendency or effect of
postponing an election, which is reasonably
imminent, and in relation to which its writ
jurisdiction is invoked. The imminence of the
electoral process is a factor which must guide and
govern the passing of orders in the exercise of the
High Court's writ jurisdiction. The more imminent
such process, the greater ought to be the reluctance
of the High Court to do anything, or direct anything
to be done, which will postpone that process
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indefinitely by creating a situation in which the
Government of a State cannot be carried on in
accordance with the provisions of the
Constitution. ... The High Courts must observe a self-
imposed limitation on their power to act under
Article 226, by refusing to pass orders or give
directions which will inevitably result in an
indefinite postponement of elections to legislative
bodies, which are the very essence of the democratic
foundation and functioning of our Constitution."
(underline supplied)
11. In the light of the above judgment of the Apex Court and
in the light of the fact that the elections are to be completed
before 20.12.2025, I am forced to say that this Court cannot
interfere now, which will affect the election itself. If this Court
interfere at this stage and issues a direction to allot additional
booths, it will interrupt, obstruct and delay the election process.
For that reason alone, I will not interfere. But the grievance
raised by the petitioners is very serious. In future elections, the
State Election Commission should seriously consider this and
arrange a sufficient number of polling booths to ensure that all
voters have adequate time to cast their votes. The Election
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Commission cannot assume that all voters will not come to cast
their vote, and therefore, a 1200/1500 voter cap can be fixed in
one booth. The Election Commission should make the necessary
arrangements in the future, expecting that all voters will come
to cast their votes and they will have sufficient time to cast
their vote.
12. But I cannot stop there, and some directions are necessary.
The commission should take the steps required to ensure that
voters cast their votes without difficulty in the upcoming
election. The Election Commission should see that a queue
management system with seating arrangements is made for all
voters. It should be arranged in all polling booths in the state
for the 2025 election itself. Almost all booths are arranged in
schools and educational institutions. Therefore, benches or
chairs can be arranged for sitting in the queue system itself.
Those who want to sit can sit, and those who want to stand
should also be allowed to do so without changing the queue
system. Drinking water should be provided to voters whenever
necessary. The voters are the superstars of democracy.
Therefore, they should be respected and treated well in
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the booth.
13. Before concluding, this Court has to take note of another
difficulty faced by the voters. Nowadays, in all polling booths,
there will be long queues to cast their votes. Some voters may
skip their right to vote after seeing long queues at polling
booths for various reasons. That is why I said at the earlier
stage itself that if a single voter decides to leave the
polling booth without casting a vote upon seeing the long
queue, that would be a massacre to democracy. The
technology has improved significantly now. This Court
requested Mr Ishaque K.V., Principal Technical Officer, IT
Technical Cell, High Court of Kerala, to find out whether
anything can be done to reduce the voters' queue by creating a
mobile application. He submitted a proposal to implement the
Voter Queue Monitoring and Management System. It will be
better to extract the same:
"Proposal for Implementation of Voter Queue
Monitoring and Management System
During elections, voters often face long waiting times
at polling stations. Senior citizens, women, persons
with disabilities, and working individuals face
particular difficulty due to these delays. Many voters
cannot know in advance how crowded their polling
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station is, causing inconvenience and sometimes
discouraging them from voting. To address this, it is
proposed to implement a Voter Queue Monitoring
and Management System that allows voters to see
real-time queue information before reaching the
polling booth.
The main objective is to make the voting process
easier, transparent, and convenient. By providing real-
time queue information, voters can plan their visit,
avoid overcrowding, and vote without undue hardship.
The system will also help election staff manage crowds
effectively and maintain smooth polling operations.
1 Data Entry at Polling Booth Level
A mobile app(Google Play Store (Android) and
Apple App Store (iOS)) shall be provided to
designated polling booth staff for updating queue
information. The appointed officers will:
Enter the details of each voter while they join
the queue
Update the count when a voter completes
voting, which may be done by another officer
inside the booth after the voter has finished
voting.
2 This ensures that the public-facing app and website
display accurate, real-time information. Only
authorized booth staff will have access to this data-
entry function to maintain security and prevent
misuse.
3 Mobile App and Web App for Public Use
To provide easy access to queue information for
voters:
Mobile App and Web App:
A mobile application will be made available on
Google Play Store (Android) and Apple App
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Store (iOS).The same information will be available
via the Election Commission website via web
application
Voters can open the app and either enter their Voter
ID number or select their District → Local
Body (Corporation/Municipality/Panchayat) →
Ward → Polling Booth.
The app will display:
■ Number of people currently waiting in
the queue.
■ Approximate waiting time, calculated
from previous voter data and current voting
pace.
■ Last updated time, to show how recent the
information is.
■ The system will also calculate approximate
waiting time using historical data from that
booth and current real-time updates.
■ Display an average time each voter takes
to vote in a particular booth.
This helps voters estimate waiting time more
accurately and plan their visit better.
4 Notification Alerts
● Voters can select one or more polling booths
where they want to receive updates.
● Once selected, the system will send push
notifications or SMS alerts when:
○ The queue length decreases or increases at
that booth.
○ The booth becomes less crowded, allowing the
voter to plan their visit conveniently.
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● Voters can change or cancel their notification
preferences anytime through the app or website.
5 Multi-Language Support
● Provide the app and website in multiple local
languages so everyone, including rural voters, can
access it easily."
14. I record my deep appreciation to Mr Ishaque K.V.,
Principal Technical Officer, IT Technical Cell, High Court of
Kerala, for submitting such a proposal within two days, when I
requested him. I am of the considered opinion that the State
Election Commission should consider developing such a mobile
application in consultation with the stakeholders. The above
proposal need not be adopted if better proposals are available. I
extracted the above proposal only to show that it is possible to
develop such an app. Before visiting the booth, voters should
be aware of the queue length at each polling station so that
they can start from their house after verifying the number of
people in line. That will reduce the queue system and ensure
that all voters can cast their vote without wasting time standing
in long queues at the polling station. It will be an innovative
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move by the Election Commission if adopted. Keralites are the
forerunners in all such innovative measures. Let the Kerala
State Election Commission take the initiative to create such a
Mobile App so that every voter can start from their home and
reach the polling station, after verifying the number of people
in the queue in front of each polling booth. Therefore, the
creation of the application will be undertaken immediately, in
consultation with stakeholders, by the State Election
Commission for the upcoming election itself.
15. This court observed about the history of democracy in
Peter Myaliparampil v. Union of India and Another [ 2022
(1) KHC 87], like this:
"15. The beauty of the Indian democracy is
described by our Father of Nation - Mahatma Gandhi
in a beautiful manner. I heard this story from a
speech of a public speaker, which is available on the
internet. When a small child asked Bapuji about the
definition of democracy, Bapuji replied to the child
saying that democracy is a running race and who
became first will lead the country. But, Bapuji also
reminded that if there is no loser, there is no winner
and the winner should always remember that if there
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is no loser, he will not become the winner. What a
beautiful interpretation of democracy."
The spectators of the above running race are the voters
who cast their votes in the election. Their applause
should be expressed by exercising their right to vote. If
all the voters clap and encourage the contestants, and, of
course, if they extend their congratulations to both the
winners and losers, that will truly reflect the beauty of
our democracy and serve as a salute to our Father of the
Nation, Mahatma Gandhi. Therefore, the State Election
Commission shall ensure that the directions in Paragraphs 12
and 13 of this judgment are implemented forthwith, so that all
voters are able to exercise their right to vote in the ensuing
election.
With the above directions and observations, this writ
petition is disposed of.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
JV
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Judgment reserved NA
Date of Judgment 29.10.2025
Judgment dictated 29.10.2025
Draft Judgment placed 30.10.2025
Final Judgment 31.10.2025
uploaded
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APPENDIX OF WP(C) 40300/2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE CIRCULAR NO.
B2/186/2024-SEC DATED 25.01.2025
Exhibit P2 A TRUE COPY OF CIRCULAR NO.
B2/186/2024-SEC DATED 09.09.2025
Exhibit P3 . A TRUE COPY OF THE REPRESENTATIONS
DATED 11/10/2025 SUBMITTED BY THE
PETITIONER TO RESPONDENTS 2 TO 4
Exhibit P4 A TRUE COPY OF THE SAID 2020 VOTERS
LIST OF PORKULAM GRAMA PANCHAYAT FOR
THE PANCHAYAT ELECTION
Exhibit P5 A TRUE COPY OF THE SAID VOTERS LIST
PUBLISHED BY THE ELECTION COMMISSION
OF THE PORKULAM GRAMA PANCHAYAT
Exhibit P6 A TRUE COPY OF THE MINUTES OF THE
MEETING HELD ON 23.06.2025
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APPENDIX OF WP(C) 34746/2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE RELEVANT PAGE OF
THE VOTERS LIST PUBLISHED BY THE
ELECTORAL REGISTRATION OFFICER (ERO)
OF VELLOOR GRAMA PANCHAYAT, KOTTAYAM
DISTRICT
Exhibit P2 A TRUE COPY OF THE REPRESENTATIONS
SUBMITTED BY THE PETITIONER WITH THE
1ST RESPONDENT DATED 18.08.2025
Exhibit P3 A TRUE COPY OF THE CIRCULAR NO:
B2/186/2024-SEC DATED 9.09.2025 ISSUED
BY THE 3RD RESPONDENT
RESPONDENT ANNEXURES
Annexure-R1(a) The true copy of letter
No.B2/186/2024-SEC dated 25-01-2025
issued by the State Election
Commission to the District Election
Officers in the State
