Kerala High Court
Centre For Consumer Education vs The Election Commission Of on 25 February, 2009
Author: Koshy
Bench: J.B.Koshy, V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 6142 of 2009(S)
1. CENTRE FOR CONSUMER EDUCATION,
... Petitioner
Vs
1. THE ELECTION COMMISSION OF
... Respondent
2. UNION OF INDIA REPRESENTED BY
For Petitioner :SRI.SANTHOSH MATHEW
For Respondent :SRI.MURALI PURUSHOTHAMAN, SC,ELE.COMMN.
The Hon'ble the Acting Chief Justice MR.J.B.KOSHY
The Hon'ble MR. Justice V.GIRI
Dated :25/02/2009
O R D E R
J.B.KOSHY, Ag.C.J. & V.GIRI, J.
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W.P(C)No.6142 of 2009
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Dated 25th February, 2009
JUDGMENT
Koshy, Ag.C.J. This is a petition for a direction to the respondents to provide for a negative voting in the Electronic Voting Machine by providing a button for the same so that the secrecy of voting is maintained. Counsel for the first respondent produced Annexure B to show that identical matter is pending before the Hon'ble Supreme Court and the plea was sent to a large bench. In the above circumstances, there is no necessity to keep this matter pending. The Apex Court decision will govern the matter. Petitioner is free to approach the Hon'ble Supreme Court to get itself impleaded in the matter pending before the Supreme Court if it is legally entitled to.
The writ petition is dismissed without prejudice.
J.B.KOSHY ACTING CHIEF JUSTICE V.GIRI JUDGE tks